PUNITHAVALLI Vs. SAIVA BHANU KASHTRIYA GIRLS HIGHER

JUDGEMENT

(1.) HEARD the learned counsels appearing for the respective parties and have perused the records.

(2.) WRIT Petition (MD)No.3738 of 2005 is filed by a non-teaching staff against the orders of the Private School Tribunal/the 4th respondent dated 15.3.2004 made in C.M.A.No.1 of 2001, claiming salary for the period from 10.6.1991 till 6.3.2001.

(3.) DISCIPLINARY proceedings were taken by the Secretary on behalf of the School Committee. The non-teaching staff accepted her complicity in not paying the amount and as the consequence of the same, she was placed under suspension with effect from 10.6.1991. An enquiry in respect of the charge was not completed beyond 4 months. Therefore, she filed a Writ Petition being W.P.No.14208 of 1992 before this Court. This Court did not order her reinstatement. However, by order dated 21.9.1992, a direction was given to the School Management to pass final orders within a period of two months from the date of the order. However, in the other writ petition being W.P.No.20906 of 1992, seeking for challenging the disciplinary action, no relief was granted except merely stating that the matter can be gone into the Second Appeal pending before the Private School Tribunal in C.M.A.No.1 of 2001.