SHAJAN GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in W.P.(C) No.5794/2025 is the Principal of KM HSS, Kuttoor North, AR Nagar, Malappuram District. The petitioner is before this Court seeking to declare that he is entitled to get reinstatement in service as there is no sanction for continued suspension beyond the period of 15 days.

(2.) W.P.(C) No.8527/2025 has been filed by the 4th respondent-Manager in W.P.(C) No.5794/2025 seeking to direct respondents 1 to 3 to issue order, granting permission to the Manager to extend the period of suspension of the petitioner. The parties and exhibits are referred to in this judgment as they are arrayed in / marked in W.P.(C) No.5794/2025, for conveniece.

(3.) The petitioner in W.P.(C) No.5794/2025 submits that while working as HSST in the School, he was promoted as Principal on 3/6/2024. The petitioner submits that to take vengeance on the petitioner, the new Manager played a trick and the petitioner was suspended from service pending enquiry, as per Ext.P4 order dtd. 20/1/2025. The suspension has not been approved by any of the Educational Authorities. No extension was granted for enlargement of the time of suspension. However, the petitioner is continued to be put under suspension without having any disciplinary proceedings. The continued suspension of the petitioner is highly arbitrary and illegal. In the facts of the case, this Court has to interfere in the matter and pass appropriate orders directing reinstatement, contends the petitioner.