P NIRMALA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is now working as a Higher Secondary School Teacher in R.R.G.V.H.S.S. Kilimanoor in Trivandrum District would atleast have the satisfaction of ending her career as Principal of the institution because of the grace and goodwill shown by the respective counsel for the parties. When this writ petition came up for consideration on May 25, 2007, it was noticed that a settlement was possible in the matter. Therefore, learned counsel for the parties were directed to explore the possibility of an amicable solution. Accordingly the following order was passed on that day, which reads thus:

(2.) IT is heartening to note that both sides have buried the hatchet with utmost grace. Learned counsel for the management has handed over an order of appointment to the petitioner which would enable her to assume charge as Principal today itself. She has stated before this Court that an application has already been filed before the Lok Ayuktha to withdraw the complaint filed by her against the management. She submits that the complaint will be formally withdrawn on the next hearing date. IT is on record that petitioner is due to retire from service on May 31, 2007. IT will be open to the management to complete the process of selection of the successor in office forthwith. In view of the above intervening developments, no further orders are necessary in this writ petition. The writ petition is disposed of as above.