MINI K. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner while working as UPST in the Koorikuzhi A.M.U.P.School, Kaipamangalam, Thrissur District, retired on superannuation on 30/4/2024. The petitioner is aggrieved by Ext.P5 order of the Assistant Educational Officer by which the petitioner has been sanctioned only a provisional pension.

(2.) The petitioner states that in the year 2022- 2023, the Super Check Cell conducted an inspection of the School and found that about 120 students are bogus admissions. By Ext.P2 order of the Director of General Education, instructions were given to take action against Teachers and Headmasters, who are responsible for bogus admissions.

(3.) The petitioner states that the petitioner was the class teacher of Standard VI B. There were only two alleged bogus admissions as far as Standard VI B is concerned. The petitioner would assert that one of those students, namely, Farhana P.N., left the School after obtaining Transfer Certificate. The said case was treated as bogus only for the reason that the Headmaster did not report the fact to the AEO. The second student who is alleged to be a bogus admission, is Mohammed Rahil Hussain. The petitioner would assert that the second student continued in the School for the year 2022-2023 and also for the year 2023-2024. Therefore, the allegation that there was bogus admission of students in the class of the petitioner is highly illegal and therefore unsustainable.