Annie P Paul vs The Dy.Director Of Education
2021 Latest Caselaw 1452 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                       WP(C).No.5026 OF 2011(C)


PETITIONER:

               ANNIE P PAUL, W/O.K.K. GEORGE,
               HEADMISTRESS, N.M.L.P.S. KANAKAPALAM,
               RESIDING AT KANJIRAKKATTU THEKKETHIL,
               THIRUVALLA (VIA).

               BY ADVS.
               SRI.SANTHOSH MATHEW
               SRI.ARUN THOMAS
               SRI.JENNIS STEPHEN

RESPONDENTS:

      1        THE DY.DIRECTOR OF EDUCATION,
               PATHANAMTHITTA-689645.

      2        THE DISTRICT EDUCATIONAL OFFICER,
               THIRUVALLA-686 602.

      3        THE ASST.EDUCATIONAL OFFICER,
               KANJIRAPPALLY-686 507.

      4        THE MANAGER N.M.CORPORATE SCHOOLS,
               KUMBANAD, PATHANAMTHITTA.

      5        PROFESSOR JACOB THOMAS, MANAGER,
               N.M.CORPORATE SCHOOLS, KUMBANAD,
               PATHANAMTHITTA DISTRICT-689 547.

      6        ANI V.JACOB, UPSA, N.M.HIGH SCHOOL,
               KUMBANAD-689 547.

      7        THE DISTRICT EDUCATIONAL OFFICER,
               KANJIRAPPALLY-686 507.

               BY ADVS. SRI.K.E.HAMZA
                        SRI.V.A.MUHAMMED
                        SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5026 OF 2011(C)

                                         -2-

                                  JUDGMENT

Dated this the 14th day of January 2021

When this matter was called today, the

learned counsel for the petitioner, Sri.Arun

Thomas, submitted that his client has retired

from the service and she has received all

consequential benefits. He, therefore, prayed

that the writ petition be closed, recording the

afore submission.

2. The learned Senior Government Pleader,

Sri.P.M.Manoj, also affirms the afore

submission.

In the afore circumstances, the writ

petition is closed without any further orders,

recording the afore submission of the

petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.5026 OF 2011(C)

APPENDIX OF WP(C) 5026/2011 PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE STATEMENT OF PERMANENT RELINQUISHMENT SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT DATED 06/11/2009.

EXHIBIT P2 PHOTOCOPY OF THE LETTER RECEIVED BY THE PETITIONER FROM THE 4TH RESPONDENT MANAGER DATED 28/01/2010.

EXHIBIT P3 PHOTOCOPY OF THE STATEMENT OF RELINQUISHMENT SUBMITTED BY THE PETITIONER ON 09/02/2010.

EXHIBIT P4 PHOTOCOPY OF ORDER NO.254/10-11 DATED 27/05/2010 ISSUED BY THE MANAGER.

EXHIBIT P5 PHOTOCOPY OF THE APPLICATION FOR LEAVE SUBMITTED BY THE PETITIONER DATED 29/05/2010.

EXHIBIT P6 PHOTOCOPY OF THE RELIEVING ORDER DATED 29/05/2010.

EXHIBIT P7 PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 29/05/2010.

EXHIBIT P8 PHOTOCOPY OF THE JUDGMENT IN WPC NO.18076/2010.

EXHIBIT P9 PHOTOCOPY OF THE COVERING LETTER WITH THE RELINQUISHMENT DATED 15/07/2010.

EXHIBIT P10 PHOTOCOPY OF THE LETTER DATED 17/08/2010.

EXHIBIT P11 PHOTOCOPY OF THE ORDER NO. G/4017/10/K.DIS DATED 27/08/2010.

EXHIBIT P12 PHOTOCOPY OF THE APPEAL FILED BY THE MANAGER TO THE DEO KANJIRAPPALLY DATED 23/09/2010.

EXHIBIT P13 PHOTOCOPY OF THE ORDER OF THE AEO DATED 04/10/2010.

EXHIBIT P14 PHOTOCOPY OF THE JUDGMENT IN WPC NO.27907/2010.

WP(C).No.5026 OF 2011(C)

EXHIBIT P15 PHOTOCOPY OF THE ORDER NO. B1/6900/10/K.

DIS. DATED 10/01/2011.

EXHIBIT P16 PHOTOCOPY OF THE LETTER SENT BY THE 3RD RESPONDENT TO THE PETITIONER ON 24/03/2011.

EXHIBIT P17 PHOTOCOPY OF THE REQUEST MADE BY THE PETITIONER TO THE MANAGER DATED 4/04/2011.

EXHIBIT P18 PHOTOCOPY OF THE COVERING LETTER ALONG WITH THE STATEMENT RELINQUISHMENT SUBMITTED BY THE PETITIONER DATED 02/06/2011.

EXHIBIT P19 PHOTOCOPY OF THE PROCEEDINGS DATED 04/06/2011 ISSUED BY THE MANAGER TO THE PETITIONER.

EXHIBIT P20 TRUE COPY OF THE SAID ORDER DATED 03/06/2011 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P21 TRUE COPY OF THE ORDER DATED 15/06/2011 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P22 TRUE COPY OF THE RELIEVING ORDER DATED 16/06/2011 IN RESPECT OF THE PETITIONER.

EXHIBIT P23 TRUE COPY OF THE ORDER DATED 08/07/2011 ISSUED BY THE AEO, ARANMULA.

EXHIBIT P24 TRUE COPY OF THE REPRESENTATION DATED 01/08/2011 SUBMITTED BY THE PETITIONER TO THE SECOND RESPONDENT.

RESPONDENT'S/S EXHIBITS:

EXHIBIT R4(a) TRUE COPY OF THE LETTER NO.14/10-11 OF THE MANAGER.

EXHIBIT R4(C) TRUE COPY OF THE ORDER NO. B2-6687/11 OF THE DISTRICT EDUCATIONAL OFFICER, THIRUVALLA DATED 28/09/2011.

EXHIBIT R4(D) TRUE COPY OF THE APPEAL FILED BEFORE THE DIRECTOR OF PUBLIC INSTRUCTION DATED 26/10/2011.

EXHIBIT R2(A) TRUE COPY OF THE ORDER DATED 28/09/2011.