Kerala High Court
Unknown vs Akshay Anil on 30 March, 2021
WP(C) 7353/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Tuesday,the 30th day of March 2021/9th Chaithra, 1943
WP(C) No.7353/2021
PETITIONERS
For information purpose only
1. AKSHAY ANIL,AGED 15 YEARS
S/O.ANIL.D.K., DEVASWAMPARAMBIL HOUSE, P.O.EDAVILANGU,
THRISSUR, KERALA-680 671, REPRESENTED BY GUARDIAN MOTHER
REKHA.N.P., AGED 40, DEVASWAMPARAMBIL HOUSE, P.O.EDAVILANGU,
THRISSUR, KERALA-680 671.
2. AARON ANTONY,AGED 15 YEARS
S/O.ANTONY.M.C., MANJALY HOUSE, METHALA P.O., KODUNGALLUR,
THRISSUR, REPRESENTED BY GUARDIAN FATHER ANTONY.M.C., AGED 48,
MANJALY HOUSE, METHALA P.O., KODUNGALLUR, THRISSUR,
KERALA-680 669.
3. DHANAS.K.S.,AGED 16 YEARS
S/O.SIVADASAN.K.S., KATHIKULATH HOUSE, KODUNGALLUR, P.O.,
LOKAMALESWARAM, THRISSUR DISTRICT, PIN-680 664, REPRESENTED BY
GUARDIAN MOTHER BEETHA, AGED 48, KATHIKULATH HOUSE,
KODUNGALLUR, P.O., LOKAMALESWARAM, THRISSUR DISTRICT, PIN-680
664.
4. SMIJITH.T.S.,AGED 15 YEARS
S/O.T.K.SHAJI, THANDAMPARAMBIL HOUSE, KATTAKULAM,
KODUNGALLUR, P.O.METHALA, REPRESENTED BY FATHER GUARDIAN
SHAJI.T.K., AGED 51, THANDAMPARAMBIL HOUSE, KATTAKULAM, P.O,
METHALA, KODUNGALLUR, THRISSUR,
KERALA-680 669.
RESPONDENTS
1. STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX, THIRUVANANTHAPURAM-695 001.
2. THE DIRECTOR OF GENERAL EDUCATION,
DEPARTMENT OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM-695 014.
3. DISTRICT EDUCATIONAL OFFICER,
IRINJALAKUDA, THRISSUR DISTRICT-680 121.
[P.T.O.]
WP(C) 7353/2021 2/3
For information purpose only
WP(C) 7353/2021 3/3
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 issue an interim direction to the 2nd and
3rd respondents to provisionally permit the petitioners to appear for the ensuing SSLC
Examination schedule in March 2021, pending disposal of the Writ Petition (Civil).
This petition coming on for admission upon perusing the petition and the affidavit filed in
support of WP(C) and upon hearing the arguments of M/S.M.R.VENUGOPAL, DHANYA
For information purpose only
P.ASHOKAN & NIKITA SUHANESH, Advocates for the petitioner, and the
GOVERNMENT PLEADER for Respondents, the court passed the following:
ORDER
Admit.
Learned Government Pleader takes notice for the respondents.
I notice that the contentions raised by the petitioners stands covered in their favour by the
judgment of this Court in W.A.No.440/2020.
There will, accordingly, be a direction to the respondents to permit the petitioners to appear
for the SSLC examination for the year 2020-21 with a scribe and interpreter and to grant them
extra time wherever required.
Post immediately after holidays.
30-03-2021
Sd/- ANU SIVARAMAN,JUDGE
/true copy/
Sd/-
ASSISTANT REGISTRAR
PtK/30.03.21.
