Kerala High Court
Bro. K.T.Joseph vs State Of Kerala on 10 December, 2013
Author: C.K. Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
MONDAY, THE 3RD DAY OF FEBRUARY 2014/14TH MAGHA, 1935
WP(C).No. 2447 of 2014 (E)
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PETITIONER(S):
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BRO. K.T.JOSEPH,
HEADMASTER (UNDER SUSPENSION),
ST.MICHAELS AIHSS, PRABATH JUNCTION,
KANNUR-670 001.
BY ADV. SRI.GEORGE POONTHOTTAM.
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
THIRUVANANTHAPURAM-695 001.
3. THE DEPUTY DIRECTOR OF EDUCATION,
KANNUR-673 001.
BY GOVT. PLEADER SMT.LOWSY A.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03-02-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
WP(C).No. 2447 of 2014 (E)
APPENDIX
PETITIONER'S EXHIBITS:-
P1. TRUE COPY OF THE REPORT DATED 10-12-2013.
P2. TRUE COPY OF THE ORDER NO. VI/93866/2013/DPI DATED 30-12-2013.
P3. TRUE COPY OF THE ACQUITTANCE ROLL DEMONSTRATING THE SALARY
PAID AS WELL AS VARIOUS OTHER EXPENSES FOR THE PAST THREE
MONTHS.
P4. TRUE COPY OF THE BANK STATEMENT OF HEADMASTER,
ST. MACHAELS AIHSS, KANNUR.
P5. TRUE COPY OF THE RELEVANT PORTION OF THE ACCOUNT MAINTAINED
BY THE SCHOOL.
P6. TRUE COPY OF THE REPRESENTATION DATED 06-01-2014 GIVEN TO THE
HON'BLE MINISTER FOR EDUCATION.
P7. TRUE COPY OF THE REPRESENTATION DATED 04-01-2014 GIVEN TO THE
DIRECTOR OF PUBLIC INSTRUCTIONS.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.A. TO JUDGE
rs.
C.K. ABDUL REHIM, J.
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W.P.(c) No. 2447 OF 2014
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DATED THIS THE 3rd DAY OF FEBRUARY, 2014.
J U D G M E N T
Challenge is against Ext.P2 order, to the extent it suspended the petitioner from the post of Headmaster. Among other grounds, the petitioner had assailed Ext.P2 alleging non-compliance of the proviso to Section 12A of the Kerala Education Act. Inter alia, the petitioner contents that the entire allegations in Ext.P2 are baseless and the suspension had resulted in imposition of a punishment.
2. To a specific query made by this court to the Government Pleader as to whether the procedure contemplated under the proviso to Section 12A was followed in the matter of Ext.P2, it is conceded on the basis of instructions that no notice or intimation was given to the Manager of the aided school in which the petitioner is working, in compliance with the proviso to Section 12A.
3. Under Section 12A of the Act, the Government or the Authorised officer is vested with powers to take W.P.(c) No. 2447/2014 -2- disciplinary action against any teacher of an aided school and to impose all or any of the penalties specified in the relevant Rules. Sub section (2) enables the Government or the Authorised officer as the case may be, to suspend a teacher when any disciplinary proceedings is proposed to be taken against him under sub section (1). But the proviso to Section 12A insist that before exercising powers under sub section (1) the Government or the Authorised officer may intimate the Manager regarding the circumstances requiring such action and to give the Manager a reasonable opportunity for taking disciplinary action. Proviso (b) enables the Government or the Authorised officer to take appropriate disciplinary action if the Manager fails to take any appropriate action on the basis of such intimation.
4. In the case at hand, it is evident from Ext.P2 that the petitioner was suspended from the post of Headmaster stating the reason that continuance of the petitioner in the post will create hindrance for detailed verification and audit of the accounts relating to 'noon meal feeding'. It W.P.(c) No. 2447/2014 -3- specifically mentioned that the suspension is ordered in exercise of power vested under Section 12A of the Act. The impugned order further says that the suspension is ordered pending finlisation of the audit of the 'noon meal feeding' account.
5. Question arises as to whether the 2nd respondent can exercise power vested under section 12A (2) to suspend a teacher for the reasons mentioned as above. Learned Government Pleader contended that the requirement in proviso (a) to Section 12A for intimating and requiring the Manager to take disciplinary action, before exercising the power directly by the educational authority, is applicable only with respect to sub section (1) of section 12A. In other words, sub section (2) of section 12A is independent and the proviso is not applicable with respect to the power of suspension.
6. In this regard reference is made to a decision of this court in Abdul Jabbar vs. Director of Public Instruction (2011(2) KLT 831). It is observed that, on a W.P.(c) No. 2447/2014 -4- reading of sub sections (1) and (2) of section 12A and the proviso, it is clear that the proviso governs only sub section (1) and it does not govern sub section (2). For exercising the power to suspend a teacher in exercise of section 12A (2) it is not a condition to intimate the Manager as contemplated in the proviso. The proviso will apply only in the case of taking disciplinary proceedings in exercise of power under section 12A(1) . Hence it is held that the power vested on the educational authority to suspend a teacher stands on a different footing and is not necessary to wait till the Manager fails to take appropriate action as provided in proviso (b). But the learned Judge further observed that, the power under sub section (2) of section 12A is controlled under Rule 67(2) of Chapter XIVA KER. A reading of section 12A(2) and Rule 67(2) indicate that a teacher can be suspended in exercise of powers under those provisions, only when any disciplinary proceedings has to be taken against him or when such disciplinary proceedings is pending. No other grounds enable the educational W.P.(c) No. 2447/2014 -5- authority to suspend a teacher in exercise of section 12A (2). Here the suspension is ordered not on the basis that any disciplinary action is proposed or because any disciplinary action is pending.
7. Learned Government Pleader contended that, the suspension is made as a prelude to disciplinary action proposed to be initiated. But such a version is not supported by contents of the impugned order. The impugned order specifies that the suspension is ordered pending finalisation of the audit and it is for the reason that the petitioner should be kept out of the post pending finalisation of such audit and verification. The impugned order does not indicates anything to the effect that the educational authority had either made a request or has taken any decision to request the Manager concerned to initiate any disciplinary action against the petitioner. Therefore it cannot be contended that the suspension is on the basis of a proposal to initiate disciplinary action. Since the impugned suspension is not on the basis of any of the W.P.(c) No. 2447/2014 -6- contingencies upon which such suspension is permitted under section 12 A (2) read with Rule 67(2), the same cannot be sustained.
8. Under the above mentioned circumstances the writ petition is allowed and Ext.P2 is hereby quashed.
9. However it is made clear this judgment will not stand in the way of the educational authority requesting the Manager to initiate disciplinary action if the said authority is of the opinion that any such disciplinary action is warranted on the basis of any allegations contained in the impugned order.
Sd/-
C.K. ABDUL REHIM, JUDGE.
AMG/Pmn True copy P.A to Judge