Xxx vs State Of Kerala
2021 Latest Caselaw 20895 Ker

WP(C) NO. 20408 OF 2021          1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                    WP(C) NO. 20408 OF 2021
PETITIONER/S:

           XXX


           BY ADVS.
           AMRITA JAYARAM
           ANANTHA LAKSHMI.S



RESPONDENT/S:

    1      STATE OF KERALA
           REPRESENTED BY THE PRINCIPAL SECRETARY,
           DEPARTMENT OF GENERAL EDUCATION,
           THIRUVANANTHAPURAM, PIN-695001.

    2      THE DIRECTOR OF GENERAL EDUCATION
           DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
           THIRUVANANTHAPURAM-695015.

    3      THE DEPUTY DIRECTOR OF GENERAL EDUCATION
           PRINCIPAL, NEAR CIVIL STATION, ALAPPUZHA,
           PIN-688001.

    4      THE PRINCIPAL (IN CHARGE)
           ALAPPUZHA DISTRICT, PIN-688526.

    5      VISWANATHAN A.D.
           AGED 53 YEARS
           S/O K.DAMODARAN, SOUPARNIKA, POOCHAKKAL P.O,
           PANAVALLY, ALAPPUZHA DISTRICT-688526.

    6      THE DISTRICT EDUCATION OFFICER
           MEDICAL COLLEGE JUNCTION, ALAPPUZHA DISTRICT,
           PIN-688005.
 WP(C) NO. 20408 OF 2021           2



     7       THE COMMISSION FOR GOVERNMENT EXAMINATIONS
             COMMISSIONER FOR GOVERNMENT EXAMINATION,
             PARIKSHA BHAVAN, POOJAPPURA, THIRUVANANTHAPURAM,
             PIN-695012.

           BY ADVS.
           P.VIJAYA BHANU (SR.)
           P.M.RAFIQ
           M.REVIKRISHNAN
           POOJA PANKAJ
           AJEESH K.SASI
           SRUTHY N. BHAT




             SMT NISHA BOSE, SR GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   06.10.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 20408 OF 2021               3




                                  JUDGMENT

The petitioner had approached this Court being aggrieved by the

refusal of the respondents in issuing hall tickets to the petitioner to write the

Save A Year Examination to be held on 28.9.2021, 4.10.2021 and

8.10.2021.

2. On instructions, it was submitted by the learned Government

Pleader that the Writ Petition was instituted on a mistaken premise as Ext.P4

time table which is referred to by the petitioner is relating to the conduct of

examination for the regular batch of Plus One students. The petitioner has

applied only for the supplementary examination and the said exams are not

been notified till date. This submission was recorded when the matter had

come up on 27.9.2021 and as requested by the learned counsel the case was

posted today.

3. None appears for the petitioner. Sri.P.Vijayabhanu, the learned

senior counsel appears for the 5th respondent as instructed by Sri. Revi

Krishnan.

4. Having considered the submissions advanced by the learned

Government Pleader, I am of the view that the petitioner is not entitled to

any of the reliefs prayed for.

This writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF WP(C) 20408/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RESULT MARCH 2020 WITH REGISTER NUMBER 7093031.

Exhibit P2 TRUE COPY OF THE ORDER OF THE BAIL APPLICATION DATED 09.07.2021.

Exhibit P3 TRUE COPY OF THE ORDER DATED 22.09.2021 OF THE DIRECTOR OF GENERAL EDUCATION, HIGHER SECONDARY , THIRUVANANTHAPURAM.

Exhibit P4 TRUE COPY OF THE TIME TABLE FOR THE FIRST YEAR HIGHER SECONDARY EXAMINATION

-SEPTEMBER 2021.

RESPONDENTS EXHIBITS:NIL