Manager, Abraham Mar Thoma ... vs State Of Kerala
2021 Latest Caselaw 14258 Ker

WP(C) No.11839/2021                         1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Thursday, the 8th day of July 2021 / 17th Ashadha, 1943
                            WP(C) NO. 11839 OF 2021(D)
   PETITIONER:

          MANAGER, ABRAHAM MAR THOMA MEMORIAL HIGHER SECONDARY SCHOOL
          (AMMHSS), EDAYARANMULA P.O., PATHANAMTHITTA DISTRICT-689532.

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY SECRETARY, DEPARTMENT OF GENERAL
         EDUCATION, KERALA GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
      2. DIRECTOR OF GENERAL EDUCATION, HIGHER SECONDARY WING, HOUSING BOARD
         BUILDING, SANTHINAGAR, THIRUVANANTHAPURAM-695001.
      3. DIRECTOR OF MINORITY WELFARE, DIRECTORATE OF MINORITY WELFARE,
         FOURTH FLOOR, VIKAS BHAVAN, THIRUVANANTHAPURAM-695033.
      4. REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION CHENGANNUR,
         ALAPPUZHA DISTRICT-689121.
      5. VARGHESE MATHEW THARAKAN, AGED 49, S/O. K.M.VARGHESE, HSST
         (ENGLISH), AMMHSS EDAYARANMULA, EDAYARANMULA P.O., PATHANAMTHITTA
         DISTRICT-689532, RESIDING AT: THARAKAN HOUSE, ANGADICKAL SOUTH P.O.,
         CHENGANNUR, ALAPPUZHA DISTRICT-689121.
      6. LALI JOHN, PRINCIPAL IN CHARGE, AMMHSS EDAYARANMULA, EDAYARANMULA
         P.O., PATHANAMTHITTA DISTRICT-689532. (RESIDING AT MUTTONE HOUSE,
         EDAYARAMULA WEST P.O., PATHANAMTHITTA DISTRICT-689532)

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an interim order staying Exhibit P18 and commanding Third
   respondent to dispose of Exhibit P19 at the earliest after hearing the
   petitioner and other affected parties pending disposal of the W.P.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   07.06.2021 and upon hearing the arguments of M/S V.PHILIP MATHEWS Advocate
   for the petitioner, GOVERNMENT PLEADER for respondents 1 to 4, M/S
   V.A.MUHAMMED, V.RAJASEKHARAN NAIR for the respondent 5 and of Sri. ELVIN
   PETER P.J., K.R.GANESH& GOURI BALAGOPAL Advocates for the respondent 6,
   the court passed the following:
 WP(C) No.11839/2021                      2/3




        Exhibit P10 :COPY OF THE ORDER OF THE SECOND RESPONDENT DATED
   17.3.2021.

        Exhibit P11 :COPY OF THE REVISION PETITION FILED BY THE FIFTH
   RESPONDENT.

        Exhibit P13 :COPY OF THE JUDGMENT IN WP(C) NO 8655/21 DATED
   31.3.2021.
 WP(C) No.11839/2021                               3/3




                             DEVAN RAMACHANDRAN, J.
                             -----------------------------------------
                                  W.P.(C) No.11839 of 2021
                             ----------------------------------------
                           Dated this the 8th day of July, 2021

                                          ORDER

Sri.V.Philip Mathews - learned counsel for the petitioner says that, as

per Ext.P10, the Education Department has recognised the petitioner's

institution to be a Minority Educational Institution.

2. However, Sri.Rajesekharan Nair appearing for the contesting

respondents, says that Ext.P11 revision petition against Ext.P10 has been

preferred by his client and same has been directed to be disposed of

through Ext.P13 judgment.

I, therefore, direct the learned Senior Government Pleader to verify

the status of Ext.P11 revision petition.

List this case for further consideration on 30.07.2021 and the interim

order earlier granted will continue for a period of two months.

Sd/-

DEVAN RAMACHANDRAN, JUDGE SAS/08/07/2021

08-07-2021 /True Copy/ Assistant Registrar