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The Manager vs The District Educational Officer
2021 Latest Caselaw 5717 Ker

Citation : 2021 Latest Caselaw 5717 Ker
Judgement Date : 17 February, 2021

Kerala High Court
The Manager vs The District Educational Officer on 17 February, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                   WP(C).No.3153 OF 2021(T)

PETITIONER :-

          THE MANAGER,
          ZAMORIN'S HIGHER SECONDARY SCHOOL,
          CHALAPPURAM P.O., KOZHIKODE - 673 002.

          BY ADVS.
          SMT.ANUROOPA JAYADEVAN
          SMT.ANIMA M.
          SRI.ASHRUTH NASER
          SRI.K.GOPALAKRISHNA KURUP (SR.)


RESPONDENTS :-

      1   THE DISTRICT EDUCATIONAL OFFICER, KOZHIKODE
          OFFICE OF THE DEO, KOZHIKODE, PIN - 673 001.

      2   SHIVADASAN.T.(OFFICE ATTENDANT), UNDER SUSPENSION,
          ZAMORIN'S HIGHER SECONDARY SCHOOL,
          CHALAPPURAM P.O., KOZHIKODE - 673 002
          (RESIDING AT SIVADHAM, ERAMANGALAM P.O. - 679 587,
          BALUSSRY, KOZHIKODE.).

          BY SRI.T.RAJASEKHARAN NAIR, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.3153 OF 2021(T)

                                      -: 2 :-


                                  JUDGMENT

Dated this the 17th day of February, 2021

The prayers sought for in the writ petition was for conduct of

enquiry and finalisation of disciplinary proceedings as against the 2 nd

respondent. It is submitted by the learned counsel for the petitioner

that the disciplinary proceedings had been initiated and that the

hearing is being conducted on 24.2.2021.

In the above view of the matter, this writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/20.2.2021 WP(C).No.3153 OF 2021(T)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT RECEIVED BY THE PETITIONER DATED 17.08.2020.

EXHIBIT P2 TRUE COPY OF THE SHOW CAUSE NOTICE, DATED 27.08.2020 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE EXPLANATION, DATED 09.09.2020 RECEIVED FROM THE 2ND RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE 2ND COMPLAINT DATED 14.09.2020.

EXHIBIT P5 A TRUE COPY OF THE SUSPENSION ORDER 17.09.2020 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE ORDER GRANTING PERMISSION TO EXTEND THE SUSPENSION PERIOD BEYOND THE PERIOD OF 15 DAYS BY THE 1ST RESPONDENT.

EXHIBIT P7 A TRUE COPY OF THE MEMO AND STATEMENT OF ALLEGATIONS DATED 19.10.2020.

EXHIBIT P8 A TRUE COPY OF THE REQUISITION LETTER TO CONDUCT AN INQUIRY SENT TO THE 1ST RESPONDENT BY THE PETITIONER.

EXHIBIT P9 THE TRUE COPY OF THE LETTER DATED 11.12.2020 SENT BY THE PETITIONER TO THE 1ST RESPONDENT.

//TRUE COPY//

P.A. TO JUDGE

 
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