J VALSALA Vs. CORPORATE MANAGER

JUDGEMENT

(1.) The petitioner, while working as Sanskrit Teacher in B.E.M.U.P. School, Thrikkederi, Ottappalam under the corporate management of the first respondent, was placed under suspension by the first respondent, Manager, as per Ext. P5 order dated 17/12/2007, for a period of fifteen days from 18/12/2007. The Assistant Educational Officer refused to approve the order of suspension. The Assistant Educational Officer passed Ext. P6 order dated 28/12/2007, holding thus:

(2.) The Manager filed Ext. R1(d) revision dated 31/12/2007 before the Government, challenging Ext. P6 order passed by the Assistant Educational Officer. On the same day of filing of Ext. R1(d) revision, the Manager passed Ext. P7 order, keeping away the petitioner from duties for a period of 15 days from 02/01/2008 to 16/01/2008 or until final decision in the pending disciplinary matter, whichever is later. The operative portion of Ext. P7 order reads as follows:

(3.) Ext. R1(d) revision filed by the Manager was dismissed on 29/04/2008. The Manager filed WP (C) No. 14915 of 2008 challenging that order. When that Writ Petition came up for hearing, the Manager submitted that he would readmit the teacher to duty in compliance with the directions issued by the Assistant Educational Officer and the Government. The said Writ Petition was disposed of by Ext. R1(h) judgment dated 26/05/2008.