STATE OF KERALA Vs. T. SUMATHY

JUDGEMENT

(1.) These two appeals are filed by the State and its officers challenging common order dated 16.8.2017 in WP(C)No.32172 of 2015 and WP(C)No.24765 of 2016.

(2.) WP(C)No.24765 of 2016 has been filed by the Manager challenging Exts.P10 and P12 orders by which a direction had been issued to recover the amounts payable to the 4th respondent - Smt.T.Sumathy, who was working as the Headmistress in the school managed by the petitioner. WP(C)No. 32172 of 2015 has been filed by Smt.T.Sumathy, who was working as Headmistress to implement the orders passed by the Government and to provide her with consequential benefits.

(3.) The short facts of the case are as under:-