MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER challenges Ext. P5 and P7 orders. Ext. P5 is an order passed by the 4th respondent finding that the petitioner is liable for the loss sustained by the Government by way of payment of salary to Smt. P.P. Anandavally for the period from 01.07.2002 to 01.01.2003. Ext. P7 is a demand notice dated 05.10.2007 issued by the District Educational Officer calling upon the petitioner to remit the said amount within a period of 7 days failing which he is threatened with Revenue Recovery proceedings.

(2.) THE facts involved in the passing of Ext. P5 order relates to appointment made to the post of Headmistress in C.K.M.U.P. School, Thottakom in the year 2001.

(3.) SMT. M. Leela Bai staked her claim to the said post. She was a teacher working under protection in a nearby government school and according to her she was qualified to be appointed as Headmistress in the said school. The second respondent by Ext. P1 order found that Smt. M. Leela Bai was the legitimate claimant for the post of Headmistress and direction was issued to the management to appoint her as Headmistress. Since the order was not implemented Smt. M. Leela Bai filed W.P. (C). No. 33945/2001 for implementing the order. Smt. P.P.Anandavally filed O.P. No. 29783/2001 challenging Ext. P1 order. She was directed to file a statutory revision before the first respondent. W.P.(C). No. 33945/2001 was disposed of directing Leela Bai also to be heard while disposing of the revision filed by Smt. P.P. Anandavally.