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The Administrator vs State Of Kerala
2021 Latest Caselaw 3315 Ker

Citation : 2021 Latest Caselaw 3315 Ker
Judgement Date : 29 January, 2021

Kerala High Court
The Administrator vs State Of Kerala on 29 January, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                         WP(C).No.19181 OF 2020(W)


PETITIONERS:

       1       THE ADMINISTRATOR
               CHINMAYA MISSION EDUCATIONAL AND CULTURAL TRUST, PALAKKAD.

       2       THE PRICIPAL,
               ST. JOSEPH PUBLIC SCHOOL, MANALIMUKKU, NAD P.O., ALUVA,
               ERNAKULAM DISTRICT.

       3       K.K. SHAJAHAN,
               CHAIRMAN, NATIONAL PUBLIC SCHOOK, THAZHUTHALA, MUKHATHALA
               P.O., KOLLAM.

       4       KERALA C.B.S.E. SCHOOL MANAGEMENTS ASSOCIATION,
               REPRESENTED BY ITS GENERAL SECRETARY P.S. RAMANCHANDRAN
               PILLAI, PENTA TOWER, KALOOR, KOCHI-682017.

               BY ADVS.
               DR.K.P.SATHEESAN (SR.)
               SRI.P.MOHANDAS (ERNAKULAM)
               SRI.K.SUDHINKUMAR
               SRI.S.K.ADHITHYAN
               SRI.SABU PULLAN
               SRI.GOKUL D. SUDHAKARAN

RESPONDENTS:

       1       STATE OF KERALA,
               REPRESENTED BY THE SECRETARY, GENERAL EDUCATIONAL DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

       2       THE STAT POLICE CHIEF,
               POLICE HEADQUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM-695024.

       3       THE REGIONAL OFFICER,
               CENTRAL BOARD OF SECONDARY EDUCATION, REGIONAL OFFICE, BLOCK
               B, 2ND FLOOR, LIC DIVISIONAL OFFICE CAMPUS, PATTOM,
               THIRUVANANTHAPURAM-695004.

       4       MUHAMMED RIYAS,
               EXCISE PREVENTIVE OFFICER, AGALI EXCISE RANGE,
               PALAKKAD-678581.

       5       VIJAYAMOHANAN K.,
               SAI KRISHNA, VILAKANAMKODE, PATTAMCHERY, PALAKKAD-678532.

       6       MANU CHARAVARTHI,
               ASSISTANT PROCESSOR, GOVERNMENT COLLEGE, CHITRUR,
               PALAKKAD-678101.
 WP(C).No.19181 OF 2020(W)

                                    2




      7      C.K. SAJI,
             METTUVALAVU THATHAMANGALA, NEAR CHINMAYA VIDYALAYAM,
             THATHAMANGALAM, PALAKKAD-678102.

      8      P.K. SIVASANKARAN,
             PIZHUNGAL PARAMBU, PALLILAMKARA, H.M.T. COLONY P.O.,
             KALAMASSERY, ERNAKULAM-683503.

      9      C,A. FIROZ,
             CHIRAKKAL HOUSE, HMT COLONY P.O., KALAMASSERY, ERNAKULAM-
             683503.

      10     THE STATION HOUSE OFFICER,
             CHITTUR POLICE STATION, PALAKKAD-678101.

             BY SRI.NIRMAL S - SC
             SMT.SYLAJA S.L-GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19181 OF 2020(W)

                                     3




                             JUDGMENT

Dr.K.P.Satheesan, learned Senior Counsel, instructed by

Sri.Sabu Pullan, learned counsel for the petitioners, submitted

that in view of the orders issued by this Court in the connected

matters, no further directions are being pressed in this writ

petition for the time being. He, however, prayed that liberty be

reserved to his clients to approach this Court again, if there is

any disruption caused by any person to the running of the

School/s.

In the afore circumstances, this writ petition will stand

closed; recording the afore submissions of the learned Senior

Counsel and reserving liberty to the petitioners as afore prayed

for.

SD/-

                                         DEVAN RAMACHANDRAN

rp                                               JUDGE
 

 
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