Sai Nilayam English Medium High ... vs State Of Kerala
2021 Latest Caselaw 21983 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                      WP(C) NO. 23990 OF 2021
PETITIONER:

     1       SAI NILAYAM ENGLISH MEDIUM HIGH SCHOOL
             PAMPAMPALLAM, PUDUSSERY EAST (PO), PALAKKAD,
             KERALA - 678103, REPRESENTED BY ITS MANAGER,
             SADAGOPALAN A.

             BY ADVS.
             JOSE ABRAHAM
             N.RAGESH
             E.ADITHYAN
             MEERA RAMESH

RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY SECRETARY, GENERAL EDUCATION
             DEPARTMENT, THIRUVANANTHAPURAM - 695001,

     2       DIRECTOR OF GENERAL EDUCATION
             JAGATHI, THIRUVANANTHAPURAM - 695014.

     3       RAGIONAL DEPUTY DIRECTOR,
             HIGHER SECONDARY EDUCATION, PALAKKAD,
             KERALA 678101.

     4       DISTRICT EDUCATIONAL OFFICER,
             MUNICIPAL COMPLEX, OPP GVT HOSPITAL, ROBINSON RD,
             SANTHI NAGAR, SULTANPET, PALAKKAD, KERALA - 678014.

             BY ADV. SRI.BIJOY CHANDRAN, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.11.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC NO.23990 OF 2021
                                    2




                           JUDGMENT

Dated this the 03rd day of November, 2021

The petitioner school is an English Medium

Unaided School following the State Board. It got

recognition in the year 2015. The petitioner is

entitled to protection under Article 19(1)g) of the

Constitution of India. The grievance of the petitioner

is that in the light of the existing situation, an

additional Higher Secondary School Batch is required

and will not impose any financial burden on the

exchequer, being an unaided institution. Ext.P1

application was submitted by the petitioner before the

second respondent.

2. After having heard the learned Counsel for

the petitioner and the learned Government Pleader, I

am inclined to direct the second respondent to place

Ext.P1 application before the first respondent

Government, within a period of one week from the

date of receipt of a copy of this judgment and the first WPC NO.23990 OF 2021

respondent shall dispose it of, in accordance with law,

as expeditiously as possible, at any rate, within a

period of two months from the date of receipt of a

copy of Ext.P1 application, after giving a reasonable

opportunity of being heard to the petitioner or its

representative, either physically or online.

3. The petitioner, as an abundant caution,

shall also submit a copy of the Writ Petition along with

copy of the judgment before the Government.

The Writ Petition is accordingly disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/03-11 WPC NO.23990 OF 2021

APPENDIX OF WP(C) 23990/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE APPLICATION DATED 18.10.2021 SUBMITTED TO THE RESPONDENTS.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE