[Cites 2, Cited by 0]
Kerala High Court
Sreerekha R vs The State Of Kerala on 6 January, 2026
Author: N.Nagaresh
Bench: N.Nagaresh
2026:KER:419
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 6TH DAY OF JANUARY 2026 / 16TH POUSHA, 1947
WP(C) NO. 39041 OF 2025
PETITIONERS:
1 SREEREKHA R
AGED 44 YEARS
WIFE OF ANILKUMAR K C
HEADMISTRESS (UNDER SUSPENSION)
S.N.M. HIGHER SECONDARY SCHOOL,
PURACKAD, PURACKAD P O,
ALAPPUZHA DISTRICT
(RESIDING AT CHITTAKKATTETHU VEEDU,
VETTUVENI, HARIPAD P O
ALAPPUZHA DISTRICT-690 514),
PIN - 688561
2 SUBHASH K B
AGED 45 YEARS
SON OF BHARATHAN V,
CLERK (UNDER SUSPENSION)
S.N.M. HIGHER SECONDARY SCHOOL, PURACKAD,
PURACKAD P O, ALAPPUZHA DISTRICT
(RESIDING AT ALINTHAZHE, KAROOR,
AMBALAPUZHA P O ALAPPUZHA DISTRICT-688 561)
(M-89212 85699)
3 SHIJI C
AGED 45 YEARS
WIFE OF BIJUMON
OFFICE ATTENDANT (UNDER SUSPENSION)
S.N.M. HIGHER SECONDARY SCHOOL, PURACKAD,
PURACKAD P O, ALAPPUZHA DISTRICT
(RESIDING AT THEKKAN KOICKAL,
KAROOR, PURACKAD P O
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2
ALAPPUZHA DISTRICT-688 561)
(M-75588 46590)
BY ADVS.
SRI.V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, ANNEX II
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM,
PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION,
ALAPPUZHA DISTRICT, PIN - 688001
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
ALAPPUZHA, PIN - 688011
5 THE MANAGER
S.N.M. HIGHER SECONDARY SCHOOL,
PURACKAD, PURACKAD P O,
ALAPPUZHA DISTRICT, PIN - 688561
6 THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION
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3
EDUCATIONAL COMLEX,
AALTHRA JUNCTION CHENGANNUR,
ALAPPUZHA DISTRICT, PIN - 689121
BY ADVS.
SRI.D.JOTHIKUMAR
SMT.AKSHARA MOHAN
SMT.LEKHAMOLE P.N.
SRI.T.N.JAYADEVAN
SMT.SONY K.B,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 06.01.2026, ALONG WITH WP(C).45287/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 6TH DAY OF JANUARY 2026 / 16TH POUSHA, 1947
WP(C) NO. 40832 OF 2025
PETITIONER:
T.R RAVILAL
AGED 47 YEARS
HIGH SCHOOL TEACHER (ENGLISH),
S.N.M. HIGHER SECONDARY SCHOOL, PURAKKAD,
ALAPPUZHA DISTRICT, PIN - 688561
BY ADVS.
SRI.T.N.JAYADEVAN
SRI.D.SREEKANTH
SRI.MENINO FUTO
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEXE II, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) NEW BUILDINGS,
ULLOOR LANE JAGATHY,
THIRUVANANTHAPURAM,, PIN - 695014
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3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION
OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION,
AALTHARA JUNCTION, CHENGANNUR,
ALAPPUZHA DISTRICT, PIN - 689121
4 THE MANAGER
S N M HIGHER SECONDARY SCHOOL,
PURAKKAD P.O. PURAKKAD,
AMBALAPPUZHA, ALAPPUZHA DISTRICT,
PIN - 688561
5 AMBILI S. KRISHNAN
PRINCIPAL, S N M HIGHER SECONDARY SCHOOL,
PURAKKAD, P.O. PURAKKAD,
ALAPPUZHA DISTRICT, PIN - 688561
6 R. SREEREKHA
HEADMISTRESS, S N M HIGHER SECONDARY SCHOOL,
PURAKKAD, PURAKKAD P O,
ALAPPUZHA DISTRICT, PIN - 688561
SMT.SONY K.B.,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 06.01.2026, ALONG WITH WP(C).45287/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 6TH DAY OF JANUARY 2026 / 16TH POUSHA, 1947
WP(C) NO. 42303 OF 2025
PETITIONER:
M.T. MADHU, MANAGER,
AGED 60 YEARS
S.N.M. HIGHER SECONDARY SCHOOL,
PURAKKAD, ALAPPUZHA DISTRICT,
PIN - 688561
BY ADVS.
SRI.D.JOTHIKUMAR
SMT.AKSHARA MOHAN
SMT.LEKHAMOLE P.N.
SRI.T.N.JAYADEVAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 690001
2 DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION,
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7
JAGATHI, THIRUVANANTHAPURAM,,
PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, ALAPPUZHA DISTRICT,
PIN - 688001
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
ALAPPUZHA, PIN - 688011
5 SREEREKHA R
AGED 44 YEARS
HEADMISTRESS (UNDER SUSPENSION)
S.N.M. HIGHER SECONDARY SCHOOL, PURACKAD,
PURACKAD P O,
ALAPPUZHA DISTRICT
(RESIDING AT CHITTAKKATTETHU VEEDU,
VETTUVENI, HARIPAD P O
ALAPPUZHA DISTRICT-690 514),
PIN - 688561
6 SUBHASH K B
CLERK S.N.M. HIGHER SECONDARY SCHOOL,
PURACKAD, PURACKAD P O,
ALAPPUZHA DISTRICT
(RESIDING AT ALINTHAZHE, KAROOR,
AMBALAPUZHA P O
ALAPPUZHA DISTRICT-688 561)
7 SHIJI C
OFFICE ATTENDANT , S.N.M. HIGHER SECONDARY
SCHOOL, PURACKAD, PURACKAD P O,
ALAPPUZHA DISTRICT
(RESIDING AT THEKKAN KOICKAL, KAROOR,
PURACKAD P O ALAPPUZHA DISTRICT-688 561)
BY ADVS.
SRI.V.A.MUHAMMED
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SRI.V.RAJASEKHARAN NAIR
SMT.SONY K.B, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 06.01.2026, ALONG WITH WP(C).45287/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 6TH DAY OF JANUARY 2026 / 16TH POUSHA, 1947
WP(C) NO. 45287 OF 2025
PETITIONERS:
1 SREEREKHA R
AGED 44 YEARS
WIFE OF ANILKUMAR K C
HEADMISTRESS (UNDER SUSPENSION)
S.N.M. HIGHER SECONDARY SCHOOL,
PURACKAD, P.O. PURACKAD,
ALAPPUZHA DISTRICT
(RESIDING AT CHITTAKKATTETHU VEEDU,
VETTUVENI, HARIPAD P O
ALAPPUZHA DISTRICT-690 514)
(M-95460 04595), PIN - 688561
2 SUBHASH K B
AGED 45 YEARS
SON OF BHARATHAN V
CLERK (UNDER SUSPENSION),
S.N.M. HIGHER SECONDARY SCHOOL,
PURACKAD, P.O. PURACKAD,
ALAPPUZHA DISTRICT
(RESIDING AT ALINTHAZHE, KAROOR,
AMBALAPUZHA P O ALAPPUZHA DISTRICT-688 561)
(M-89212 85699)
3 SHIJI C
AGED 45 YEARS
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WIFE OF BIJUMON
OFFICE ATTENDANT (UNDER SUSPENSION)
S.N.M. HIGHER SECONDARY SCHOOL,
PURACKAD, P.O. PURACKAD,
ALAPPUZHA DISTRICT
(RESIDING AT THEKKAN KOICKAL,
KAROOR, PURACKAD P O
ALAPPUZHA DISTRICT-688 561)
(M-75588 46590)
BY ADVS.
SRI.V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, ANNEX II
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM,
PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
CIVIL STATION,
ALAPPUZHA DISTRICT, PIN - 688001
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
NEAR GOVERNMENT GIRLS HIGH SCHOOL COMPOUND,
ALAPPUZHA DISTRICT, PIN - 688011
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5 THE MANAGER
THE MANAGER S.N.M.
HIGHER SECONDARY SCHOOL,
PURACKAD, PURACKAD P O,
ALAPPUZHA DISTRICT, PIN - 688561
6 THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION
EDUCATIONALL COMPLEX,
AALTHARA JUNCTION,
CHENGANNUR, ALAPPUZHA DISTRICT,
PIN - 689121
SMT.SONY K.B., GOVENRMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 06.01.2026, ALONG WITH WP(C).39041/2025, 40832/2025
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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12
JUDGMENT
Dated this the 6th day of January, 2026
[WP(C) Nos.39041, 40832, 42303 & 45287 of 2025]
W.P.(C) No.39041 of 2025 has been filed by the
Headmistress, Clerk and Office Attendant of SNM Higher
Secondary School, Purakkad seeking to declare that the
petitioners are entitled for reinstatement in service with effect
from 18.10.2025 revoking their suspension. The same
petitioners have filed W.P.(C) No.45287/2025 seeking to
command the respondents to implement Ext.P6 Government
Order dated 17.10.2025.
2. The Manager of the School has filed
W.P.(C) No.42303/2025 seeking to direct respondents 3 and
4 to initiate and complete a departmental enquiry under Rule
75(1)(b) against the petitioners in W.P.(C) No.39041 of 2025.
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W.P.(C) No.40832/2025 has been filed by a Teacher from the
same School seeking to declare that the date of occurrence of
vacancy (01.04.2025) shall be reckoned as the eligibility date
for considering qualified candidates for appointment by-
transfer to the post of HSST (English).
3. The parties and exhibits are referred to in
this judgment as they are described / marked in
W.P.(C) No. 39041 of 2025 for convenience.
4. The petitioners in W.P.(C) No.39041 of 2025 are
Headmistress, Clerk and Office Attendant in the School. They
were placed under suspension on 29.04.2025 on an allegation
that after the last SSLC examination hours, they went to a
hotel having toddy bar licence, took a photograph and
uploaded it as status in Whatsapp. The suspension continues
for a considerably long period.
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5. On 17.10.2025, the Government passed Ext.P17
order directing the management of the School to reinstate the
petitioners in service revoking the suspension. The petitioners
approached this Court filing W.P.(C) No.39041 of 2025
seeking to implement Ext.P17 order.
6. During the pendency of the writ petition, the
Government passed Ext.P7 order in W.P.(C) No.45287/2025
cancelling the earlier Ext.P17 order dated 17.10.2025, which
originally directed the Management to reinstate the petitioners
in service. The petitioners filed W.P.(C) No.45287/2025
challenging the said Ext.P17 order.
7. I have heard the learned counsel for the writ
petitioners and the learned Government Pleader representing
the departmental respondents.
8. Though the parties urged various legal grounds
strongly in their favour insisting for grant of relief as they
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prayed for, after hearing the parties, I am of the view that
since an enquiry is contemplated and warranted, the writ
petitions can be disposed of with appropriate directions.
9. In the facts and circumstances of the case, I am of
the view that a high level Government enquiry is not
warranted in this matter at this stage and what is required is
only a statutory enquiry under Rule 75, Chapter XIV A of the
Kerala Education Rules, 1959.
In the facts of the case, the writ petitions are disposed of
directing the 2nd respondent to conduct / continue Rule 75
enquiry in the matter and conclude the enquiry within a period
of three months. If for any reason, enquiry is not completed
within the period of three months, the suspension of the
petitioners in W.P.(C) No.39041 of 2025 shall stand revoked,
with liberty to continue the disciplinary proceedings. All legal
questions raised in W.P.(C) No.40832/2025 are left open.
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Needless to say the hearing scheduled on 07.01.2026 as per
Ext.P11 (in W.P.(C) No.45287/2025) and further proceedings
thereto will stand stayed.
Sd/-
N.NAGARESH
JUDGE
hmh
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APPENDIX OF WP(C) NO. 39041 OF 2025
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE ORDER NO.
B1/719144/2024 DATED 04.06.2024 OF THE
DEO, ALAPPUZHA GRANTING APPROVAL TO
THE APPOINTMENT OF THE 1ST PETITIONER
AS HM FROM 01.06.2021
Exhibit P-2 A TRUE COPY OF THE MEMO OF CHARGES NO.
55/2025 DATED 11.04.2025 WITH
STATEMENT OF ALLEGATIONS
Exhibit P-3 A TRUE COPY OF THE STATEMENT OF
DEFENCE OF THE 1ST PETITIONER DATED
19.04.2025
Exhibit P-4 A TRUE COPY OF THE SUSPENSION ORDER
NO. 78/2025/MANAGER/SNMHSS/ PURAKKAD
DATED 29/04/2025
Exhibit P-5 TRUE COPY OF THE ORDER B2/2372/2025/
DDE DATED 13.05.2025 OF THE 3RD
RESPONDENT
Exhibit P-6 A TRUE COPY OF THE ORDER NO.
119/2025/MANAGER/SSNMHSS PURAKKAD
DATED 13/05/2025 OF THE MANAGER
EXTENDING ENDING THE PERIOD OF
SUSPENSION OF 1ST PETITIONER BEYOND 15
DAYS
Exhibit P-7 A TRUE COPY OF THE MEMO OF CHARGES NO.
47/2025 DATED 05.04.2025 WITH THE
STATEMENT OF ALLEGATIONS NO. 48/2025
Exhibit P-8 A TRUE COPY OF THE EXPLANATION DATED
24.04.2025
Exhibit P-9 TRUE COPY OF THE ORDER NO.
79/2025/MANAGER/SNMHSS PURAKKAD DATED
29.4.2025 OF THE MANAGER
Exhibit P-10 A TRUE COPY OF THE ORDER NO.
DEOALP/1322/2025-B1 DATED 13.05.2025
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OF THE 4TH RESPONDENT
Exhibit P-11 TRUE COPY OF THE ORDER NO.
120/2025/MANAGER/SNMHSS PURAKKAD DATED
13.05.2025 OF THE MANAGER
Exhibit P-12 A TRUE COPY OF THE MEMO OF CHARGES
DATED 05.04.2025 WITH THE STATEMENT OF
ALLEGATION DATED 05/04/2025
Exhibit P-13 A TRUE COPY OF THE DEFENCE STATEMENT
DATED 23.04.2025 OF C. SHIJI
Exhibit P-14 A TRUE COPY OF THE REVISION PETITION
OF THE 1ST PETITIONER DATED 20/05/2025
Exhibit P-15 TRUE COPY OF THE REVISION PETITION OF
THE 3RD PETITIONER DATED 20/05/2025
Exhibit P-16 A TRUE COPY OF THE G O (RT.) NO.
5047/2025/GEDN DATED 01/08/2025
Exhibit P-17 A TRUE COPY OF THE G O (RT.) NO.
8615/2025/G.EDN DATED 17/10/2025
Exhibit P-18 TRUE COPY OF THE LETTER OF THE 1ST
PETITIONER ADDRESSED TO THE MANAGER
DATED 18/10/2025
Exhibit P-19 A TRUE COPY OF THE LETTER DATED
18/10/2025 OF THE 2ND PETITIONER
Exhibit P-20 TRUE COPY OF THE LETTER DATED
18/10/2025 OF THE 3RD PETITIONER
Exhibit P-21 A TRUE COPY OF THE ORDER NO.
RDD/HSE/CNGR/1086/2025-C8 DATED
04.06.2025 OF THE 6TH RESPONDENT
Exhibit P-22 TRUE COPY OF THE PETITION SUBMITTED
BEFORE THE DEO ON 22.04.2025
Exhibit P-23 TRUE COPY OF THE STATEMENT RECEIVED
UNDER RTI ACT DATED 21.04.2025
Exhibit P-24 TRUE COPY OF THE SAID REPORT SUBMITTED
BY ANEESH K DAS S I OF POLICE DATED
17.06.2025
Exhibit P-25 TRUE COPY OF THE ORDER NO.
B2/2977/2025/DDE DATED 29.10.2025 OF
THE DDE, ALAPPUZHA
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RESPONDENT EXHIBITS
Exhibit R5(a) TRUE COPY OF THE ATTENDANCE REGISTER
FOR THE MONTH OF FEBRUARY AND MARCH
Exhibit R5(b) COMMUNICATION DATED 16 APRIL 2025 FROM
THE HEADMISTRESS TO THE DEO,
ALAPPUZHA, ENCLOSING ATTESTED
ATTENDANCE REGISTER PAGES INCLUDING
FORGED ONES WITH OUTWARD REGISTER
PROOF OF DISPATCH.
Exhibit R5(c) THE TRANSCRIPT OF THE RECORDED PHONE
CONVERSATION AND SECTION 63
CERTIFICATE TO THE DISCIPLINARY
AUTHORITY IN FILE GE-DA3/82/2025-
G.EDN DATED 26 JUNE 2025
Exhibit R5(d) A TRUE COPY OF THE MANAGER'S NOTICE
DATED 21 APRIL 2025, DIRECTING THE
HEADMISTRESS AND STAFF TO EXPLAIN
THEIR FAILURE TO SIGN THE ATTENDANCE
REGISTER
Exhibit R5(e) GRIEVANCE PETITION DATED 22 APRIL 2025
SUBMITTED BY THE HEADMISTRESS BEFORE
THE DISTRICT EDUCATIONAL OFFICER,
ALAPPUZHA
Exhibit R5(f) TRUE COPY OF THE REPLY DATED 23 APRIL
2025 ALLEGING THAT THE MANAGER TOOK
AND WITHHELD THE ATTENDANCE REGISTER
FROM 05 APRIL
Exhibit R5(g) A TRUE COPY OF THE JOINT COMPLAINT BY
TWENTY-THREE TEACHERS ALLEGING FORGED
SIGNATURES IN THE ATTENDANCE REGISTER
Exhibit R5(h) A TRUE COPY OF THE LETTER DATED 23
APRIL 2025 FROM SHAJI OF PRANAVAM
OFFSET PRESS
Exhibit R5(i) A TRUE COPY OF THE EXPLANATION DATED
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25 APRIL 2025 FROM SMT. JOMOL JOSEPH
ALLEGING NON-SIGNING, COERCION TO
BACK-DATE ENTRIES
Exhibit R5(j) A TRUE COPY OF THE PTA'S
REPRESENTATION DATED 28 APRIL 2025
ALLEGING MISCONDUCT BY STAFF AND
TAMPERING OF THE ATTENDANCE REGISTER
Exhibit R5(k) A TRUE COPY OF THE LETTER DATED
29.04.2025 FROM SRI. SUBHASH K.B.
ADMITTING HIS FALSE STATEMENT
Exhibit R5(l) TRUE COPY OF THE CHARGE SHEET NO.
102./2025 DATED 07.05.2025 ALONG WITH
STATEMENT OF ALLEGATION ISSUED BY THE
MANAGER TO SMT. HEADMISTRESS
Exhibit R5(m) TRUE COPY OF THE CHARGE SHEET NO.
108./2025 DATED 09.05.2025 ALONG WITH
STATEMENT OF ALLEGATION ISSUED BY THE
MANAGER TO CLERK
Exhibit R5(n) A TRUE COPY OF THE CHARGE SHEET NO.
107/2025 DATED 09.05.2025 ALONG WITH
STATEMENT OF ALLEGATION ISSUED BY THE
MANAGER TO SMT. C. SHIJI, OA
Exhibit R5(o) A TRUE COPY OF THE REVISION PETITION
DATED 20.05.2025 FILED BY SMT. R.
SREEREKHA UNDER RULE 92, KER
Exhibit R5(p) TRUE COPY OF THE REVISION PETITION
DATED 20.05.2025 FILED BY SMT. C.
SHIJI UNDER RULE 92, KER
Exhibit R5(q) A TRUE COPY OF THE INQUIRY REPORT,
ALONG WITH SUBSEQUENT FILE NOTES AND
MINISTERIAL APPROVALS CULMINATING IN
G.O.(RT) NO. 8615/2025/G.EDN DATED
17.10.2025, OBTAINED UNDER RTI
Exhibit R5(r) A TRUE COPY OF FIR NO. 1606/2025 DATED
12.09.2025 REGISTERED AT AMBALAPPUZHA
POLICE STATION PURSUANT TO THE COURT
ORDER IN CRL.M.P. NO. 982/2025 (M.T.
MADHU V. R. SREEREKHA)
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Exhibit R5(s) TRUE COPY OF THE GOVERNMENT ISSUED
ORDER G.O.(RT) NO. 9905/2025/GEDN
DATED 25.11.2025
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APPENDIX OF WP(C) NO. 40832 OF 2025
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER
DATED 12.10.2006 IS PRODUCED HEREWITH
AND MARKED AS EXHIBIT P-1
Exhibit P-2 TRUE COPY OF THE M.A. (ENGLISH)
CERTIFICATE ISSUED TO THE PETITIONER
IS PRODUCED HEREWITH AND MARKED AS
EXHIBIT P-2.
Exhibit P-3 TRUE COPY OF THE ELIGIBILITY
CERTIFICATE DATED 08.07.2010,
RECOGNIZING MA QUALIFICATION OF THE
PETITIONER
Exhibit P-4 TRUE COPY OF THE SENIORITY LIST DATED
01.01.2021
Exhibit P-5 TRUE COPY OF THE REPRESENTATION DATED
03.04.2025 SUBMITTED TO THE MANAGER
Exhibit P-6 TRUE COPY OF THE REPRESENTATION DATED
02-08-2025 SUBMITTED BEFORE THE THE
REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, CHENGANNUR
Exhibit P-7 TRUE COPY OF THE JUDGMENT DATED
04.04.2025
Exhibit P-8 TRUE COPY OF IMPUGNED ORDER THE ORDER
DATED 04.06.2025 ISSUED BY RDD
Exhibit P-9 TRUE COPY OF THE AMENDMENT KERALA
EDUCATION (AMENDMENT) RULES, 2024
[G.O.(P) NO. 27/2024/G.EDN. DATED 29-
11-2024
Exhibit P-10 TRUE COPY OF THE LETTER DATED
30.10.2025 OF THE 3RD RESPONDENT RDD
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APPENDIX OF WP(C) NO. 42303 OF 2025
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE FORGED PAGES OF THE
ATTENDANCE REGISTER
Exhibit P-2 TRUE COPY OF THE ATTESTED PAGES OF
FORGED ATTENDANCE REGISTER
Exhibit P-3 THE TRANSCRIPT OF THE RECORDED PHONE
CONVERSATION AND SECTION 63
CERTIFICATE TO THE DISCIPLINARY
AUTHORITY IN FILE GE-DA3/82/2025-G.EDN
DATED 26 JUNE 2025
Exhibit P-4 A TRUE COPY OF THE MANAGER'S NOTICE
DATED 21 APRIL 2025, DIRECTING THE
HEADMISTRESS AND STAFF TO EXPLAIN
THEIR FAILURE TO SIGN THE ATTENDANCE
REGISTER
Exhibit P-5 GRIEVANCE PETITION DATED 22 APRIL 2025
SUBMITTED BY THE HEADMISTRESS BEFORE
THE DISTRICT EDUCATIONAL OFFICER,
ALAPPUZHA
Exhibit P-6 A TRUE COPY OF THE REPLY DATED 23
APRIL 2025 ALLEGING THAT THE MANAGER
TOOK AND WITHHELD THE ATTENDANCE
REGISTER ON 05 APRIL 2025
Exhibit P-7 A TRUE COPY OF THE JOINT COMPLAINT BY
TWENTY-THREE TEACHERS ALLEGING FORGED
SIGNATURES IN THE ATTENDANCE REGISTER
Exhibit P-8 A TRUE COPY OF THE LETTER DATED 23
APRIL 2025 FROM SHAJI OF PRANAVAM
OFFSET PRESS
Exhibit P-9 A TRUE COPY OF THE EXPLANATION DATED
25 APRIL 2025 FROM SMT. JOMOL JOSEPH
ALLEGING NON-SIGNING, COERCION TO
BACK-DATE ENTRIES, AND FORGERY OF HER
SIGNATURE
Exhibit P-10 A TRUE COPY OF THE MANAGER'S LETTER
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
DATED 25 APRIL 2025 TO THE DISTRICT
EDUCATIONAL OFFICER, REPORTING FORGED
SIGNATURES AND RETROSPECTIVE ENTRIES
IN THE ATTENDANCE REGISTER,
Exhibit P-11 A TRUE COPY OF THE PTA'S
REPRESENTATION DATED 28 APRIL 2025
ALLEGING MISCONDUCT BY STAFF AND
TAMPERING OF THE ATTENDANCE REGISTER
Exhibit P-12 A TRUE COPY OF THE LETTER DATED
21.04.2025 FROM SMT. SHIJI C STATING
SHE HANDED THE ATTENDANCE REGISTER TO
THE MANAGER ON 21 APRIL 2025
Exhibit P-13 A TRUE COPY OF THE LETTER DATED
21.04.2025 FROM SMT. SUMA R CONFIRMING
THAT THE ATTENDANCE REGISTER WAS GIVEN
TO THE MANAGER ON 21 APRIL 2025
Exhibit P-14 A TRUE COPY OF THE LETTER DATED
29.04.2025 FROM SMT. SUMA R TO MANAGER
Exhibit P-15 A TRUE COPY OF THE LETTER DATED
29.04.2025 FROM SRI. SUBHASH K.B.
ADMITTING HIS FALSE STATEMENT
Exhibit P-16 A TRUE COPY OF SUSPENSION ORDER NO.
78/2025 DATED 29.04.2025 PLACING SMT.
R. SREEREKHA UNDER SUSPENSION
Exhibit P-17 A TRUE COPY OF SUSPENSION ORDER NO.
79/2025 DATED 29.04.2025 PLACING SRI.
SUBHASH K.B., CLERK, AND SMT. C.
SHIJI, OA, UNDER SUSPENSION
Exhibit P-17(A) A TRUE COPY OF THE APPEAL DATED 7 MAY
2025 BY SMT. C. SHIJI BEFORE THE DEO
UNDER RULE 79, KER, AGAINST SUSPENSION
Exhibit P-18 A TRUE COPY OF THE CHARGE SHEET NO.
102./2025 DATED 07.05.2025 ISSUED BY
THE MANAGER TO SMT. R. SREEREKHA,
HEADMISTRESS,
Exhibit P-19 A TRUE COPY OF THE CHARGE SHEET NO.
108./2025 DATED 09.05.2025 ISSUED BY
THE MANAGER TO SRI SUBHASH KB, CLERK
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
Exhibit P-20 A TRUE COPY OF THE CHARGE SHEET NO.
107/2025 DATED 09.05.2025 ISSUED BY
THE MANAGER TO SMT. C. SHIJI, OA
Exhibit P-21 TRUE COPY OF THE EXPLANATION DATED
09.05.2025 SUBMITTED BY THE MANAGER,
TO THE DEPUTY DIRECTOR OF EDUCATION,
ALAPPUZHA,
Exhibit P-22 TRUE COPY OF STATEMENT DATED
07.05.2025 WAS SUBMITTED BY SMT. R.
SREEREKHA, HEADMISTRESS, SNMHSS,
PURAKKAD, TO THE DEPUTY DIRECTOR OF
EDUCATION, ALAPPUZHA,
Exhibit P-23 A TRUE COPY OF THE MANAGER'S
EXPLANATION DATED 09.05.2025,
SUBMITTED TO THE DISTRICT EDUCATIONAL
OFFICER, ALAPPUZHA
Exhibit P-23(A) A TRUE COPY OF THE STATEMENT DATED
12.05.2025 BY SMT. C. SHIJI BEFORE THE
DEO DURING THE INQUIRY UNDER RULE
67(8) KER
Exhibit P-24 A TRUE COPY OF THE ORDER DATED
13.05.2025 EXTENDING THE SUSPENSION OF
SMT. R. SREEREKHA, HEADMISTRESS,
BEYOND FIFTEEN DAYS
Exhibit P-25 A TRUE COPY OF THE REVISION PETITION
DATED 20.05.2025 FILED BY SMT. R.
SREEREKHA UNDER RULE 92, KER
Exhibit P-26 A TRUE COPY OF THE REVISION PETITION
DATED 20.05.2025 FILED BY SMT. C.
SHIJI UNDER RULE 92, KER
Exhibit P-27 A TRUE COPY OF THE ARGUMENT NOTE DATED
16.06.2025 SUBMITTED BY SMT. R.
SREEREKHA, HEADMISTRESS (UNDER
SUSPENSION), BEFORE THE SECRETARY,
GENERAL EDUCATION DEPARTMENT
Exhibit P-28 A TRUE COPY OF THE ARGUMENT NOTE DATED
16.06.2025 SUBMITTED BY SMT. C. SHIJI,
OFFICE ATTENDANT (UNDER SUSPENSION),
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
BEFORE THE SECRETARY, GENERAL
EDUCATION DEPARTMENT
Exhibit P-28(A) A TRUE COPY OF THE HEARING NOTICE
DATED 19.06.2025 ISSUED BY THE GENERAL
EDUCATION DEPARTMENT REGARDING THE
HEARING ON 03.07.2025
Exhibit P-28(B) TRUE COPY OF THE LETTER OF THE MANGER
DATED 19 JUNE 2025 TO THE HON'BLE
MINISTER OF EDUCATION REPORTING THE
MISCONDUCT OF THE EMPLOYEES
Exhibit P-29 A TRUE COPY OF REMINDER LETTER NO.
165/25 DATED 05.06.2025 ISSUED BY THE
MANAGER TO SMT. R. SREEREKHA
Exhibit P-30 A TRUE COPY OF LETTER NO. 168/25 DATED
11.06.2025 ISSUED BY THE MANAGER TO
THE DDE, ALAPPUZHA,
Exhibit P-31 A TRUE COPY OF THE REPLY BY SMT. R.
SREEREKHA DATED 17.06.2025 TO CHARGE
SHEET
Exhibit P-32 A TRUE COPY OF THE MANAGER'S LETTER
NO. 172/2025 DATED 26.06.2025 ISSUED
TO SMT. R. SREEREKHA SEEKING FURTHER
EXPLANATION
Exhibit P-33 A TRUE COPY OF THE HEADMISTRESS'S
EXPLANATION SUBMITTED ON 1ST JULY 2025
Exhibit P-34 A TRUE COPY OF THE ARGUMENT
NOTESUBMITTED BY THE MANAGER BEFORE
THE DISCIPLINARY AUTHORITY, GENERAL
EDUCATION DEPARTMENT, DURING THE
HEARING ON 03.07.2025
Exhibit P-34(A) A TRUE COPY OF THE MANAGER'S
ADDITIONAL EXPLANATION AND ARGUMENTS
DATED 05.07.2025 SUBMITTED BEFORE THE
DISCIPLINARY AUTHORITY, GENERAL
EDUCATION DEPARTMENT
Exhibit P-35 A TRUE COPY OF G.O. (RT.) NO.
5047/2025/G.EDN DATED 01.08.2025
APPOINTING THE JOINT SECRETARY TO
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
INQUIRE INTO THE SUSPENSIONS OF SMT.
R. SREEREKHA AND SMT. SHIJI C
Exhibit P-36 A TRUE COPY OF THE SUPPLEMENTARY
CHARGE MEMO DATED 04.08.2025 ISSUED BY
THE MANAGER TO SMT. R. SREEREKHA
Exhibit P-37 A TRUE COPY OF GOVERNMENT LETTER NO.
GE-DA3/82/2025-G.EDN DATED 07.08.2025
CONSTITUTING THE INQUIRY TEAM
Exhibit P-38 TRUE COPIES OF THE LETTERS DATED
14.08.2025 ISSUED TO THE
HEADMISTRESS,DIRECTING TO PRODUCE THE
TORN PAGES OF THE ATTENDANCE REGISTER
Exhibit P-38(A) TRUE COPIES OF THE LETTERS DATED
14.08.2025 ISSUED TO THE
CLERK,DIRECTING TO PRODUCE THE TORN
PAGES OF THE ATTENDANCE REGISTER
Exhibit P-38(B) TRUE COPIES OF THE LETTERS DATED
14.08.2025 ISSUED TO THE OA,DIRECTING
TO PRODUCE THE TORN PAGES OF THE
ATTENDANCE REGISTER
Exhibit P-39 TRUE COPY OF THE SAID REPLY OF SMT.
C.SHIJI DATED 21.08.2025 .
Exhibit P-39(A) TRUE COPY OF THE SAID REPLY OF SMT. R
SREEREKHA DATED 21.08.2025 .
Exhibit P-40 A TRUE COPY OF THE MANAGER'S WRITTEN
SUBMISSION BEFORE THE JOINT SECRETARY,
Exhibit P-41 A TRUE COPY OF FIR NO. 1606/2025 DATED
12.09.2025 REGISTERED AT AMBALAPPUZHA
POLICE STATION PURSUANT TO THE COURT
ORDER IN CRL.M.P. NO. 982/2025 (M.T.
MADHU V. R. SREEREKHA)
Exhibit P-42 A TRUE COPY OF THE MANAGER'S
REPRESENTATION DATED 14.10.2025 TO THE
DDE, ALAPPUZHA, SEEKING A DETAILED
INQUIRY UNDER RULE 75(1)(B)
Exhibit P-43 A TRUE COPY OF THE MANAGER'S
REPRESENTATION DATED 14.10.2025 TO THE
DEO, ALAPPUZHA, SEEKING A DETAILED
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
INQUIRY UNDER RULE 75(1)(B)
Exhibit P-44 A TRUE COPY OF THE GOVERNMENT ORDER
(G.O. (RT.) NO. 8615/2025/GEDN DATED
17.10.2025) ISSUED BY THE GENERAL
EDUCATION DEPARTMENT,
Exhibit P-45 A TRUE COPY OF THE MANAGER'S PETITION
DATED OCTOBER 2025 BEFORE THE
GOVERNMENT OF KERALA, GENERAL
EDUCATION DEPARTMENT, TO RECALL G.O.
(RT) NO. 8615/2025/G.EDN DATED
17.10.202
Exhibit P-46 A TRUE COPY OF THE INQUIRY REPORT,
ALONG WITH SUBSEQUENT FILE NOTES AND
MINISTERIAL APPROVALS CULMINATING IN
G.O.(RT) NO. 8615/2025/G.EDN DATED
17.10.2025, OBTAINED UNDER RTI
Exhibit P-47 A TRUE COPY OF THE E-OFFICE ENTRIES
DATED 07.11.2025 SHOWING THAT THE
PROPOSAL FOR WITHDRAWAL OF G.O.(RT)
NO. 8615/2025/G.EDN IS UNDER ACTIVE
CONSIDERATION AT THE SECRETARY LEVEL
Exhibit P-48 A TRUE COPY OF THE LETTER DATED
06.10.2025 FROM SRI SUBHASH K.B.,
CLERK, ADDRESSED TO THE MANAGER
Exhibit P-49 A TRUE COPY OF THE KERALA EDUCATION
(AMENDMENT) RULES, 2024 PROHIBITING
BY-TRANSFER APPOINTMENT OF HEADMASTERS
AS PRINCIPALS DUE TO NON-AVAILABILITY
OF HSST VACANCY
Exhibit P-50 A TRUE COPY OF THE SENIORITY LIST AS
ON 01.01.2021 IS PRODUCED HEREWITH AND
MARKED AS EXHIBIT P-50.
Exhibit P-51 True copy of the Manager's notice
dated 16.06.2025 and reply of R7 dated
17.06.2025
Exhibit P-52 True copy of the Manager's letter
dated 21 November 2025 along with copy
of attendance register attested by 5th
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
respondent and the replies from staff
Exhibit P-53 True copies of the notices from
manager to clerk from 09-05-2025 and
his replies
RESPONDENT EXHIBITS
Exhibit R-5 (a) True copy the said Police Report dated
17.06.2025
Exhibit R-5 (b) True copy the statement signed by Smt.
Jomole Joseph dated 21.04.2025 along
with typed copy
Exhibit R-5 (c) True copy the statement of Smt. Shiji
submitted before the Enquiry Officer
Exhibit R-5 (d) True copy of the Order No.
RDD/HSE/CNGR/1086/2025-C8 dated
04/06/2025 of the RDD Chengannur
Exhibit R-5 (e) True copy of the Order No.
B2/2977/2025/DDE dated 29.10.2025 of
the DDE, Alappuzha
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
APPENDIX OF WP(C) NO. 45287 OF 2025
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE SUSPENSION ORDER
DATED 29/04/2025 BEARING NO. 78/2025
ISSUED BY THE MANAGER TO THE 1ST
PETITIONER
Exhibit P-2 TRUE COPY OF THE SUSPENSION ORDER
DATED 29/04/2025 BEARING NO. 79/2025
ISSUED TO THE 2ND AND 3RD PETITIONERS
BY THE MANAGER
Exhibit P-3 TRUE COPY OF ORDER NO. B2/2372/25/DDE
DATED 13/05/2025 OF THE DEPUTY
DIRECTOR OF EDUCATION, ALAPPUZHA
Exhibit P-4 TRUE COPY OF THE ORDER NO.
DEOALP/1322/2025/B1 DATED 13/05/2025
OF THE DISTRICT EDUCATIONAL OFFICER,
ALAPPUZHA
Exhibit P-5 TRUE COPY OF G.O. (RT.) NO.
5047/2025/G.EDN DATED 01/08/2025
Exhibit P-6 TRUE COPY OF THE G.O. (RT.) NO.
8615/2025/G.EDN DATED 17/10/2025
Exhibit P-7 TRUE COPY OF G O (RT.) NO.
9905/2025/G.EDN DATED 25/11/2025
Exhibit P-8 TRUE COPY OF THE DECISION REPORTED IN
ANILKUMAR P V. STATE OF KERALA AND
OTHERS (2009 (3) KHC 596
Exhibit P-9 TRUE COPY OF THE G.O(RT) NO.
10373/2025/G.EDN. DATED 19.12.2025
Exhibit P-10 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE MANAGER TO THE
MINISTER DATED 06.11.2025
Exhibit P-11 TRUE COPY OF THE LETTER NO. GE-
DA3/149/2025/G.EDN. DATED 03.01.2026
OF THE GOVERNMENT SECRETARY ADDRESSING
THE MANAGER
2026:KER:419
WP(C) No.39041 of 2025 & con.cases
Exhibit P-12 TRUE COPY OF THE DECISION REPORTED IN
2012 (2) KHC 351= 2012(2) KLT 338
( MANAGER V. STATE OF KERALA AND
OTHERS) DATED 15.03.2012
