Sabeel T.S vs The Director Of Public ...
2021 Latest Caselaw 13156 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
       WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                              WP(C) NO. 32211 OF 2019
PETITIONER:

                  SABEEL T.S.
                  AGED 17 YEARS
                  PLUS-I STUDENT,
                  CHENNAMANGALLUR HIGHER SECONDARY SCHOOL,
                  MUKKAM, KOZHIKODE,
                  REPRESENTED BY FATHER, SALIM.T.A,
                  S/O.ALI, RESIDING AT THOPPUMPADY HOUSE,
                  MARAMPILLY P.O, CHALAKAL ALUVA,
                  ERNAKULAM, PIN-683 105

                  BY ADVS.
                  SRI.JAIBY PAUL
                  SMT.ANITA GLENDA PHILIP
                  SMT.MEENU M PAULSON


RESPONDENTS:

       1          THE DIRECTOR OF PUBLIC INSTRUCTIONS OF KERALA
                  AND CONVENER, KERALA SCHOOL KALOLSAVAM,
                  KASARAGOD, PIN-680 001

       2          THE DEPUTY DIRECTOR OF EDUCATION
                  MANACHIRA SQUARE,
                  KOZHIKODE, PIN-673 032

       3          GOVERNMENT MAPPILA VOCATIONAL HIGHER
                  SECONDARY SCHOOL, KOYILNADI,
                  KOZHIKODE, PIN-673305,
                  REPRESENTED BY ITS MANAGER


                  BY SMT.RESHMI K.M, 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.32211 of 2019
                                   2



                          JUDGMENT

Dated this the 23rd day of June 2021

The writ petition relates to an appeal which is filed regarding

the 'Kalolsavam' held during 2019. The issue has become stale.

However, the counsel for the petitioner submits that certain legal

issues had been raised and that the petitioner may not be put in a

position where he cannot be challenge it again.

In the above circumstances, the writ petition is dismissed as

infructuous with liberty to the petitioner to raise the legal issues

raised in the writ petition in appropriate proceedings.

Sd/-

T.R.RAVI

JUDGE sn WP(C)No.32211 of 2019

APPENDIX OF WP(C) 32211/2019

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE IDENTIFICATION CERTIFICATES OF THE TEAM MEMBERS

EXHIBIT P2 A TRUE COPY OF THE PARTICIPANT CARD ISSUED BY THE KALOLSAVAM COMMITTEE OF THE 1ST RESPONDENT TO THE PETITIONER

EXHIBIT P3 A TRUE COPY OF THE APPEAL FILED BEFORE THE APPEAL COMMITTEE DATED 21.11.2019

EXHIBIT P4 A TRUE COPY OF THE RELEVANT PAGES OF THE MANUAL OF KERALA SCHOOL KALOLSAVAM

EXHIBIT P5 A TRUE COPY OF THE ORDER DATED 25.11.2019 COMMUNICATED ON 26.11.2019, REJECTING THE APPEAL

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE