LAWS(KER)-1997-12-18

MANAGER ST FRANCIS H S Vs. DEPUTY DIRECTOR

Decided On December 10, 1997
MANAGER, ST. FRANCIS H.S. Appellant
V/S
DEPUTY DIRECTOR Respondents

JUDGEMENT

(1.) The above appeal has been filed by the unsuccessful petitioner in O.P. No. 1449 of 1989 against the order of dismissal of O.P. by a learned single Judge on 22.8.1990.

(2.) It would not be necessary to traverse through the entire facts of this case in detail in view of the nature of issues that arise for consideration by this Court.

(3.) The Deputy Director of Education, Trichur taking the view that the Manager, St. Francis High School (Boys and Girls) Mattom, the appellant herein, miserably failed to carry out the departmental instructions, ie., the failure to order reinstatement of Smt. P.B. Sobha, Smt. P.N. Komalavally and Smt. C.R. Annamma, and retention of some others without observing the subject requirements as per the rules in Kerala Education Rules, issued a show cause notice dated 5.7.1988 setting out the charges and calling upon the appellant to send a reply within 15 days from the date of receipt of the notice. The relevant portion in the said show cause notice may be usefully extracted here: