GEETHA B.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The captioned writ petitions are materially connected in respect of cancellation of a transfer order dated 05.06.2019, issued by the Corporate Manager of India Evangelical Lutheran Church. The aggrieved persons have preferred appeal before the Director of Public Instructions, and Director of Public Instructions as per an order dated 15.07.2019, canceled Ext.P1 order.

(2.) Thereupon, petitioner in W.P.(C). No.25947/2019 was relieved from the school, where he joined as per Ext.P1 transfer order. Petitioners in the other writ petitions are continuing in the places as per order dated 05.06.2019, by virtue of the interim order passed by this court staying operation of Ext.P2.

(3.) Therefore, the sum and substance of the contentions put forth by the petitioners is that, the order dated 15.07.2019 passed by the Director of Public Instructions cannot be sustained. However, on a perusal of Ext.P2 order passed by the Director dated 15.07.2019, the Director of Public Instructions has canceled the transfer order made by the Corporate Manager on the ground that, the Corporate Manager has not followed Rule 10 of Chapter 14A of the KER.