The Manager vs State Of Kerala
2023 Latest Caselaw 5550 Ker

WP(C) NO. 14864 OF 2023

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                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
           TUESDAY, THE 2ND DAY OF MAY 2023 / 12TH VAISAKHA, 1945
                             WP(C) NO. 14864 OF 2023
PETITIONER:

               THE MANAGER, CNN SCHOOLS CHERPU, CHERPU. P.O,
               THRISSUR-680 561, PIN - 680561
               BY ADVS.
               M.U.VIJAYALAKSHMI
               K.JAJU BABU (SR.)
               BRIJESH MOHAN


RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001., PIN - 695001
      2        THE DIRECTOR OF GENERAL EDUCATION,
               DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
               THIRUVANANTHAPURAM - 695 014.
      3        THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
               ERNAKULAM, OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER
               SECONDARY EDUCATION, SRVHSS BUILDING, KASTHURI RANGAN HALL,
               ERNAKULAM-682011.
      4        SRI. AJOSH K.B,
               PRINCIPAL, CNN HIGHER SECONDARY SCHOOL,
               CHERPU, THRISSUR-680 561.
      5        SMT. MEENA V.N,
               HSST (MATHEMATICS), CNN HIGHER SECONDARY SCHOOL, CHERPU,
               THRISSUR-680 561.


               SMT. RESMITHA RAMACHANDRAN-GP


      THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14864 OF 2023

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                                         JUDGMENT

The petitioner, the manager of an aided school,

suspended respondents 4 and 5, the Principal and

HSST respectively, vide Exts.P5 and P6 orders.

Later, respondents 4 and 5 were issued with memo of

charges and statement of allegation and they had

submitted their reply thereto. The petitioner

sought sanction for extending the period of

suspension beyond 15 days as stipulated in Rule

67(8) of Chapter XIV A of KER and to conduct

enquiry. However, the 3rd respondent, by Ext. P14,

rejected the request of the petitioner to extend the

period of suspension beyond 15 days. Against

Ext.P14, the petitioner preferred Ext.P15 revision

petition before the 1st respondent. The limited

prayer of the petitioner is for a direction to the

1st respondent to consider and pass orders on

Ext.P15, within a time limit.

2. There will be a direction to the 1 st

respondent to consider and pass orders on Ext.P15 WP(C) NO. 14864 OF 2023

within a period of one month from the date of

receipt of a copy of this judgment after hearing the

petitioner and respondents 4 and 5.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE msp WP(C) NO. 14864 OF 2023

APPENDIX OF WP(C) 14864/2023

PETITIONER EXHIBITS:

Exhibit P1 TRUE COPY OF THE SHOW CAUSE NOTICES DATED 22.2.2023 ISSUED BY THE PETITIONER TO 4TH RESPONDENT Exhibit P2 TRUE COPY OF THE SHOW CAUSE NOTICES DATED 22.2.2023 ISSUED BY THE PETITIONER TO 5TH RESPONDENT Exhibit P3 TRUE COPY OF THE REPLY DATED 27.2.2023 SUBMITTED BY 4TH RESPONDENT TO THE PETITIONER Exhibit P4 TRUE COPY OF THE REPLY DATED 7.3.2023 SUBMITTED BY 5TH RESPONDENT TO THE PETITIONER Exhibit P5 TRUE COPY OF THE PROCEEDINGS OF THE PETITIONER DATED NIL SUSPENDING 4TH RESPONDENT FROM SERVICE Exhibit P6 TRUE COPY OF THE PROCEEDINGS OF THE PETITIONER DATED NIL SUSPENDING 5TH RESPONDENT FROM SERVICE Exhibit P7 TRUE COPY OF MEMO OF CHARGES AND STATEMENT OF ALLEGATIONS DATED 18.3.2023 ISSUED BY THE PETITIONER TO 4TH RESPONDENT Exhibit P8 TRUE COPY OF MEMO OF CHARGES AND STATEMENT OF ALLEGATIONS DATED 18.3.2023 ISSUED BY THE PETITIONER TO 5TH RESPONDENT Exhibit P9 TRUE COPY OF THE REPLY DATED 1.4.2023 GIVEN BY THE 4TH RESPONDENT TO THE PETITIONER Exhibit P10 TRUE COPY OF THE REPLY DATED 27.3.2023 SUBMITTED BY THE 5TH RESPONDENT Exhibit P11 TRUE COPY OF LETTER NO. CNN/HSS/23 DATED 10.04.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT Exhibit P12 TRUE COPY OF NOTICE NO. RDDHSE/EKM/1925/2023-B1 DATED 12.4.2023 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER Exhibit P13 TRUE COPY OF THE STATEMENT DATED 13.4.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT Exhibit P14 TRUE COPY OF ORDER NO. RDDHSE/EKM/1925/2023-B1 DATED 15.4.2023 ISSUED BY THE 3RD RESPONDENT Exhibit P15 TRUE COPY OF THE REVISION PETITION DATED 20.4.2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT