K RENUKA Vs. STATE OF KERALA

JUDGEMENT

(1.) The Headmistress of ALP School, Veerolipadam has filed this writ petition challenging Ext.P11 order passed by Government on a Revision Petition filed by the Manager.

(2.) By Ext.P11 order, Government permitted the Manager to retain the petitioner under suspension and also to take disciplinary proceedings against her. Ext.P11 order is passed on a Revision Petition filed by the Manager against Ext.P10 order issued by the DEO by which the AEO cancelled the suspension of petitioner and directed her re-instatement.

(3.) It is stated that petitioner was initially placed under suspension as per Ext.P1 order of the Manager on 03.09.2018 in connection with certain irregularities in supply of rice, constitution of noon meal committee, etc. By Ext.P2 order, the AEO granted permission to retain her under suspension beyond 15 days. In the appeal filed by the petitioner, the DEO passed Ext.P6 order directing the AEO to review the orders in view of subsequent developments and thereafter the AEO passed Ext.P7 order on 19.02.2019 directing the Manager to reinstate her and to finalise the disciplinary action against her awarding a censure and to regularise the period of suspension.