S.Ramachandran vs The State Of Kerala Represented By
2021 Latest Caselaw 956 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                      WP(C).No.17443 OF 2011(E)


PETITIONERS:

      1        S.RAMACHANDRAN
               S/O.M.G.KURUP,
               AGED 52 YEARS, PRESIDENT, KERALA PRIVATE PRIMARY
               HEADMASTERS ASSOCIATION (KPPHA), HEADMASTER,
               CHALAVARA AUP SCHOOL, P.O.CHALAVARA-679 505.

      2        K.PRADEEPAN,
               S/O. KUNHI KANARAN,
               AGED 49 YEARS, GENERAL SECRETARY, KERALA PRIVATE
               PRIMARY HEADMASTERS ASSOCIATION (KPPHA), HEADMASTER,
               THUVAKODE ALP SCHOOL, P.O.THUVAKODE,, (VIA)
               CHEMANCHERY-673 304.

               BY ADV. SRI.V.A.MUHAMMED

RESPONDENTS:

      1        THE STATE OF KERALA REPRESENTED BY
               ITS SECRETARY TO GOVERNMENT, GENERAL EDUCATION,
               DEPARTMENT, SECRETARIAT ANNEX,
               THIRUVANANTHAPURAM-695 001.

      2        THE DIRECTOR OF PUBLIC INSTRUCTION
               JAGATHY, THIRUVANANTHAPURAM-695 014.

               R1 BY ADV. ADDL.ADVOCATE GENERAL
               R1 BY GOVERNMENT PLEADER



               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17443 OF 2011

                                    2

                               JUDGMENT

The petitioners have approached this

Court seeking a direction to the respondents

to conduct a referendum among the Aided

School Teachers in terms of Rule 51, Chapter

XIV C of the Kerala Education Rules.

2. I notice that this matter has been

filed before this Court in the year 2011, but

no orders have been issued until now. I am,

therefore, of the view that on account of the

efflux of time, the petitioners cannot now

seek the conduct of a referendum based on the

factual circumstances prevalent in the year

2011.

3. Obviously, therefore, if they

require any such orders in future, they will

have to approach the competent Authority

appropriately and then seek apposite reliefs.

In the above circumstances, reserving the

afore liberty, I close this writ petition WP(C).No.17443 OF 2011

without any further orders.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/12.1.2021 WP(C).No.17443 OF 2011

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN W.P(C)NO.1688 OF 2010-I

EXHIBIT P2 TRUE COPY OF THE G.O(P)NO.99/11/G.EDN. OF THE GOVERNMENT.

RESPONDENT'S/S EXHIBITS:

NIL


MC

                     (TRUE COPY)               PA TO JUDGE