The Manger, St.Joseph'S Higher ... vs P.L.Rasmi
2021 Latest Caselaw 13283 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                       WP(C) NO. 31303 OF 2014
PETITIONER:

            THE MANGER, ST.JOSEPH'S HIGHER SECONDARY SCHOOL
            MATHILAKAM, KODUNGALLUR, THRISSUR - 680 685.

            BY ADVS.
            SRI.P.SANKARANKUTTY NAIR
            VENU MENON
            SRI.K.SANDESH RAJA



RESPONDENTS:

    1       P.L.RASMI
            AGED 41 YEARS
            W/O.K.A.ROLINESS, HIGH SECONDARY SCHOOL TEACHER
            (MALAYALAM), ST.JOSEPH'S HIGHER SECONDARY SCHOOL
            MATHILAKAM, THRISSUR - 680 685.

    2       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
            EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001

    3       THE REGIONAL DEPUTY DIRECTOR
            HIGHER SECONDARY EDUCATION, EDAPALLY, ERNAKULAM - 682
            024.

            BY ADVS.
            SRI.ANEESH JAMES
            SRI.K.C.ELDHO
            SRI.JIJO THOMAS




            SRI. P.M.MANOJ - SR.GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31303 OF 2014
                                   2

                             JUDGMENT

This writ petition has been filed in the year 2014,

impugning Ext.P6 order to the extent to which it declined to

grant permission to keep the 1 st respondent under suspension

beyond 15 days, as per the provisions of the Kerala Education

Rules, 1959.

2. When this matter was called today, Sri.K.C.Eldho -

learned counsel appearing for the 1 st respondent, submitted

that this writ petition has now become infructuous because his

client has been reinstated and that she is still in service; and

consequently, that the issues impelled herein are no longer

relevant.

3. Sri.Sankarankutty Nair - learned counsel appearing

for the petitioner, submitted that he does not have any

instructions from his client as to the afore submissions.

In the afore circumstances, I close this writ petition

finding it to have become infructuous; however, leaving liberty

to the petitioner to seek rehearing, if it becomes so necessary.

Sd/-

DEVAN RAMACHANDRAN SAS/24/06/2021 JUDGE WP(C) NO. 31303 OF 2014

APPENDIX OF WP(C) 31303/2014

PETITIONER'S EXHIBITS:-

EXHIBIT P1 P1: TRUE COPY OF THE ORDER NO.BA/20328/RDD/HSE/EKM/2012 DATED 10/10/2012.

EXHIBIT P2 P2: TRUE COPY OF THE ORDER NO.G.O.(RT) 5114/2013/G.EDN. DATED 29/11/2013.

EXHIBIT P3 P3: TRUE COPY OF THE ORDER NO.SJMM-20/2013 DATED 11/12/2013.

EXHIBIT P3A P3(A): ENGLISH TRANSLATION OF EXT.P3.

EXHIBIT P4 P4: TRUE COPY OF THE PROCEEDINGS NO.SJMM NO.38/2014 DATED 27/01/2014

EXHIBIT P5 P5:TRUE COPY OF THE ORDER NO.B4/22058/2013 DATED 14/02/2014.

EXHIBIT P6 P6: TRUE COPY OF THE ORDER NO.G.O.(RT) NO.4542/2014/G.EDN. DATED 25/10/2014.

EXHIBIT P7 P7: TRUE COPY OF THE PROCEEDINGS DATED NIL REINSTATING THE 1ST RESPONDENT.

RESPONDENTS'EXHIBITS

EXHIBIT R1A A TRUE COPY OF THE COMMON JUDGMENT DATED 03.04.2014 OF THIS HON'BLE COURT IN W.P.(C) NO.9152 OF 2014.

//TRUE COPY//

P.A. TO JUDGE