Rekha T vs Guruvayoor Devaswom Managing ... on 21 March, 2019

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Kerala High Court

Rekha T vs Guruvayoor Devaswom Managing ... on 21 March, 2019

Bench: P.V.Asha

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   THURSDAY ,THE 21ST DAY OF MARCH 2019 / 30TH PHALGUNA, 1940

                      WP(C).No. 15550 of 2015-P



PETITIONER/S:


                REKHA T
                AGED 42 YEARS
                W/O.RAMANAN, WORKING AS HIGHER SECONDARY SCHOOL
                TEACHER (ECONOMICS), GURUVAYOOR DEVASWOM ENGLISH
                MEDIUM SCHOOL, GURUVAYOOR, THRISSUR DISTRICT, PIN-
                680 101, RESIDING AT KOLLASSERIL HOUSE, KARAKKAD,
                GURUVAYOOR, PIN CODE-680 101.

                BY ADVS.
                SRI.K.C.ELDHO
                SRI.ANEESH JAMES
                SRI.JIJO THOMAS



RESPONDENT/S:
       1      GURUVAYOOR DEVASWOM MANAGING COMMITTEE
              REPRESENTED BY ITS CHAIRMAN, GURUVAYOOR, THRISSUR
              DISTRICT, PIN-680 101.

      2         THE ADMINISTRATOR
                GURUVAYOOR DEVASWAM ENGLISH MEDIUM SCHOOL,
                GURUVAYOOR, THRISSUR DISTRICT, PIN-680 101.

      3         THE PRINCIPAL
                GURUVAYOOR DEVASWAM ENGLISH MEDIUM SCHOOL,
                GURUVAYOOR, THRISSUR DISTRICT, PIN-680 101.

                BY ADV. SRI.P.GOPAL


THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.15550/2015


                                             .
                                             .

                                        JUDGMENT

The complaint of the petitioner is that despite her appointment as HSST she was compelled to teach in primary classes 1 to 7 as ordered in Ext.P3. The petitioner has produced Ext.P6 report along with the reply affidavit. Exts.P7 and P8 decision taken by the managing committee on the basis of Ext.P6 is produced along with IA No.1/2019. By Ext.P8 the managing committee has already decided to modify Ext.P3 to the effect that such HSST would be asked to take class in Standards 10, 9, 8 respectively. In view of the decision the petitioner cannot have any further grievance in this writ petition.

Accordingly the writ petition is closed.

Sd/-

P.V.ASHA JUDGE rkc W.P.(C) No.15550/2015 :3: APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 P1 ; A TRUE COPY OF THE ORDER DATED 7-9-1998 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 P2 : A TRUE COPY OF THE ORDER DATED 11-7-2007 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 P3 : A TRUE COPY OF THE ORDER DATED 18-3-2015 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 P4 : A TRUE COPY OF THE REPRESENTATION DATED 24-3-2015 SUBMITTED BEFORE THE 2ND RESPONDENT.

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