Sheela.T vs The State Of Kerala
2024 Latest Caselaw 16050 Ker

Citation : 2024 Latest Caselaw 16050 Ker
Judgement Date : 7 June, 2024

Kerala High Court

Sheela.T vs The State Of Kerala on 7 June, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
   FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                   WP(C) NO. 11559 OF 2024
PETITIONER/S:

         VIJAYAN.V.K
         AGED 56 YEARS
         LPSA, NATIVE AUP SCHOOL, ANANGADI-ATHANIKKAL RD,
         VALLIKUNNU, MALAPPURAM, PIN - 673314

         BY ADV P.C.SASIDHARAN



RESPONDENT/S:

    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
          TRIVANDRUM, PIN - 695001

    2     THE DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, DOWN
          HILL, MALAPPURAM, PIN - 676505

    3     THE ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          ANANGADI-PARAPANGADI ROAD, PARAPPANANGADI, PIN -
          676319

    4     THE MANAGER
          NATIVE AUP SCHOOL, ANANGADI-ATHANIKKAL RD,
          VALLIKUNNU, MALAPPURAM, PIN - 673314

         BY ADV ADVOCATE GENERAL OFFICE KERALA




         ADV PREMCHAND R NAIR - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH WP(C).11286/2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.C Nos. 11286 and 11559 of 2024

                                     2

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                      WP(C) NO. 11286 OF 2024
PETITIONER/S:
          SHEELA.T,AGED 54 YEARS
          HEADMISTRESS, NATIVE AUP SCHOOL, ANANGADI-
          ATHANIKKAL RD, VALLIKUNNU, MALAPPURAM, PIN -
          673314

           BY ADV P.C.SASIDHARAN



RESPONDENT/S:
    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
          TRIVANDRUM, PIN - 695001

     2     THE DEPUTY DIRECTOR OF EDUCATION
           OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, DOWN
           HILL, MALAPPURAM, PIN - 676505

     3     THE ASSISTANT EDUCATIONAL OFFICER
           OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
           ANANGADI-PARAPANGADI ROAD, PARAPPANANGADI, PIN -
           676319

     4     THE MANAGER
           NATIVE AUP SCHOOL, ANANGADI-ATHANIKKAL RD,
           VALLIKUNNU, MALAPPURAM, PIN - 673314

           BY ADV ADVOCATE GENERAL OFFICE KERALA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH WP(C).11559/2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.C Nos. 11286 and 11559 of 2024

                                     3


                            JUDGMENT

In both these cases, a common interim order was passed by

this Court on 12.04.2024, directing the 2 nd respondent to review

the order of suspension.

2. Today when the matter came up for consideration, the

learned counsel appearing for the petitioners submitted that, in

compliance of the interim order, the suspension was reviewed and

it is now revoked. Consequently, the petitioners have been

reinstated in service.

In such circumstances, as the challenge in this writ petition

was against the order of suspension, further orders are not

necessary. Therefore, these writ petitions are closed without

prejudice to the contentions of the petitioners against the enquiry