SANDHYA V . NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) "Whether the educational officers under the Kerala Education Act, 1958 and the Rules framed thereunder have disciplinary control over the teachers working in schools affiliated to the Central Board of Secondary Education ('CBSE' for short)?"

(2.) WP(C).No.21369/2017 has been filed by the management of the school affiliated to CBSE challenging the order of the District Educational Officer directing the teachers to be reinstated in service. WP(C)No.17398/2017 has been filed by the three teachers therein for a direction to reinstate them in service in implementation of the order of the District Educational Officer. We heard Mr.George Poonthottam, Senior Advocate on behalf of the petitioner in WP(C).No.21369/2017 and Mr.Raju Vadakkekara, Advocate on behalf of the petitioners in WP(C).No.17398/2017. We also heard Mrs. K.R.Deepa, Senior Government Pleader, Mr.Nirmal S., Standing Counsel for CBSE as well as Mr.V.A.Muhammed, Advocate as amicus curiae in the case.

(3.) The following abbreviations are used: