Ambika A.K vs The Central Board Of Secondary ...
2024 Latest Caselaw 14583 Ker

Kerala High Court

Ambika A.K vs The Central Board Of Secondary ... on 31 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE SATHISH NINAN
   FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 17579 OF 2014
PETITIONER:

         AMBIKA A.K
         AGED 49 YEARS
         W/O.SUBASH, KATTOOR HOUSE, VALAPPADU.P.O.,
         THRISSUR DISTRICT, WORKING AS TEACHER,
         BHARATHVIDHYA MANDIR, SENIOR SECONDARY SCHOOL,
         VALAPPADU.P.O., THRISSUR DISTRICT.
         BY ADVS.
         SRI.GEORGE SEBASTIAN
         SRI.V.MAHENDRANATH


RESPONDENTS:

    1    THE CENTRAL BOARD OF SECONDARY EDUCATION
         REGIONAL OFFICE, THIRUVANANTHAPURAM, BLOCK B, 2ND
         FLOOR, LIC DIVISIONAL OFFICE COMPOUND, PATTAM,
         THIRUVANANTHAPURAM, PIN-695 004, REPRESENTED BY
         ITS REGIONAL OFFICER.
    2    THE BARATH VIDYA BVM SENIOR SECONDARY SCHOOL
         VALAPPADU.P.O., THRISSUR DISTRICT, REPRESENTED BY
         ITS MANAGER. 680 567.
    3    THE PRINCIPAL
         BARATH VIDYA (BVM) SENIOR SECONDARY SCHOOL,
         VALAPPADU.P.O., THRISSUR DISTRICT. 680 567.
         BY ADVS.
         SRI.C.R.REKHESH SHARMA


OTHER PRESENT:

         SRI. BIJOY CHANDRAN, SR. GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                       Sathish Ninan, J.
                   ----------------------
                   WP(C).No.17579 of 2014
              -------------------------------
            Dated this the 31st day of May, 2024

                          JUDGMENT

The writ petition was filed challenging the

disciplinary proceeding against the petitioner.

2. On 10/07/2014, there was an interim direction

by this Court to permit the petitioner to continue in

the School and that, salary shall be paid.

3. The learned counsel for the petitioner submits

that the school itself has since been shut down.

In the light thereof, without prejudice to the

rights of the petitioner to seek for appropriate reliefs

in appropriate proceedings, this writ petition is

closed.

Sd/-

Sathish Ninan, Judge rsr

WP(C) NO.17579 OF 2014

APPENDIX OF WP(C) 17579/2014

PETITIONER EXHIBITS P1- A TRUE COPY OF THE RECEIPT OF RS.5,000/- DATED 17.4.1997. P2- A TRUE COPY OF THE RECEIPT OF RS.10,000/- DATED 20.5.1997. P3- A TRUE COPY OF THE RECEIPT OF RS.7,000/- DATED 10.6.1997. P4- A TRUE COPY OF THE RECEIPT OF RS.5,000/- DATED 27.6.1997. P5- A TRUE COPY OF THE SALARY CERTIFICATE DATED 13.8.2010 ISSUED IN RESPECT OF THE PETITIONER BY THE PRINCIPAL OF THE SCHOOL.

P6- A TRUE COPY OF THE TEMPORARY IDENTITY CERTIFICATE OF THE PETITIONER SHOWING THE REGISTRATION WITH EMPLOYEES STATE INSURANCE CORPORATION.