Balakrishnan Kidavu vs District Educational Officer
2021 Latest Caselaw 19577 Ker

WP(C) NO. 11521 OF 2021             1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                     WP(C) NO. 11521 OF 2021
PETITIONER/S:

          BALAKRISHNAN KIDAVU
          AGED 62 YEARS
          S/O. RARUKUTTY NAIR, KOODATHINKAL HOUSE, KUTTIYATTU
          PARAMBATHU, ERAMANGALAM P.O.,
          KOZHIKODE DISTRICT-673612.

          BY ADV V.M.KRISHNAKUMAR



RESPONDENT/S:

    1     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF DISTRICT EDUCATIONAL OFFICER,
          THAMARASSERY P.O., KOZHIKODE DISTRICT-673574.

    2     C.P. VENUGOPALAN NAIR,
          S/O. RAMANKUTTY KIDAVU, CHERIYAPARAMBATH HOUSE,
          EKAROOL P.O., KOZHIKODE DISTRICT-673574.

    3     NANMINDA HIGH SCHOOL SOCIETY,
          REPRESENTED BY ITS SECRETARY BALARAMA KURUP,
          KIZHAKKAYIL HOUSE, P.O. KARUMALA,
          KOZHIKODE DISTRICT-673612.

    4     NANMINDA HIGHER SECONDARY SCHOOL
          REPRESENTED BY ITS MANAGER, P.O. NANMINDA,
          KOZHIKODE DISTRICT-673613.

    5     PRINCIPAL
          HIGHER SECONDARY SCHOOL, P.O. NANMINDA, KOZHIKODE
          DISTRICT-673613.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11521 OF 2021                     2

                                    JUDGMENT

When this matter was taken up, Sri.V.M.Krishnakumar, the learned counsel

appearing for the petitioner submitted that in view of the interim order passed on

15.07.2021, no further reliefs are required at the present stage. Reserving the

rights of the petitioner to exhaust his remedies, if so warranted, the writ petition

be dismissed as withdrawn is the submission.

Reserving such rights, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF WP(C) 11521/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BYELAW OF NANMINDA HIGH SCHOOL SOCIETY DATED 10/05/2015.

Exhibit P2 TRUE COPY OF THE PROCEEDINGS NO.A5/549/2018/K.DIS DATED 20/06/2018.

Exhibit P3 TRUE COPY OF THE GOVERNMENT ORDER GO(RT) NO.614/2019/G.EDN. DATED 16/02/2019.

Exhibit P4 TRUE COPY OF THE MINUTES OF THE MEETING DATED 27/12/2020 OF THE 3RD RESPONDENT SOCIETY.

Exhibit P5 TRUE COPY OF THE MINUTES OF THE COMMITTEE DATED 21/01/2021.

Exhibit P6 TRUE COPY OF THE APPLICATION FILED FOR TRANSFER OF MANAGER DATED 23/01/2021.

Exhibit P7 TRUE COPY OF THE ORDER OF THE DISTRICT EDUCATIONAL OFFICER DATED 20/03/2021.

Exhibit P8 TRUE COPY OF THE ORDER DATED 29/03/2021 IN WPC NO.8241/2021 PASSED BY THIS HONOURABLE COURT.

Exhibit P9 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 24/05/2021.

RESPONDENTS EXHIBITS:NIL