The Manager vs The State Of Kerala
2021 Latest Caselaw 13119 Ker

WP(C) NO. 4738 OF 2021

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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                         WP(C) NO. 4738 OF 2021
PETITIONER:

              THE MANAGER,
              J.F.KENNADY MEMORIAL VOCATIONAL HIGHER SECONDARY SCHOOL,
              S.V.MARKET P.O., KARUNAGAPALLY, KOLLAM-690573.

              BY ADVS.
              T.T.MUHAMOOD
              SRI.A.RENJIT
              SRI.V.E.ABDUL GAFOOR
              SRI.A.MOHAMMED SAVAD
              SHRI.T.R.VISHNU



RESPONDENTS:

     1        THE STATE OF KERALA
              REP. BY THE SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        THE DIRECTOR OF GENERAL EDUCATION (HIGHER SECONDARY
              WING), DIRECTORATE OF GENERAL EDUCATION, HOUSING BOARD
              BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM-695001.

     3        THE REGIONAL DEPUTY DIRECTOR,
              HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
              KOLLAM-690573.
              SRI.T.RAJASEKHARAN NAIR, SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4738 OF 2021

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                                    JUDGMENT

This writ petition is filed seeking the following prayers:

"(i) issue a writ of mandamus or any other appropriate writ, order or direction, directing 1st and 2nd respondent to sanction 5 additional higher secondary batches to the petitioner's school in commerce, humanities and science.

(ii) direct the respondents to call for applications from the educational agencies in the district and sanction the higher secondary batch to the petitioner's school.

(iii) issue a writ of mandamus or any other appropriate writ, order or direction, directing the 1 st respondent to consider and pass order on Ext.P1 representation within the time stipulated by this Hon'ble Court."

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. It is submitted by the learned counsel for the petitioner that the

petitioner, the Manager of a Vocational Higher Secondary School, has

submitted Ext.P1 request before the Government for sanctioning of

higher secondary courses in the school. It is submitted that the

request, along with all supporting documents, has been forwarded to

the Government and that appropriate steps are liable to be taken on

the request made by the petitioner.

4. The learned Government Pleader, on instructions, submits that Ext.P1 WP(C) NO. 4738 OF 2021

has been received and a decision will be taken on the same after

receiving due reports from the Director General of Education as well as

the Regional Deputy Director without delay.

5. In the above view of the matter, there will be a direction to the 1 st

respondent to take up Ext.P1 request made by the petitioner and to

pass appropriate orders on the same after considering all relevant

aspects of the matter within a period of two months from the date of

receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 4738 OF 2021

APPENDIX OF WP(C) 4738/2021

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 25.11.2020.

EXHIBIT P2 TRUE COPY OF GO(MS)NO.75/2016/G.EDN. DATED 5.4.2016.

RESPONDENT'S/S EXHIBITS: NIL