Mini K. J vs Director General Of Education
2024 Latest Caselaw 10210 Ker

Kerala High Court

Mini K. J vs Director General Of Education on 5 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                        WP(C) NO. 14029 OF 2024
PETITIONER:

            MINI K. J
            AGED 46 YEARS
            W/O. WILSON, THARAKAN HOUSE, KOONAMOOCHI POST,
            CHOONDAL, THRISSUR DISTRICT, PIN - 680504

            BY ADVS.
            SANTHEEP ANKARATH
            P.ANIRUDHAN


RESPONDENTS:

    1       DIRECTOR GENERAL OF EDUCATION
            JAGATHY, THIRUVANANTHAPURAM -, PIN - 695014

    2       THE DEPUTY DIRECTOR OF EDUCATION
            OFFICE OF THE THE DEPUTY DIRECTOR OF EDUCATION
            CIVIL STATION, THRISSUR, PIN - 680003

    3       THE ASSISTANT EDUCATIONAL OFFICER,
            THRISSUR, OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
            CHEMBUKAVU, THRISSUR, PIN - 680020

    4       HEADMISTRESS
            GOVERNMENT LOWER PRIMARY SCHOOL, PEECHI,
            THRISSUR DISTRICT, PIN - 680653

    5       PARENT TEACHER ASSOCIATION
            GOVERNMENT LOWER PRIMARY SCHOOL, PEECHI,
            THRISSUR DISTRICT
            REPRESENTED BY ITS PRESIDENT, PIN - 680653

            ADV NISHA BOSE- GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14029 OF 2024
                                    2

                              JUDGMENT

The petitioner, who is working as a Pre-Primary Teacher in the

Government Lower Primary School, Peechi, has approached this Court,

being aggrieved by the order of suspension passed against her. The

petitioner has already submitted Ext.P8 appeal before the 2 nd

respondent, which is now pending consideration.

2. Heard Sri.Santheep Ankarath, learned Counsel appearing

for the petitioner and Smt.Nisha Bose, learned Government Pleader.

Considering the fact that the appeal submitted by the petitioner is

pending consideration before the 2nd respondent, it is only proper that, a

decision thereon be taken by the 2 nd respondent as expeditiously as

possible. In such circumstances this writ petition is disposed of

directing the 2nd respondent to take up Ext.P8 and pass appropriate

orders thereon in accordance with law, after hearing the petitioner,

within a period of one month from the date of production of a copy of

this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 14029 OF 2024

APPENDIX OF WP(C) 14029/2024

PETITIONER EXHIBITS EXHIBIT P 1 TRUE COPY OF COMPLAINT DATED 20.2.2024 SUBMITTED BY THE PETITIONER BEFORE THE WOMEN CELL, THRISSUR ALONG WITH THE RECEIPT ISSUED FOR THE SAME EXHIBIT P 2 TRUE COPY OF REPRESENTATION DATED 11.3.2024 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

EXHIBIT P 3 TRUE COPY OF NOTICE NO. GLPSP/ COMP/ 109-2023-24 DATED 11.3.2024 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER EXHIBIT P 4 TRUE COPY OF NOTICE NO. GLPSP/ COMP/ 106-2023-24 DATED 11.3.2024 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER EXHIBIT P 5 TRUE COPY OF EXPLANATION DATED 13.3.2024 SUBMITTED BY THE PETITIONER TO EXT. P3 NOTICE.

EXHIBIT P 6 TRUE COPY OF EXPLANATION DATED 13.3.2024 SUBMITTED BY THE PETITIONER TO EXT. P4 NOTICE.

EXHIBIT P 7 TRUE COPY OF ORDER NO. GLPSP/ COMP/ 125-2023-24 DATED 20.3.2024 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P 8 TRUE COPY OF APPEAL DATED 23.3.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH ITS ACKNOWLEDGMENT RECEIPT