Headmaster, Calicut Girls Vocational And Higher Secondary School vs Majida T.K And Ors

The review petition was filed by the 6th respondent in writ petition, the Headmaster, Calicut Girls Vocational and Higher Secondary School.

The writ petition was filed, by an Arabic teacher working in the School, in regard to the disbursal of salary. This Court disposed of the writ petition

noting that if the writ petitioner is having approval, she shall be given salary from the current month onwards subject to any disciplinary proceedings

initiated. It is further directed that the Headmaster shall permit the writ petitioner to mark her attendance and discharge her duties.

According to the review petitioner, in fact proceedings were initiated for cancellation of her approval and that was not brought to the notice of this

Court. It is also submitted that disciplinary action was initiated against the 6th respondent on account of this.

This Court in fact had not gone into the merits of any issues. This Court only directed to pay salary if the writ petitioner is having approval and no

direction was issued against the interest of the Headmaster. If the Headmaster is having any independent interest to protect her right, that certainly

can be urged in appropriate proceedings, notwithstanding the directions given as above.

With the clarification as above, the review petition is disposed of.