MINI GANGADHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Petitioner while working as HSA (Natural Science) in SNHS Nankicity, Idukki District was suspended from service as per Ext.P1 order issued by the 4th respondent Manager. However, petitioner was reinstated in service as per Ext.P7 order. Against the enquiry report, petitioner has preferred a revision before the Government, and the Government has passed Ext.P10 order, whereby the Headmaster was directed to monitor the petitioner. Against the said order, petitioner has filed a review and as per Ext.P13 order, Ext.P10 was affirmed, however, the Manager was given the liberty to take action in accordance with law. It is basically challenging Exts.P10 and P13, this writ petition is filed.

(3.) However, during the pendency of this writ petition, now the Manager has passed Ext.P14 order dated 31.8.2019, whereby the Manager has decided to regularise the service of the petitioner during the suspension period ie. 4.3.2015 to 30.3.2016 and to grant all consequential benefits. However, the regularisation aspect is to be done by the Government.