The Manager vs State Of Kerala
2021 Latest Caselaw 18510 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA,
                                    1943
                        WP(C) NO. 18352 OF 2021
PETITIONER/S:

               THE MANAGER
               M.I.EDUCATIONAL INSTITUTIONS, PONNANI,
               MALAPPURAM-679 577.

               BY ADVS.
               T.T.MUHAMOOD
               A.RENJIT
               V.E.ABDUL GAFOOR
               A.MOHAMMED SAVAD



RESPONDENT/S:

    1          STATE OF KERALA
               REP. BY THE SECRETARY TO GOVERNMENT, GENERAL
               EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

    2          THE DIRECTOR OF GENERAL EDUCATION,
               (HIGHER SECONDARY WING), DIRECTORATE OF GENERAL
               EDUCATION, HOUSING BOARD BUILDING, SANTHI NAGAR,
               THIRUVANANTHAPURAM-695 001.

    3          THE REGIONAL DEPUTY DIRECTOR,
               HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
               MALAPPURAM-676 504.


OTHER PRESENT:

               SMT.NISHA BOSE-GP




        THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   08.09.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18352 OF 2021                     2

                                  JUDGMENT

Petitioner is the manager of educational institution,s which run a

Higher Secondary school. According to the petitioner, 443 students

appeared for SSLC examination during the last academic year and they

passed with high marks. According to the petitioner, total number of seats

available for Plus One course is only 250. Hence, Exts.P1 and P2

representations were submitted before the first respondent for permitting to

start one additional Higher Secondary batch in science subject. Grievance

of the petitioner is that, the above application is still pending consideration.

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. Considering the limited relief sought by the petitioner, I am inclined

to dispose of the writ petition itself with a direction to the first respondent to

consider Exts. P1 and P2 and to dispose it of on merits, as expeditiously as

possible, at any rate, within two months from the date of receipt of a copy of

this judgment, after giving reasonable opportunity of being heard to the

petitioner, either personally and if not possible, online.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS,

Judge

dpk

APPENDIX OF WP(C) 18352/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF REPRESENTATION 14.3.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P2 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 17.8.2021

Exhibit P3 TRUE COPY OF GO(MS) NO 75/2016/G.EDN DATED 5.4.2016

Exhibit P4 TRUE COPY OF RELEVANT PAGES OF REPORT OF THE STATE LEVEL COMMITTEE