The Corporate Manager vs The State Of Kerala
2021 Latest Caselaw 10701 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.23048 OF 2019(E)


PETITIONER/S:

                THE CORPORATE MANAGER
                ARCH DIOCESE OF THALASSERY,
                SANDESH BHAVAN, THALASSERY.

                BY ADV. SRI.GEORGE MECHERIL

RESPONDENT/S:

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

      2         THE DIRECTOR,
                HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDING,
                THIRUVANANTHAPURAM 695 001.

      3         THE REGIONAL DEPUTY DIRECTOR,
                HIGHER SECONDARY EDUCATION, KANNUR 670 002.

                R1-R3 BY ADV.RENIL ANTO, GP
     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23048 OF 2019(E)           ..2..




                                  JUDGMENT

Dated this the 30th day of March 2021

The learned counsel for the petitioner submits

that in the light of the Government Orders viz;

G.O(Rt)No.41/2021/Gen.Edn., dated 25.01.2021 and

G.O(Rt)No.105/2021/Gen.Edn., dated 19.02.2021, the

grievance of the petitioner stands redressed

substantially. If, the petitioner has any surviving

grievance, the petitioner is free to approach the

competent authority under the statute.

The writ petition is closed, accordingly.

Sd/-

                                     MURALI PURUSHOTHAMAN
      SB/30/03/2021                          JUDGE
 WP(C).No.23048 OF 2019(E)        ..3..


                            APPENDIX
      PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 9.3.2015 OF THE DIRECTOR, HIGHER SECONDARY EDUCATION.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE G.O. (MS0 NO. 106/2017/G.EDN DATED 21/8/2017.

EXHIBIT P3 TRUE COPY OF THE ORDER NO. A8/5651/2017 DATED 5/12/2017 IN RESPECT OF ST. THOMAS HIGHER SECONDARY SCHOOL.

EXHIBIT P4 TRUE COPY OF THE REQUEST DATED 11/9/2017 SUBMITTED BEFORE THE GOVERNMENT.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 11.9.2017 SUBMITTED BEFORE THE GOVERNMENT BY THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 9/7/2018 IN WPC NO. 19966/2018 OF THIS HONOURABLE COURT.

EXHIBIT P7 TRUE COPY OF THE ORDER G.O. (RT) NO.

5188/2018/H.EDN. DATED 10/12/2018.

EXHIBIT P8 TRUE COPY OF THE RELEVANT PORTION OF GOVT. ORDER G.O. (RT0 NO. 153 / 2018/G.EDN DATED 17/10/2018.

EXHIBIT P9 TRUE COPY OF THE GOVT. ORDER G.O. (RT) NO. 14/2019/H.EDN. DATED 6/2/2019.

//true copy //

P.A to Judge