Kerala High Court
The Manager,Puliyaparamb Higher ... vs State Of Kerala on 27 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23186 OF 2022
PETITIONER/S:
THE MANAGER (K.SURESH KUMAR)
EASWARA VILASOM HIGHER SECONDARY SCHOOL,
NEDUVATHOOR, NEELESWARAM P.O., KOTTARAKARA,
KOLLAM DISTRICT - 691 505 (RESIDING AT KARUNAKARA
VILASAM, EZHUKONE P.O., KOTTARAKARA, KOLLAM
DISTRICT - 691 505).
BY ADVS.
V.RAJASEKHARAN NAIR
K.A.MANZOOR ALI
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEX-II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
CORPORATION BUILDINGS, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM - 695 033.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23106/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23106 OF 2022
PETITIONER/S:
1 SOBHANA K,
MANAGER,
NATIONAL HSS, KOLATHUR, KOLATHUR--678338
2 VENUGOPALAN.V.K,
MANAGER, THARAKAN.H.S.S,
ANGADIPURAM, P.O.ANGADIPURAM,
MALAPPURAM- 679 321
BY ADVS.
T.T.MUHAMOOD
A.RENJIT
V.E.ABDUL GAFOOR
A.MOHAMMED SAVAD
NAZEER HUZAIN.H
T.R.VISHNU
RESPONDENT/S:
1 THE STATE OF KERALA
REP.BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
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- 673020.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
W.P.(C) Nos.23186 of 2022
& connected cases 3
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23117 OF 2022
PETITIONER/S:
THE MANAGER, C.A. HIGHER SECONDARY SCHOOL
COYALMANNAM, PALAKKAD DISTRICT - 678702.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM - 676505.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23127 OF 2022
PETITIONER/S:
THE MANAGER, POILKAVE HIGHER SECONDARY SCHOOL,
BEACH ROAD, EDAKKULAM.P.O,
KOYILANDY, KOZHIKKODE DISTRICT
KERALA 673306.
BY ADVS.
T.T.MUHAMOOD
A.RENJIT
V.E.ABDUL GAFOOR
A.MOHAMMED SAVAD
NAZEER HUZAIN.H
T.R.VISHNU
RESPONDENT/S:
1 STATE OF KERALA,
REP.BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
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,
KOZHIKKODE- 673020.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23136 OF 2022
PETITIONER/S:
THE MANAGER, CFDHSS & VHSS MATHUR,
PALAKKAD DISTRICT -678 571 .
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY , THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, CIVIL STATION ROAD,
UP HILL, MALAPPURAM - 676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23140 OF 2022
PETITIONER/S:
THE MANAGER (V.P.UNNIKRISHNAN)
HIGHER SECONDARY SCHOOL AND VOCATIONAL HIGHER
SECONDARY SCHOOL, BRAHMAMANGALAM, VAIKOM KOTTAYAM
DISTRICT- 686 505 (RESIDING AT KEERTHI (H)
BRAHAMANGALAM, VAIKOM, KOTTAYAM DISTRICT- 686 605)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX- II,
THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING,
HOUSING BOARD BUILDING, SANTHINAGAR,
THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, VAYASKARAKUNNU,
KOTTAYAM DISTRICT - 686 001.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23141 OF 2022
PETITIONER/S:
THE MANAGER,
M.K.N.M. HIGHER SECONDARY SCHOOL, KUMARAMANGALAM,
THODUPUZHA, IDUKKI DISTRICT -685 584
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, KOTTAYAM-686 001
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23143 OF 2022
PETITIONER/S:
THE MANAGER
KARIMPUZHA HIGHER SECONDARY SCHOOL,
THOTTARA, P.O. KARIMPUZHA,
PALAKKAD DISTRICT - 679 513.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, B2 BLOCK, CIVIL STATION RD, UP HILL,
MALAPPURAM - 676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23144 OF 2022
PETITIONER/S:
THE MANAGER, PARUDUR HIGHER SECONDARY SCHOOL
P.O. KARAMBATHUR, PALLIPPURAM, PATTAMBI,
PALAKKAD DISTRICT - 679 305.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM - 676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23149 OF 2022
PETITIONER/S:
THE MANAGER (K.A. HAFSA BEEVI),
M.R MOHAMMED KUNJU MEMORIAL MUSLIM HIGHER
SECONDARY SCHOOL, EDAVA,
THIRUVANANTHAPURAM - 695 311. (RESIDING AT
KUPPAVILAKAM, EDAVA P.O,
THIRUVANANTHAPURAM - 695 311).
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX- II,
THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING,
HOUSING BOARD BUILDING, SANTHINAGAR,
THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, PALAYAM,
THIRUVANANTHAPURAM - 695 034.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23150 OF 2022
PETITIONER/S:
THE MANAGER
DURGA HIGHER SECONDARY SCHOOL, KANHANGAD-671 315,
KASARAGOD.
BY ADVS.
M.RAMESH CHANDER (SR.)
BEJOY JOSEPH P.J.
BONNY BENNY
GOVIND G. NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM - 695 001.
2 DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, HIGHER
SECONDARY WING, HOUSING BOARD BUILDINGS, SANTHI
NAGAR, THIRUVANANTHAPURAM-695 001.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23160 OF 2022
PETITIONER/S:
THE MANAGER
(DR. K. RAVIKUMAR), KIZHAKKE PALATT SANKARA MENON
MEMORIAL HIGHER SECONDARY SCHOOL, VARODE,
OTTAPPALAM, PALAKKAD DISTRICT- 679 102. (RESIDING
AT KAVADY, ATHANI, VARODE, OTTAPPALAM, PALAKKAD
DISTRICT- 679 102)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX- II,
THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING,
HOUSING BOARD BUILDING, SANTHINAGAR,
THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, B-2 BLOCK, CIVIL
STATION, MALAPPURAM-676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23161 OF 2022
PETITIONER/S:
THE MANAGER,KPM HIGHER SECONDARY SCHOOL,
CHERIYAVELINALLUR, KOLLAM DISTRICT - 691 516
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, UNIVERSITY OF
KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, KERALA 695033
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23165 OF 2022
PETITIONER/S:
THE MANAGER
SREE SANKARA ORIENTAL HIGHER SECONDARY SCHOOL,
LAKKIDI, PALAKKAD DISTRICT - 679 301.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM - 676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23167 OF 2022
PETITIONER/S:
THE MANAGER (M.VALSALADEVI), AGED 76 YEARS
W/O. T.K. GOPALAKRISHNA PILLAI, M.M. HIGHER
SECONDARY SCHOOL, UPPOODU, EAST KALLADA P.O,
KOLLAM - 691505.(RESIDING AT THUNDIL VEEDU,
UPPOODU, EAST KALLADA P.O, KOLLAM - 691505)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX - II,
THIRUVANANTHAPURAM - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM - 695001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
CORPORATION BUILDING, 4TH FLOOR , PALAYAM,
THIRUVANANTHAPURAM - 695033.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23168 OF 2022
PETITIONER/S:
THE MANAGER
R.P.M. HIGHER SECONDARY SCHOOL, PANANGATTIRI,
KOLLENKODE, PALAKKAD DISTRICT - 678506.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM -
695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM - 676505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23173 OF 2022
PETITIONER/S:
THE MANAGER, K K M HIGHER SECONDARY SCHOOL
VANDITHAVALAM P.O., CHITTUR,
PALAKKAD DISTRICT - 678 534.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION. B2 BLOCK, CIVIL STATION RD, UP HILL,
MALAPPURAM - 676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23175 OF 2022
PETITIONER/S:
THE MANAGER, C.A. HIGHER SECONDARY SCHOOL,
PERUVEMBA, PALAKKAD DISTRICT - 678 531.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION. B2 BLOCK, CIVIL STATION RD, UP HILL,
MALAPPURAM - 676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23184 OF 2022
PETITIONER/S:
MANAGER (JOSE I AMBOOKAN), AGED 71 YEARS,
S/O.LATE ITTOOP AMBOOKAN, AKM HIGHER SECONDARY
SCHOOL, POYYA, THRISSUR DISTRICT - 680 733
(RESIDING AT AMBOOKAN HOUSE, POYYA P.O., THRISSUR
DISTRICT - 680733).
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEX-II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
ERNAKULAM - 682 011.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23187 OF 2022
PETITIONER/S:
THE MANAGER, CHEMBILODE HIGHER SECONDARY SCHOOL
THALAVIL, PODUVACHERY P.O., KANNUR DISTRICT -
670 621.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM -
695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM - 695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
THAVAKKARA, KANNUR, KERALA - 670 002.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23192 OF 2022
PETITIONER/S:
MANAGER(P.G.SUKUMARAN), AGED 63 YEARS,
S/O.GOPALAKRISHNA MENON, UNION HIGHER SECONDARY
SCHOOL, MAMBRA, P.O.ERAYAMKUDY, THRISSUR DISTRICT
- 680 308 (RESIDING AT KANDAYATH HOUSE,
P.O.ERAYAMKUDY, KORATTY, THRISSUR DISTRICT.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEX-II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
PAYYAMBALAM, ERAYAMKUDY, THRISSUR - 680 308.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23201 OF 2022
PETITIONER/S:
THE MANAGER,SM HIGHER SECONDARY SCHOOL,
AYALOOR, THALAVETTAMPARA, PALAKKAD DISTRICT -
678 510
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, CIVIL STATION RD, UP HILL, MALAPPURAM -
676 505
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23207 OF 2022
PETITIONER/S:
THE MANAGER, (M.G.RADHAKRISHNAN),
JAYAKERALAM HIGHER SECONDARY SCHOOL, PULLUVAZHY,
PERUMBAVOOR, ERNAKULUM DISTRICT - 695 311.
(RESIDING AT ADHIYARATH (H), SANGAMAM NAGAR,
THIRUVANANTHAPURAM DISTRICT - 695 008).
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
EDAPALLY, ERNAKULAM DISTRICT - 682 024.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23208 OF 2022
PETITIONER/S:
THE MANAGER, DESABANDHU HIGHER SECONDARY SCHOOL
THACHAMPARA, MANNARKKAD TALUK, PALAKKAD
DISTRICT-678 593
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, CIVIL STATION ROAD, UP HILL, MALAPPURAM
- 676505
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23213 OF 2022
PETITIONER/S:
THE MANAGER,
SREEKRISHNA H.S.S, NALLEPILLY, PALAKKAD
DISTRICT-678553.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM-695014.
3 REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM-676505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23220 OF 2022
PETITIONER/S:
THE MANAGER, (R.M. PRAMESWARAN), AGED 80 YEARS
S/O K. MADHAVAN PILLAI (LATE) MULAMANA V.H.S.S AND
H.S.S ANAKUDY P.O., VAMANAPURAM VIA
THIRUVANANTHAPURAM- 695 605. (RESIDING AT ANAKUDY,
VAMANAPURAM, THIRUVANANTHAPURAM-695 605
BY ADVS.
V.RAJASEKHARAN NAIR
K.A.MANZOOR ALI
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
CORPORATION BUILDINGS, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM - 695 033.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23352 OF 2022
PETITIONER/S:
N.MURALEEDHARA VARMA (MANAGER)
AGED 67 YEARS
S/O. NARAYAN NAMPOOTHIRI, SREE MOOLA VILASAM HSS,
POONJAR, KOTTAYAM - 686581, (RESIDING AT VISHNU
(H), VIVEKANANDA NAGAR, CHALAKKUDY, THRISSUR -
680307).
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE
II, THIRUVANANTHAPURAM - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM - 695001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
VAYASKARAKUNNU, KOTTAYAM DISTRICT - 686001.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23360 OF 2022
PETITIONER/S:
THE MANAGER(SOMASHEKHARA J.S)
SRI SHARADAMBA HIGHER SECONDARY SCHOOL, SHENI,
MAIRE P.O., KASARGODE DISTRICT- 671 124.
(RESIDING AT THOTTADAMANE, SHENI MAIRE P.O.,
KASARGODE DISTRICT- 671 124.)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
PAYYAMBALAM, KANNUR DISTRICT - 670003
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23378 OF 2022
PETITIONER/S:
THE MAHATMA HIGHER SECONDARY SCHOOL FOR BOYS,
CHENNITHALA, ALAPPUZHA DISTRICT - 690 105.,
REPRESENTED BY ITS MANAGER G. GOPI MOHANAN NAIR,
AGED 69 YEARS, SON OF (LATE) GOPALAN NAIR,
(RESIDING AT KANNANKARA HOUSE, P.O, CHENNITHALA,
ALAPPUZHA DISTRICT 690 105.
BY ADVS.
V.RAJASEKHARAN NAIR
P.A.JENZIA
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT, ANNEX
II, THIRUVANANTHAPURAM- 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
(HIGHER SECONDARY EDUCATION WING), HOUSING BOARD
BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM
695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
THAMBAYATHIL BUILDINGS, NEAR RAILWAY STATION ,
CHENGANNUR, ALAPPUZHA DISTRICT 689 121.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23398 OF 2022
PETITIONER/S:
M.MAMMU HAJI (MANAGER),
VELOM HIGHER SECONDARY SCHOOL, CHERAPURAM,
KOZHIKODE DISTRICT- 673 507. (RESIDING AT MUNNOOL
HOUSE, CHERAPURAM P.O., KOZHIKODE DISTRICT-
673 507).
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM-695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
THEKEPURAM, KUTTICHIRA, KOZHIKODE - 673 001.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23405 OF 2022
PETITIONER/S:
THE KERALA KALIDASA KERALA VARMA MEMORIAL HIGHER
SECONDARY SCHOOL
KUMARAPURAM, HARIPAD, ALAPPUZHA DISTRICT-690548,
REPRESENTED BY ITS MANAGER DR. G. CHANDRASENAN,
AGED 72 YEARS, SON OF G.P. MANGALATHUMADAM,
(RESIDING AT SREENIKETHAN, HARIPAD, ALAPPUZHA
DISTRICT-690514).
BY ADVS.
V.RAJASEKHARAN NAIR
P.A.JENZIA
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION (HIGHER
SECONDARY EDUCATION WING),
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM-695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
THAMBAYATHIL BUILDINGS, NEAR RAILWAY STATION,
CHENGANNUR, ALAPPUZHA DISTRICT-689 121.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23418 OF 2022
PETITIONER/S:
THE MANAGER (FATHIMA MOHAN)
RM VOCATIONAL HIGHER SECONDARY SCHOOL,
PERINJANAM, THRISSUR DISTRICT- 680 686. (RESIDING
AT VILLAN HOUSE, PERINJANAM, THRISSUR DISTRICT
680 686).
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT, ANNEX
II, THIRUVANANTHAPURAM- 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM- 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
SRV ROAD, ERNAKULAM SOUTH, ERNAKULAM DISTRICT
682 011.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23481 OF 2022
PETITIONER/S:
P.S VELU PILLAI MEMORIAL HIGHER SECONDARY SCHOOL
AYRAVON P O, KONNI, PATHANAMTHITTA
DISTRICT-689691, REPRESENTED BY ITS MANAGER AJITH
KUMAR R, AGED 57 YEARS, SON OF LATE K N RAGHAVAN
PILLAI, (RESIDING AT MATTAPPALLIL, AYRAVON P O,
KONNI, PATHANAMTHITTA DISTRICT-689691)
BY ADVS.
V.RAJASEKHARAN NAIR
P.A.JENZIA
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION ,
(HIGHER SECONDARY EDUCATION WING), HOUSING BOARD
BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM-
695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
THAMBAYATHIL BUILDINGS, NEAR RAILWAY STATION,
CHENGANNUR, ALAPPUZHA DISTRICT-689 121
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23502 OF 2022
PETITIONER/S:
MANAGER,
H.H.S.I.B.SWAMIJI'S HIGHER SECONDARY SCHOOL,
P.O.EDNEER, KASARAGOD DISTRICT - 671 541.
BY ADVS.
M.RAMESH CHANDER (SR.)
BALU TOM
BONNY BENNY
GOVIND G. NAIR
BEJOY JOSEPH P.J.
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM
- 695 001.
2 DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION HIGHER SECONDARY
WING, HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM - 695 001.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23504 OF 2022
PETITIONER/S:
1 V.K.RAJAN NAIR
AGED 62 YEARS, S/O.KELU NAIR,
(MANAGER),VALLIYODAN KELUNAIR SMARAKA HIGHER
SECONDARY SCHOOL,VARAKKAD,
POKOTTOMALA, KASARGODE- 671 319 (RESIDING AT
VALLIYOT VARAKKAD P.O., KASARGODE -671 533)
2 THE MANAGER,
(BOBIKANNAN) B.A.R. H.S.S, BOVIKONE P.O.,
MULIYAR, KASARGODE
3 THE MANAGER,
(SARALA), KOLAVALLUR HSS THOOVAKKUNNU,
KANNUR 670 692
4 THE MANAGER,
(SARALA), P.R. MEMORIAL H.S.S.,
PANOOR, KANNUR 670 692
5 THE MANAGER,
(SARALA), KKU MEMORIAL PANOOR HSS PANOOR,
KANNUR 670 692
6 THE MANGER,
(MANOJ KUMAR .K) RAMAVILASAM HIGHER SECONDARY
SCHOOL, P.O CHOKLI, KANNUR - 670 672
7 THE MANAGER,
(KALESH.A) CHOTHAVOOR HIGHER SECONDARY SCHOOL,
CHAMPAD, KANNUR -670 694
8 THE MANAGER,
(P.T. SUDHA),
KARIYAD NAMBIAR HSS KARIYAD,
KANNUR - 673 316.
9 THE MANAGER,
(M.NARAYANAN)
W.P.(C) Nos.23186 of 2022
& connected cases 37
RAMAR NAIR MEMORIAL HSS, NARIPATTA,
CHEEKKONNU WEST P.O., KANNUR- 673 507
10 THE MANAGER,
(K.KALYANI AMMA), C.K. GOVINDAN NAIR MEMORIAL
HSS, CHINGAPURAM, KOZHIKODE- 673 529
11 THE MANAGER,
(GOPAKUMAR .K.), HSS KUTHANUR, PALAKKAD- 678 721
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, PAYYAMBALAM,
KANNUR DISTRICT - 670003
4 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, KUTTICHIRA,
KOZHIKODE-673001
5 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, B-2 BLOCK, CIVIL
STATION, MALAPPURAM-676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23537 OF 2022
PETITIONER/S:
THE MANAGER, NETHAJI HIGHER SECONDARY SCHOOL,
PRAMADOM,
MALLASSERY P.O, PATHANAMTHITTA DISTRICT- 689646.
BY ADVS.
ARUN.B.VARGHESE
AISWARYA V.S.
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION (HIGHER
SECONDARY WING),
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM-695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
CHENGANNUR-689121.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23657 OF 2022
PETITIONER/S:
THE MANAGER,
CHATTANCHAL HIGHER SECONDARY SCHOOL, THEKKIL,
KASARGOD, PIN - 671 541
BY ADVS.
A.LOWSY
K.SHIBILI NAHA
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
(HIGHER SECONDARY WING), HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
PAYYAMBALAM, KANNUR - 670 003
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23706 OF 2022
PETITIONER/S:
P.SUBHASH CHANDRAN
MANAGER, NOBLE GROUP OF SCHOOLS, CHIRAYINKEEZHU
THIRUVANANTHAPURAM DISTRICT-695 304
BY ADVS.
V.RAJASEKHARAN NAIR
P.A.JENZIA
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX-
II, THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
(HIGHER SECONDARY EDUCATION WING), HOUSING BOARD
BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM-
695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
IVTH FLOOR, CORPORATION BUILDINGS,
THIRUVANANTHAPURAM-695 033
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23722 OF 2022
PETITIONER/S:
MANAGER,RAMANATTUKARA HIGHER SECONDARY SCHOOL,
RAMANATTUKARA HIGHER SECONDARY SCHOOL,
RAMANATTUKARA, MALAPPURAM 673 663.
BY ADVS.
AUGUSTINE JOSEPH
TONY AUGUSTINE
NEETHI RAPHAEL
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM- 695 001.
3 REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, B2 BLOCK, CIVIL
STATION, MALAPPURAM- 676 505.
SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22515 OF 2022
PETITIONER/S:
THE MANAGER
SREE VIVEKANANDA HIGHER SECONDARY SCHOOL,
PALEMAD.P.O., EDAKKARA, MALAPPURAM., PIN - 679331
BY ADV JESTIN MATHEW
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER (SECONDARY WING),
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM, PIN - 676505
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22790 OF 2022
PETITIONER/S:
PARALI HIGHER SECONDARY SCHOOL
[CODE NO.9125]
PARALI, PALAKKAD
REPRESENTED BY ITS MANAGER
, PIN - 678612
BY ADV K.SANDESH RAJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM
, PIN - 695001
2 THE DIRECTOR GENERAL OF EDUCATION
DIRECTORATE OF GENERAL EDUCATION
HIGHER SECONDARY WING, HOUSING BOARD
BUILDING,SHANTHI NAGAR, THIRUVANANTHAPURAM
, PIN - 695001
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22792 OF 2022
PETITIONER/S:
K.P.R.P. HIGHER SECONDARY SCHOOL
KONGAD, PALAKKAD
REPRESENTED BY ITS MANAGER, PIN - 678631
BY ADV K.SANDESH RAJA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT,GENERAL EDUCATION DEPARTMENT
GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR GENERAL OF EDUCATION
DIRECTORATE OF GENERAL EDUCATION
HIGHER SECONDARY WING, HOUSING BOARD
BUILDING,SHANTHI NAGAR, THIRUVANANTHAPURAM
, PIN - 695001
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22886 OF 2022
PETITIONER/S:
THE MANAGER
SREEKRISHNAPURAM HIGHER SECONDARY SCHOOL
SREEKRISHNAPURAM-I, VILLAGE,
PALAKKAD DISTRICT -679 513
BY ADVS.
K.MOHANAKANNAN
H.PRAVEEN (KOTTARAKARA)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION B2 BLOCK, CIVIL
STATION RD, UP HILL, MALAPPURAM, KERALA 676505
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22944 OF 2022
PETITIONER/S:
THE MANAGER
S.M.HIGHER SECONDARY SCHOOL,
KOTTARA, MEEYANNOOR PO
KOLLAM DISTRICT -691 306.
BY ADVS.
K.MOHANAKANNAN
A.R.PRAVITHA
D.S.THUSHARA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN
T.ANCY
MAYA S. KUMAR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS,
PALAYAM, THIRUVANANTHAPURAM- 695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22947 OF 2022
PETITIONER/S:
THE MANAGER
S.S.P.B. HIGHER SECONDARY SCHOOL, KADAKKAVOOR,
THIRUVANANTHAPURAM DISTRICT - 695306.
BY ADVS.
K.MOHANAKANNAN
A.R.PRAVITHA
D.S.THUSHARA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN(K/876/2015)
T.ANCY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION.
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, KERALA - 695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22969 OF 2022
PETITIONER/S:
THE MANAGER, HIGHER SECONDARY SCHOOL
THIRUVALAYANNUR
KALLOOR PO, VADAKKEKAD, THRISSUR DISTRICT -680 317
BY ADVS.
K.MOHANAKANNAN
A.R.PRAVITHA
D.S.THUSHARA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN
T.ANCY
MAYA S. KUMAR
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
MINI CIVIL STATION, CHEMBUKAVU, THRISSUR-680 020.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22985 OF 2022
PETITIONER/S:
THE MANAGER
A.M. H.S.S. THIRUMALA,
THIRUVANANTHAPURAM DISTRICT -695 006.
BY ADVS.
K.MOHANAKANNAN
D.S.THUSHARA
MAYA S. KUMAR
A.R.PRAVITHA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN
T.ANCY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, - 695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22991 OF 2022
PETITIONER/S:
THE MANAGER,
THADIKKAD VOCATIONAL HIGHER SECONDARY SCHOOL
& HIGHER SECONDARY SCHOOL, THADIKKAD,
KOLLAM DISTRICT -691 306.
BY ADVS.
K.MOHANAKANNAN
A.R.PRAVITHA
D.S.THUSHARA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN
T.ANCY
MAYA S. KUMAR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, KERALA- 695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 51
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 22998 OF 2022
PETITIONER/S:
THE MANAGER,
KARNAKAYAMMAN HIGHER SECONDARY SCHOOL,
MOOTHANTHARA, PALAKKAD DISTRICT 678 012 .
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM - 676 505.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 52
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23016 OF 2022
PETITIONER/S:
THE MANAGER,
PULIYAPARAMB HIGHER SECONDARY SCHOOL,
PULIYAPARAMB, KODUNTHIRAPULLI P O,
PALAKKAD DISTRICT-678004.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATI0N
B2 BLOCK, CIVIL STATION ROAD, UP HILL, MALAPPURAM -
676 505.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23019 OF 2022
PETITIONER/S:
THE MANAGER
TALUK SAMAJAM HIGHER SECONDARY SCHOOL VALACODE PO,
PUNALUR.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, KERALA 695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 54
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23020 OF 2022
PETITIONER/S:
1 MANAGER, (R.K.NANU), AGED 91 YEARS,
S/O RAMAN, (RAJEEV GANDHI MEMORIAL HIGHER
SECONDARY SCHOOL, MOKERI P.O., KANNUR DISTRICT-
670 692) (RESIDING AT R.K HOUSE, VALLIYAYI,
P.O PATHAYAKKUNNU KANNUR-670 691).
2 MANAGER,
VATTOLI NATIONAL HSS, POST VATTOLI,
KOZHIKODE - 673 507.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX- II,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM- 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
PAYYAMBALAM, KANNUR- 670 002.
4 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
CIVIL STATION, KOZHIKODE- 673 001.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23024 OF 2022
PETITIONER/S:
THE MANAGER,
C.P.H.S. TRUST,KUTTIKKAD PO, KADAKKAL, KOLLAM
DISTRICT -691 536.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM- 695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 56
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23033 OF 2022
PETITIONER/S:
THE MANAGER, K.R.G.P.M VHS & HSS,
ODANAVATTOM, KOTTARAKKARA.
BY ADVS.
K.MOHANAKANNAN
A.R.PRAVITHA
D.S.THUSHARA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN
T.ANCY
MAYA S. KUMAR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, KERALA -695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 57
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23035 OF 2022
PETITIONER/S:
THE MANAGER
VIVEKANANDA VOCATIONAL HIGHER SECONDARY SCHOOL &
HIGHER SECONDARY SCHOOL, (VVHS & HSS) POREDAM,
KOLLAM DISTRICT -691 534.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM-695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 58
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23043 OF 2022
PETITIONER/S:
THE MANAGER
N.G.P.M. HIGHER SECONDARY SCHOOL VENCHEMPU (PO),
PUNALUR KOLLAM DISTRICT
-691 333
BY ADVS.
K.MOHANAKANNAN
A.R.PRAVITHA
D.S.THUSHARA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN
T.ANCY
MAYA S. KUMAR
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM-695033
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23044 OF 2022
PETITIONER/S:
THE MANAGER,
D.V.M.N.N.M HIGHER SECONDARY SCHOOL, MARANALLOOR,
KOOVALASSERY P.O, THIRUVANANTHAPURAM- 695 512.
BY ADVS.
K.MOHANAKANNAN
D.S.THUSHARA
A.R.PRAVITHA
H.PRAVEEN (KOTTARAKARA)
MAYA S. KUMAR
T.S.NEJIMUDDIN
T.ANCY
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM- 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM- 695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, KERALA 695 033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 60
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23045 OF 2022
PETITIONER/S:
THE MANAGER
EZHIPPRAM HIGHER SECONDARY SCHOOL, PARIPPALLY P.O,
KOLLAM DISTRICT - 691574.
BY ADVS.
K.MOHANAKANNAN
D.S.THUSHARA
A.R.PRAVITHA
H.PRAVEEN (KOTTARAKARA)
T.S.NEJIMUDDIN
T.ANCY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS,
PALAYAM, THIRUVANANTHAPURAM, KERALA - 695033.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 61
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23047 OF 2022
PETITIONER/S:
THE MANAGER
AVMHSS, CHUNANGAD, OTTAPALAM,
PALAKKAD DISTRICT - 679 511.
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM - 676 505.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 62
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23048 OF 2022
PETITIONER/S:
THE MANAGER
KANNADI HIGHER SECONDARY SCHOOL,
KANNADI, PALAKKAD DISTRICT - 678 701
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, CIVIL STATION ROAD, UP HILL,
MALAPPURAM - 676 505.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 63
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23264 OF 2022
PETITIONER/S:
THE MANAGER
SREE KRISHNA HIGHER SECONDARY SCHOOL,
ANANDAPURAM, THRISSUR, PIN - 680305
BY ADVS.
K.SUDHINKUMAR
P.MOHANDAS (ERNAKULAM)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY, GENERAL
EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, AYYANTHOL, THRISSUR, PIN - 680003
4 THE DISTRICT EDUCATION OFFICER
DISTRICT EDUCATIONAL OFFICE, IRINJALAKKUDA,
THRISSUR, PIN - 680020
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 64
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23825 OF 2022
PETITIONER/S:
N.C.PARVATHY(MANAGER),
AGED 69 YEARS
W/O K.V. SANKARA NARAYANAN,
NARAYANAN NAIR MEMORIAL HIGHER SECONDARY SCHOOL,
CHELEMBRA, PULLIPPARAMBA P.O., MALAPPURAM-673 634
(RESIDING AT MALAYAMKUNNATH, PULLIPPARAMBA P.O.,
VIA CHELEMBRA, MALAPPURAM - 673 634)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX- II,
THIRUVANANTHAPURAM - 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SHANTHI NAGAR, THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B-2 BLOCK, CIVIL STATION,
MALAPPURAM-676 505.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 65
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23863 OF 2022
PETITIONER/S:
THE MANAGER, M.V.HIGHER SECONDARY SCHOOL
ARIYALLUR P.O, MALAPPURAM-676 312.
BY ADVS.
BONNY BENNY
VISHNU NARAYANAN
YEDU KRISHNAN R.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2 DIRECTOR GENERAL OF EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, HIGHER SECONDARY
WING, HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM-695 001.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 66
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23899 OF 2022
PETITIONER/S:
THE BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL
KALADY, ERNAKULAM DISTRICT - 683 574
REPRESENTED BY ITS MANAGER SWAMI SRIVIDYANANDA.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEX-II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SHANTHI NAGAR, THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
SRV ROAD, ERNAKULAM SOUTH,
ERNAKULAM DISTRICT - 682 011.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 67
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23902 OF 2022
PETITIONER/S:
MAR STEPHEN VOCATIONAL HSS, VALAKAM
KUNNACKAL P.O., ERNAKULAM DISTRICT - 682 316
REPRESENTED BY ITS CORPORATE MANAGER
(FR.THOMAS MALIYECKAL).
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEX-II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SHANTHI NAGAR, THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
SRV ROAD, ERNAKULAM SOUTH,
ERNAKULAM DISTRICT - 682 011.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 68
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 23928 OF 2022
PETITIONER/S:
1 THE MANAGER,
SAMAJAM HIGHER SECONDARY SCHOOL,
MUTHUKULAM, MUTHUKULAM SOUTH.P.O,
ALAPPUZHA DISTRICT, PIN- 690 506.
2 MANAGER,
VISWABHARATHI MODEL HIGHER SECONDARY SCHOOL,
KRISHNAPURAM, PANAYANNARCAVU,
ALAPPUZHA-690533.
3 MANAGER,
HIGHER SECONDARY SCHOOL, THIRUVAMBADY,
PAZHAVEEDU P.O, ALAPPUZHA-690009.
4 MANAGER,
RVSM HSS, PRAYAR, ALAPPUZHA-690547.
5 MANAGER,
KOPPARETHU HIGHER SECONDARY SCHOOL, P.O. PATTOLI
MARKET, KAYAMKULAM, ALAPPUZHA DISTRICT - 690 531
BY ADVS.
M.R.ANISON
V.BHARGAVI (PANANGAD)
P.A.RINUSA
A.MEENAKSHI
RESPONDENT/S:
1 STATE OF KERALA
REP. BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
W.P.(C) Nos.23186 of 2022
& connected cases 69
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM - 695 014.
3 THE REGIONAL DEPUTY DIRECTOR
OF HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
CHENGANNUR, ALAPPUZHA DISTRICT - 689 121.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 70
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 24085 OF 2022
PETITIONER/S:
MANAGER
MATTANNUR HIGHER SECONDARY SCHOOL, MATTANNUR,
MATTANNUR POST, KANNUR DISTRICT 670 702.
BY ADV POOVAMULLE PARAMBIL ABDULKAREEM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 DIRECTOR OF GENERAL EDUCATION,
(HIGHER SECONDARY WING),
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM 695 001.
3 REGIONAL DEPUTY DIRECTOR,
OFFICE OF THE REGIONAL DEPUTY DIRECTOR, HIGHER
SECONDARY EDUCATION, THAVAKKARA , KANNUR 670 002.
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 71
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 24106 OF 2022
PETITIONER/S:
MANAGER, MAMBARAM HIGHER SECONDARY SCHOOL
MAMBRAM SECONDARY SCHOOL, MAMBRAM P.O.,
KANNUR DISTRICT-670 741
BY ADVS.
M.R.ANISON
V.BHARGAVI (PANANGAD)
P.A.RINUSA
A.MEENAKSHI
RESPONDENT/S:
1 STATE OF KERALA
REP BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM-695 014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
REGIONAL OFFICE, PAYYAMBALAM, KANNUR-670 003
BY SRI. T.B. HOOD, SPECIAL G.P. TO ADDL. A.G
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 72
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 24397 OF 2022
PETITIONER/S:
THE T.R. KUNHIKRISHNAN HIGHER SECONDARY SCHOOL
VANIAMKULAM, PALAKKAD DISTRICT - 679 522
REPRESENTED BY ITS MANAGER T.K.GEETHA.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEX-II,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY EDUCATION WING),
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
B-2 BLOCK, CIVIL STATION,
MALAPPURAM DISTRICT - 676 505.
SRI T.B HOOD SPL GP TO AG
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 73
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 24139 OF 2022
PETITIONER/S:
THE MANAGER
NADUVANNUR HIGHER SECONDARY SCHOOL,
VAKAYAD, P.O. VAKAYAD,
KOZHIKODE DISTRICT, PIN - 673614
BY ADVS.
K.P.SUDHEER
ANJALI MENON
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION
HIGHER SECONDARY WING,
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695001
3 CO- ORDINATOR
ICT CELL (1ST YEAR ADMISSION),
OFFICE OF THE DIRECTOR GENERAL OF EDUCATION,
JAGATHY, THIRUVANANTHAPURAM , PIN - 695014
BY SRI T.B HOOD SPL GP TO AG
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 74
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 24331 OF 2022
PETITIONER/S:
THE MANAGER
RAJAH'S HIGHER SECONDARY SCHOOL,
NILESWAR, KASARGOD DISTRICT, PIN - 671 351.
BY ADVS.
K.T.SHYAMKUMAR
HARISH R. MENON
K.N.ABHA
A.G.PRASANTH
OASHIN LALAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM - 695 001.
2 DIRECTOR GENERAL OF EDUCATION
DIRECTORATE OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM - 695 001.
SRI T.B HOOD SPL GP TO AG
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2022, ALONG WITH WP(C).23186/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 75
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 24091 OF 2022
PETITIONER/S:
THE MANAGER
AGED 87 YEARS
PERAMBRA HIGHER SECONDARY SCHOOL,
PERAMBRA P.O.,
KOZHIKODE DISTRICT , PIN - 673525
BY ADVS.
K.P.SUDHEER
ANJALI MENON
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION
HIGHER SECONDARY WING,
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695001
3 CO- ORDINATOR
ICT CELL (1ST YEAR ADMISSION),
OFFICE OF THE DIRECTOR GENERAL OF EDUCATION,
JAGATHY, THIRUVANANTHAPURAM , PIN - 695014
SRI T.B HOOD SPL GP TO AG
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 76
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 24270 OF 2022
PETITIONER/S:
THE MANAGER, R.M.HIGHER SECONDARY SCHOOL
ALOOR, THRISSUR DISTRICT PIN 680 310.
BY ADVS.
V.MADHUSUDHANAN
M.SREEBHADRAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
THIRUVANANTHAPURAM 695 014.
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, ERNAKULAM- 682024
SRI T. B HOOD SPECIAL GP TO AG
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2022, ALONG WITH WP(C).23186/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.23186 of 2022
& connected cases 77
JUDGMENT
These writ petitions are filed by Managers of Aided Schools
challenging the Government Order vide No. G.O.(M.S.)
No.121/2022/G.Edn. dated 7.7.2022 and the prospectus issued by the
Government for admission to Plus One course (Higher Secondary) for the
academic year 2022-2023 insofar as it concerns Private Aided Schools. As
per the above Government Order, the Government has ordered that in all
Private Aided and Private Aided/ Minority/Backward Community Higher
Secondary Schools in the State, the Management Quota seats shall
henceforth be 20%, with a rider that if the Management declares the
community to which the management profess allegiance, 10% of seats
can be allotted to the students of that community, albeit on merit basis. If
no community is declared by the Management, then the 10% seats shall
be converted as merit seats and the same shall be filled up through the
Central Allotment Process.
2. In order to appreciate the controversy, the pleadings of the
parties are summarized as under:
2.1 Before proceeding further, it needs to be stated at the outset
itself, that in these cases, we are concerned only with the share
earmarked towards Management Quota in Private Aided Higher Secondary
Schools ("PAHS" for the sake of brevity). PAHS can be further subclassified
W.P.(C) Nos.23186 of 2022
into 3 categories based on the management that operates the School.
These Schools are (a) established and maintained by minority
communities; (b) established and maintained by communities other than
minority communities; and (c) established and maintained by individuals
and agencies such as Societies, Trusts, etc. and not falling in category (a)
or (b) above.
2.2. In Government, Private Aided, Private
Aided/Minority/Backward Community Schools in the State, as per
G.O.(M.S.) No.206/2005/G.Edn. dated 1.7.2005, the allotment of seats in
various quotas was being carried out in the following manner till the
academic year 2020-2021.
Government Private Private Aided/Minority/
Aided Backward Communities
Management
Open Merit 60% 50% 40%
Management Quota - 30% 40%
Other Backward Communities
1. Ezhava 8% -- --
2. Muslim 7% -- --
3. Latin/SIUC 1% -- --
4. Other Backward 1% -- --
Christian Community
5. Other Backward Hindu 3% -- --
Community
Scheduled Caste 12% 12% 12%
Scheduled Tribe 8% 8% 8%
W.P.(C) Nos.23186 of 2022
2.3 As per the above criteria, the management of PAHS were
required to fill up 50% of seats on open merit basis, 30% of seats
towards the management quota, and the balance 20% was earmarked for
Scheduled Caste and Scheduled Tribes.
2.4 During the academic year 2021-2022, the Government came
out with a prospectus interfering with the 30% seats which were
earmarked towards the management quota.
2.5 The clause in the prospectus which interfered with the quota
earmarked to the management was the subject matter of challenge in
numerous writ petitions. This Court, taking note of the fact that the clause
in the prospectus is against the G.O.(M.S.) No.206/2005/G.Edn. dated
1.7.2005, stayed the objectionable clause. Directions were issued to the
concerned respondent to permit the schools to admit students in the
management quota without insisting that 10% of the seats shall be
earmarked for being allotted to the same community. In terms of the
directions issued by this Court, the admission process was completed, and
accordingly, the writ petitions were disposed of by ordering that the
observations and directions are confined to the relevant clauses in the
prospectus for Single Window System for admission to Plus One course for
the academic year 2021-2022. It was also made clear that the orders
W.P.(C) Nos.23186 of 2022
passed by this Court shall not stand as an impediment in coming out with
a prospectus for the next academic year in tune with the policy of the
Government.
2.6 For the academic year 2022-2023, the Government has come
out with order dated 7.7.2022, which reads as follows:
േകരള സർ ാർ
െപാതു വിദ ാഭ ാസ വകു ് - ഹയർ െസ ൻഡറി - ഏകജാലക പേവശനം 2022-23 -
പിേ ാ /ന ൂനപ വിഭാഗ ിൽെ ടാ എ ഡ് ഹയർ െസ ൻഡറി ൂളുകളിെല
മാേനജ്െമന്റ് ക ൂണി ി ക ാ സീ ് നിർ ചി ്ഉ രവാകു ു.
-----------------------------------------------------------------------------------------------------------------------------------------------------------------
െപാതുവിദ ാഭ ാസ (എൻ) വകു ്
സ.ഉ.(ൈക) നം.121/2022/GEDN തീയതി,തിരുവന പുരം. 07.07.2022
-----------------------------------------------------------------------------------------------------------------------------------------------------------------
പരാമർശം :- 1. സ.ഉ.(ൈക) നം.29 /91 / െപാവിവ തീയതി 01.02 .1991
2. സ.ഉ.(സാധാ) നം.3667/2021/െപാവിവ തീയതി 12.08.2021.
3. െപാതുവിദ ാഭ ാസ ഡിറ റുെട 24.06.2022 െല ICT െസൽ/1771 /1 /2022 /DGE -HSE
ന ർക ്.
ഉ രവ്
നിലവിൽ ന ൂനപ പിേ ാ സമുദായ എ ഡ് ൂളുകളിൽ
ആെകയു സീ ുകളുെട 20% മാേനജ്െമന്റ് ക ാ യിലും 20% അതാത്
സമുദായ ിെല കു ികൾ ് െമറി ടി ാന ിലുമാണ് നൽകു ത്.
എ ാൽ പിേ ാ /ന ൂനപ വിഭാഗ ിൽെ ടാ എ ഡ്
ൂളുകളിെല 30% സീ ുകളിൽ 20% മാേനജ്മന്റ് േക ാ യിലും 10% അതാത്
സമുദായ ിെല കു ികൾ ു െമറി ടി ാന ിലുമാണ് നൽേക ത്.
2. സം ാനെ എ ാ എ ഡ് ഹയർെസ റി സ്കൂളുകളിെലയും
മാേനജ്െമന്റ് േക ാ സീ ുകൾ 20% മാ തമാെണ ും ന ൂനപ /പിേ ാ
എ ഡ് ൂളുകളിൽ ക ൂണി ി േക ാ സീ ുകൾ 20% മാ തമാെണ ും
പിേ ാ /ന ൂനപ വിഭാഗ ിൽെ ടാ എ ഡ് ൂളുകളിെല
സമുദായം വ മായി നൽകിയി ു ൂളുകളിൽ 10% സീ ുകൾ അതാത്
സമുദായ ിെല വിദ ാർ ികൾ ് െമറി ടി ാന ിലും അ പകാരം
സമുദായം നിർവചി ാ ൂളുകളിൽ പ ുത 10% സീ ു കൾ െപാതു
െമറി ായി പരിവർ നം െച ു അേലാ ്െമന്റ് പ കിയയിൽ ഉൾെ ടു ി
അനുമതി നൽകണെമ ും െപാതുവിദ ാഭ ാസ ഡയറ ർ പരാമർശം 3
W.P.(C) Nos.23186 of 2022
പകാരം അഭ ർ ി ി ു .്
3. സർ ാർ ഇ ാര ം വിശദമായി പരിേശാധി ുകയും താെഴ പറയും
പകാരം ഉ രവാകുകയും െച ു ു.
സം ാനെ എ ാ എ ഡ് ഹയർെസ റി സ്കൂളുകളിെലയും
മാേനജ്െമന്റ് േക ാ സീ ുകൾ 20% മാ തവും ന ൂനപ /പിേ ാ എ ഡ്
ൂളുകളിെല ക ൂണി ി േക ാ സീ ുകൾ 20 % മാ തവുമായിരി ും.
പിേ ാ /ന ൂനപ വിഭാഗ ില്െപടാ എ ഡ് ൂളുകളിെല
സമുദായം വ മായി നൽകിയി ു ൂളുകളിൽ 10 % സീ ുകൾ
അതാതു സമുദായ ിെല വിദ ാർ ികൾ ് െമറി ടി ാന ിൽ
നൽകു തായിരി ും. എ ാൽ അ പകാരം സമുദായം നിർവചി ാ
ൂളുകളിൽ പ ുത 10% സീ ുകൾ െപാതു െമറി ായി പരിവർ നം െച ു
അേലാട്െമന്റ് പ കിയയിൽ ഉൾെ ടു ു തിന് അനുമതി നൽകു ു.
4 . േമ റ പകാരമു മാ ൾ േ പാസ്െപ ്സിൽ വരുേ താണ്.
(ഗവർണറുെട ഉ രവിൻ പകാരം)
എ പി എം മുഹ ദ് ഹനീഷ്
പിൻസി ൽ െസ ക റി
2.7 The order discloses that based on recommendations of the
Director of General Education, the Government has taken a policy decision
to limit the management quota seats in Private Aided Schools to 20%.
However, if the Educational Agency which runs the school declares the
community to which the management belongs, the management would be
permitted to fill up the seats on merit basis with students belonging to the
declared community. In the event of the failure of the management, the
above 10% seats would be converted as merit seats in the allotment
process.
2.8 In tune with the stipulations in the Government Order, the
above conditions have been incorporated in the prospectus for admission
W.P.(C) Nos.23186 of 2022
to Plus One courses 2022-2023.
2.9 These writ petitions have been filed by Managers of various
schools seeking to quash the Government Order insofar as it sets apart
10% as community quota seats and for a further direction to the
respondents to permit the petitioners to fill up the entire 30%
management quota seats by qualified students without any restriction or
reservation for any community. They have also sought a declaration that
the petitioners are entitled to fill up 30% of seats of Plus One course as
management seats.
3. In view of the fact that the Centralized Allotment Process has
commenced, the petitioners insisted that the matter be heard urgently.
This Court had directed the respondents to place on record their
statement.
4. A statement has been filed by the 1st respondent in W.P.(C)
23186 of 2022 controverting the contentions in the writ petitions. It is
brought to the notice of the Court that separate applications have been
filed to adopt the said statement in the other cases as well.
5. For the sake of ease and clarity, W.P.(C) No.23186 of 2022
shall be treated as the leading case. Parties and exhibits shall be referred
to as described in W.P.(C) No.23186 of 2022 unless otherwise stated.
W.P.(C) Nos.23186 of 2022
6. In the statement filed by the 1st respondent, it is stated that
it was by Ext.R1(a) Government Order vide G.O.(M.S.) No.18/91/G.Edn.
dated 01.02.1991 that the criteria to fill up pupils in Higher Secondary
Course in the State of Kerala was fixed. As per the said order, the
management quota was fixed as 20% in all Aided Schools. Later, the
Government came out with Ext.R1(b) Government Order vide G.O.(M.S.)
No.29/91/G.Edn. dated 27.02.1991 as per which Private Aided,
Non-minority schools were permitted to admit 20% seats in the
management quota and 10% seats under community quota, i.e., to the
community to which the school belongs. Insofar as Minority/backward
community management is concerned, the open merit was 40%,
management quota was 20%, and community quota was 20%.
6.1 The management quota criteria as per Ext.R1(b) Government
Order was followed for more than a decade until the Government came
out with G.O.(M.S.)No.206/2005/G.Edn. dated 01.07.2005. The above
Government Order was issued pursuant to the directions issued by the
Division Bench of this Court in the judgment dated 06.02.2003 in O.P.No.
18658/2000 and interim order dated 07.04.2003 in O.P.No.23665/2000.
6.2 The 1st respondent contends that instead of taking away
W.P.(C) Nos.23186 of 2022
10% community quota from Non-Minority/Non-Backward Management
and restoring the same back to Open Merit Quota, the Government
restored it to Management Quota. This anomaly continued since 2005. It
was with a view to correct the above anomaly that the Government Order
impugned in these writ petitions have been issued. It is stated that the
10% quota has been merged with the general quota for meritorious
students belonging to the community to which the management belongs.
It is also stated that the intention of the Government is to grant the
benefit to those Managers who have declared the religious community to
which the management belongs, to admit students belonging to the
declared community. In view of the Government Order, the management
quota for all Aided Schools is only 20%.
6.3 It is further stated that the Centralized Admission Process
(CAP) in the State was introduced to put an end to the defects in the
admission process and also the denial of social justice by flouting the
reservation norms. None of the schools reckon the merit of the students
for management quota admission. Even after the introduction of the CAP,
there have been instances wherein community quota seats have been
irregularly converted as management quota. It is in the said circumstances
that the Government instructed that the name of the community shall also
be mentioned before commencing the admission process to the
W.P.(C) Nos.23186 of 2022
community quota so that the Government would be able to verify whether
community quota admissions are carried out purely on merit basis from
among the students of that particular community. As per the Government
Order, the reservation for admission to Higher Secondary courses in Kerala
are as follows:
RESERVATION Of SEATS
Category Govt. schools Aided Schools Aided schools run by
(Non-minority/Non- Minority/ Backward
backward) Communities
Open Merit 42% 50% 40%
Management Quota Nil 20% 20%
Other Backward
Communities
Community Quota - 10% is for the 20% is for the students of the
students of the same community on merit
same community on basis
merit basis
Ezhava,Thiyya, Billava 8% Nil Nil
(ETB)
Muslim 7% Nil Nil
Latin /SIUC/Anglo 3% Nil Nil
Indian
Other Backward 1% Nil Nil
Christian
Communities(OBX)
Dheevara and related 2% Nil Nil
communities (DV)
Viswakarma and 2% Nil Nil
related communities
(VK)
Kudumbi and related 1% Nil Nil
W.P.(C) Nos.23186 of 2022
communities (KU)
Kusavanand related 1% Nil Nil
communities (KN)
Other Backward Hindu 3% Nil Nil
communities (OBH)
Scheduled Caste (SC) 12% 12% 12%
Scheduled Tribe (ST) 8% 8% 8%
Economically Weaker 10% Nil Nil
Sections in Forward
category
6.4 It is stated that the reservation pattern in Government
Schools in the State has changed from time to time to meet the
requirement of deserving categories in the society. The Aided Higher
Secondary Schools in the State are running mainly on Government aid,
and the salary of teaching and non-teaching staff are paid by the
Government. The schools are therefore bound to comply with the policy
decision taken by the Government. It is stated that the Government has
been receiving complaints that admission under management quota in
Private Aided Schools is not being done on merit basis, and capitation
fee/bribe is being collected from students. It is further stated that the
intention of the Government is to bring in uniformity in the percentage of
management quota in Private Aided Schools and Minority Schools. By
issuing the order impugned in these writ petitions, the intention of the
Government is to safeguard the best interest of the students of the
community to which the management belongs and to ensure that those
W.P.(C) Nos.23186 of 2022
students get admission on a merit basis. The percentage of management
quota in Private Aided Colleges is governed by the norms prescribed by
the Government from time to time, and the same has been 20% all along
for Private Aided Colleges and Minority institutions. The claim of the
Non-minority management to have 30% management quota to be filled at
their discretion is untenable and unacceptable as it would affect the
interest of the student community.
7. Smt. V.P.Seemanthini, the learned senior counsel appearing
for the petitioner in W.P.(C) No.23928/2022 urged by referring to Article
15 of the Constitution that the State cannot, under any circumstances,
discriminate against any citizen on grounds of religion, race, caste, sex, or
place of birth. According to the learned senior counsel, the petitioner
represents a management committee that comprises individuals belonging
to various communities, and the Committee Members managing the
school do not ascribe their ideology to any particular caste or religion. In
view of the above, the insistence in the Government Order that unless the
management declares the community to which the school belongs, a
portion of the management seats would be converted as merit seats
would be against the constitutional principles. The learned senior counsel
would point out that while issuing the impugned order, the State
Government classified 'Private Aided Schools' as a Single Group for the
W.P.(C) Nos.23186 of 2022
purpose of allotting "Management Quota Seats". It is contended that a
further microscopic classification among that composite group solely
based on the community to which the school belongs is arbitrary and
discriminatory. The learned senior counsel would further submit that
under the framework of the Kerala Education Act and the Rules framed
thereunder, and in view of the secular principles enshrined in the
Constitution, the State ought to have refrained from issuing an order
compelling secular institutions to declare the community and to admit
students in 10% of the management quota from the said community. The
constitution, as well as the bye-laws of some of the institutions which the
learned senior counsel represents, stipulates that the Manager shall admit
students irrespective of class or creed from anywhere in the State of
Kerala.
7.1 Sri. Jestin Mathew, the learned counsel appearing for some of
the petitioners in the writ petitions, supported the submissions advanced
by the learned senior counsel. According to the learned counsel, the
order impugned would violate Article 15 of the Constitution of India as no
quota can be reserved for the management or for any family, caste, or
community which may have established such an institution. The learned
counsel would refer to the law laid down by the Apex Court in Pattali
Makkal Katchi v A.Mailerumperumal [AIR 2022 SC 1865], and it was
W.P.(C) Nos.23186 of 2022
argued that there is no substantive basis for the classification carried out
by the Government as has been done through the impugned order.
7.2 Sri. K. Mohanakannan, the learned counsel appearing for the
petitioners in some of the cases, submitted that the management of the
schools represented by him are societies registered under the Central Act
and the State Act and Trusts, which are having a secular outlook.
According to the learned counsel, those Societies, Trusts, and individual
Educational Agencies cannot be directed to declare the community to
which they belong as they do not belong to any specific community. It is
vehemently contended by the learned counsel that the Government Order,
as well as the clause in the prospectus, are unconstitutional and
discriminatory. After referring to the impugned order, it is contended by
the learned counsel that the order was passed purely on the
recommendations of the Director of General Education and without
adverting to the previous orders issued by the Government.
7.3. Sri. T.T.Muhammood, the learned counsel, submitted that in
the Educational Agencies represented by him, there has been a 100%
pass with some students securing good marks. The marks secured by
some of the Students may not entitle them to secure admission through
the CAP. All the management seats are being filled up by accommodating
students from the school itself without any restrictions. By the impugned
W.P.(C) Nos.23186 of 2022
Government Order, those students who passed SSLC but who failed to
secure admission through the centralized allotment process may fail to
secure admission. Those managements which refuse to declare a
community to which they belong would be forced to surrender the 10%
management seats to the merit quota. The surrender of seats as aforesaid
would affect the educational needs of the locality and may result in a
situation that the students of the school who failed to secure good marks
may be adversely affected.
7.4 Sri. M. Sajjad, the learned counsel appearing for some of the
petitioners, submitted that setting apart 10% reservation to the pupils of
the community of the Manager would give preference to the students who
have not suffered from any social, economic, educational backwardness,
and they would gain an advantage only because the Manager of the
school belongs to the said community. He submitted that the Government
Order is unconstitutional and unworkable as many of the schools in the
State are managed by registered Charitable Societies and Trusts. It is
anybody's guess as to how such societies would declare a community.
According to the learned counsel, the Government Order taking away
10% seats from the management quota would deny the Manager the right
to choose students for the Plus One course from the same school for want
of competitive marks. It is further submitted that insisting upon the
W.P.(C) Nos.23186 of 2022
non-minority Managers to admit 10% seats to the members of the
forward community without considering their social, educational, and
economic backwardness would go against the principles enshrined in the
Constitution.
7.5 Sri. Sandesh Raja, the learned counsel appearing for some of
the petitioners, submitted that Private Aided Schools were enjoying the
benefits of G.O. (M.S.) No.206/2005/G.Edn. Dated 01.07.2005 from 2005
onwards. The impugned order taking away 10% of the seats from the
management quota has been issued without even affording an
opportunity of being heard to the management. The learned counsel
would refer to the order dated 01.07.2005, and it is submitted that the
said order was passed in terms of the directions issued by this Court in
O.P.No.18658/2000 and also the interim order dated 07.04.2003 in O.P.
No. 23565/2000. According to the learned counsel, in the statement filed
by the 1st respondent, they have stated that it was in order to cure the
anomaly which occurred while bringing out the order dated 01.07.2005
that the impugned order was issued. However, while issuing the said
order, the respondents have not understood the reasons which persuaded
the Government to come out with an order dated 01.07.2005. It is
contended that the Government has blindly accepted the recommendation
given by the 2nd respondent without adverting to the relevant aspects. It
W.P.(C) Nos.23186 of 2022
is further submitted that the impugned order as per which those school
Managements who have refused to declare the religious community to
which they belong have been singled out, is without any rational
classification. The same set of persons have been treated differently on
the basis of religion, and the impugned order has no reasonable relation
or nexus to the object which is sought to be achieved. It is further
submitted that the impugned order would be tantamount to classification
based on religion and the same is impermissible and violative of the rights
guaranteed to the citizens under Articles 14 and 15 of the Constitution.
7.6 I have heard Sri.K. Sudin Kumar, Sri. Bony Benny, Smt.
Lowsy, Sri. Arun B. Varghese and Sri.V.Madhusudhanan as well. The
learned counsel has further elaborated on the matter and reiterated the
very same contentions.
8. Sri. Hood, the learned Special Government Pleader to the AG
and Smt. Nisha Bose, the learned Senior Government Pleader, countered
the submissions advanced by the learned counsel. It is submitted that the
contention of the petitioners that they have a vested right to admit 30%
of students in the management quota is a fallacious argument. According
to the learned Government Pleader, the petitioners have no fundamental,
constitutional, statutory, or contractual right to insist that all aided Schools
in the State of Kerala shall be allotted 30% seats in the management
W.P.(C) Nos.23186 of 2022
quota. It is urged that the Government is well within its authority to take a
policy decision to rectify the anomaly that has occurred in fixing the
percentage of seats in the Management Quota in aided institutions,
particularly when the Government grants aid and meets the entire salary
expenses of the teaching as well as non-teaching staff. It is further urged
that a close analysis of the impugned order would reveal that the
Government has acted on the recommendations of the Director and has
reduced the Management quota to 20%. It is further submitted that the
Government thought it fit to allot 10% seats to those managements who
declare the community to safeguard the interest of the students of the
community. However, the admission to that 10% quota is purely on a
merit basis. Relying on the law laid down by the Apex Court in MGB
Gramin Bank v Chakrawarti Singh [(2014) 13 SCC 583], it was
argued that the Management cannot claim any vested right when they do
not have a contention that such right has arisen from a contract, statute
or by operation of law. It is further argued that unless an accrued or a
vested right has been derived by a party, a policy decision can be changed
by the Government. According to the learned Government Pleader,
community quota is applicable only to the institutions which are founded
and run for fulfilling the educational needs of the students in the area in
question and that of a community or caste in particular to which the
management belongs.
W.P.(C) Nos.23186 of 2022
8.1 It is further contended that such an order was issued to put
an end to the rampant corruption being carried out by certain
managements during the admission process. As per the Government
Order, the management is required to furnish the details of the community
to which the management owes allegiance and thereafter make a
declaration that students of the declared community shall be admitted
purely on merit. This would improve transparency and would also enable
meritorious students to secure admission. Reference is made to the order
under challenge, and it is submitted that the order has been issued in the
name of the Governor and in view of the law laid down by the Apex Court
in A. Sanjeevi Naidu v. State of Madras [AIR 1970 SC 1102] and that
of this court in Sudheer v. State of Kerala [2010 (1) KLT 25], it was
argued that the same would have immunity and the petitioners cannot be
heard to contend that no such decision was taken by the Government or
that the same being issued based on recommendations of the Director.
The learned Government Pleader relying on the law laid down by the Apex
Court in State of Uttarakhand v. Sudhir Budakoti & Others [AIR
2022 SC 1767], submitted that when there is a reasonable basis for a
classification that has been adopted by taking note of the exigencies and
diverse situations, the same cannot be termed as a differential treatment
W.P.(C) Nos.23186 of 2022
warranting interference on the ground that the principles of equality have
been breached. Reliance is placed on the law laid down in the State of
Kerala and Others v. Manager, ST.Roch's High School, Tvm and
Others [2014 (2) KHC 520] and it is argued that the impugned
Government order which is passed in supersession of the earlier orders
cannot be challenged on the ground that the earlier orders are not
referred to. Reliance is placed on the law laid down by the Apex Court in
State of Haryana and Others v. Rai Chand Jain and Others [(1997)
5 SCC 167] to bring home his point that the Government has the
executive powers to decide on its policy and the same cannot be
interfered by this Court on a vague ground that the same is arbitrary.
Reliance is also placed on the judgment rendered by a Division Bench of
this Court in Vinodkumar N.K v. State of Kerala and Others [2022
(2) KHC 664] to hammer home his contention that the framing of policy is
within the exclusive domain of the Government and the petitioners herein
cannot impugn the same on the ground that the same is bad for
non-application of mind. According to the learned Government Pleader,
the contention that grant of 10% seats would violate Article 15 of the
Constitution cannot be a valid argument as religion or community is not
the sole criteria, but the community of the students coupled with the
status of the management. Relying on the law laid down in State of
Punjab v Anshika Goyal and Others [2022 (3) SCC 633], it is
W.P.(C) Nos.23186 of 2022
submitted that this Court will not be justified in issuing a mandamus to
provide for a particular percentage of reservation for a particular category
of persons other than what has been provided in the policy decision taken
by the State Government. Finally, it is urged that the petitioners cannot be
said to be aggrieved since they would not be affected by the grant of 10%
towards the community quota. It is also submitted that the writ petition is
bad for non-joinder of necessary parties as those managements who have
benefitted from the Government Order have not been made a party to the
proceedings.
9. I have anxiously considered the submissions advanced and
have gone through the entire records.
10. From the pleadings on record and the submissions raised by
the learned counsel appearing for the parties, the following are the issues
that arise for consideration in this batch of writ petitions.
a) Whether G.O(MS) No.121/2022/G Edn. dated
07/07/2022, as per which the Government has taken
a policy decision to reduce management quota for
admission to the Plus One course in Private Aided
Higher Secondary schools in the State is liable to be
interfered with, on the ground that the same would
infringe the rights of the management?
b) Whether the provision in the Government Order as
W.P.(C) Nos.23186 of 2022
per which aided school managements have been
directed to declare the community to which the school
belongs and to allot 10% of the seats to the students
of the declared community on merit basis would
infringe Article 14 and 15 of the Constitution of India?
c) Whether the provision in the Government Order which
orders that in respect of those managements who
refuse to declare the community to which the
management belongs, the community seats shall be
converted to merit seats be sustained under law?
d) If issues (b) and (c) are answered in favor of the
petitioners, whether the respondents can be directed
to permit the management to fill up the entire 30%
Plus One seat arising in the school towards the
management quota in terms of the
G.O(MS)No.206/2005/GEdn. dated 01/07/2005
ignoring G.O(MS) No.121/2022/G Edn. dated
07/07/2022.
11. Before adverting to the contentions, it would be apposite to
understand the events which led to the commencement of Higher
Secondary courses in the State. In the year 1990, a decision was taken by
the Government to de-link Pre-degree courses from colleges and to
introduce Higher Secondary courses with a view to reorganizing
secondary education and collegiate education in the State and
streamlining it with the National Educational Policy. Immediately
W.P.(C) Nos.23186 of 2022
thereafter, Higher Secondary courses were introduced in the State by
opening Higher Secondary Schools and by upgrading existing schools as
Higher Secondary Schools. From Ext.R1(a) Government Order, it is
apparent that it was as per G.O(MS)138/90 dated 27.06.1990 that the
Government introduced Higher Secondary Course (Plus Two course) in 31
Government schools in the State during the year 1991 and it was decided
to include to Private Aided Schools as well. While issuing the order, the
Government ordered that in PAHS open merit seats shall be 60%,
management quota shall be 20% and the balance was to be distributed
among Scheduled Castes and Scheduled Tribes.
12. Later, the Government came out with G.O.(MS)
No.29/91/GEdn. Dated 27.02.1991 bringing about certain amendments to
the mode of selection of pupils. As per the substituted criteria, the
percentage of open merit in Private aided schools not run by
Minorities/backward communities management was 50%, the
management quota was 20%, the community quota (community to which
the school belongs) was 10%, and the balance 20% was shared among
the Scheduled Castes and Scheduled tribes.
13. The above Government Order was challenged before this
Court by the Akhila Kerala Dheevara Sabha and by judgment dated
06.02.2003 in O.P.No. 18658/2000, their Lordships of the Division Bench
W.P.(C) Nos.23186 of 2022
quashed the clause as per which seats were reserved for the community
to which the schools belong, holding that the same is arbitrary. The
relevant portion of the judgment is extracted below for convenience.
3. Argument was raised attacking the quota reserved for
Community to which the schools belong. The petitioners have raised
many grounds and said that so far as the communal reservation is
concerned, the reservation is possible only for socially and
educationally backward classes. We don't know what is meant by
Community to which the schools belong. Supposing the School is
started by a private Company or a Trust, it is not possible to give this
type of reservation. It may include even forward Communities.
4. Counter affidavits have been filed by the respondents,
including the State. The State has not, in the affidavit, expressly
stated the reason for bringing such a quota except stating that this
kind of reservation is prevalent even when the Pre-degree courses
were there. An argument was raised stating that it is because of this
that the private Colleges and Schools in the State are under the
control of the Government. As a result of the agreement between the
Management, Government and the Staff, the salary for the Teachers
are paid through the Government. Thus, certain rights of the private
Institutions have been taken away and it is for this the community is
given a quota. Some arguments were made on the basis of the
minority and the backward classes. So far as the minority
Communities are concerned, there is reservation. The attack is on the
additional 20% quota given for the community to which the Schools
belong.
5. During the course of hearing, we expressed our view that the
reservation under the Community quota to which the Schools belong
does not stand scrutiny under the Articles of the Constitution of
India. But the argument raised was that a large number of vacancies
W.P.(C) Nos.23186 of 2022
occur every year, so that all the persons, who applied for the course,
will get admissions. We are not impressed with this argument. The
question is not whether everybody will get admission or not. The
question is whether the reservation made on the basis of the
Community to which Schools belong is constitutionally valid or not.
6. In Dr. Jagadish Saran and Ors. v. U.O.I [A.I.R. 1980
S.C. 820], it has been stated that the quantum of reservation should
not be excessive or socially injurious, measure by the overall
competency of the end product. In Unnikrishnan's Case - (1993) 1
S.C.C. 645, it is stated that there shall be no quota reserved for the
management or for any family, castes or community which may have
established such college. State of Gujarat v. M.P. Shah
Charitable Trust (1994) 3 S.C.C. 552, it is stated that the donor
quota who contributed a large amount as capital for starting college
held arbitrary. In Mohan Bir Singh Chawk v. Punjab University -
A.I.R. 1997 S.C. 788, it stated that the Collegewise preference is not
permitted.
7. Thus, we find that the clause mentioned above reserving
seats for Community to which the Schools belong is arbitrary. That
clause is quashed. We make it clear that the admissions already
made on the basis of the Prospectus will not in any way be affected
by this judgment.
14. Their Lordships of the Division Bench interfered with the
clause "Community to which the School belongs" and it was held that the
same was arbitrary and the same was quashed. The reasons which
persuaded their Lordships to interfere with the clause still exist and I am
bound to follow the same.
15. In tune with the directions issued by the Division Bench, the
W.P.(C) Nos.23186 of 2022
Government came out with G.O.(MS) 156/2003/G.Edn dated 09.06.2003
as per which the community quota of 10% was merged with the
management quota. In other words, as per the said order, Private aided
schools became entitled to 30% of seats towards the management
quota.
16. It appears that numerous complaints were submitted before
the Government from various quarters complaining that the interests of
the minority/backward organizations are continuously being ignored
despite the directions issued by this Court. After considering their
grievances, the Government came out with G.O.(M.S.)No.206/2005/3
Edn. dated 01-07-2005 refixing the criteria for admission. The only
change was with regard to the allotment of seats in aided
Minority/Backward community management schools. The Government
ordered that from the 40% seats in Plus Two Course allotted as
Management quota in the Private Aided Minority/Backward Communities
Management Schools, 20% shall be for the minority/backward class
students, and the remaining 20% seats shall be for the concerned aided
minority backward class management.
17. The quota fixed for Management as per the 2005 Government
order was interfered with by the impugned order, and the Management
quota was reduced to 20%. However, those managers who chose to
declare the community to which they belong were held entitled to 10%
W.P.(C) Nos.23186 of 2022
quota, and they were permitted to fill the seats on merit basis with
students of the declared community.
18. I have already referred to the judgment of a Division Bench
of this Court which interfered with an almost identical clause. The
Division Bench, after considering the entire aspects, held that the said
clause would be arbitrary and would violate the constitutional provisions.
It appears that the Government has attempted to reintroduce the very
same clause in the impugned Government order.
19. In Thapar Institute of Engineering and Technology v.
State of Punjab, [(1997) 2 SCC 65], it was held by the Apex Court that
preferential treatment must be consistent with the mandate of Article 14
of the Constitution guaranteeing equality of opportunity and that though
reasonable classification is permissible, such classification must have a
reasonable nexus with the object of the rules providing such admission,
namely, to select the most meritorious amongst the candidates to have
the advantage of such education. Applying this test, the Apex Court
insisted that while nominating candidates for admission, the authority
concerned should follow the criterion of merit and viewed with disfavor
the conferment of discretion in this regard on the founder of the
institution or the person/persons in management of the institution. It was
also held that there shall be no quota reserved for the management or
W.P.(C) Nos.23186 of 2022
for any family, caste, or community which may have established such
college. (emphasis supplied)
20. As rightly submitted by the learned counsel appearing for the
petitioners, the purport of the policy is to grant advantage to the
community of the management, which runs the PAHS. At this juncture, it
would be profitable to bear in mind that Chapter VI Rule 11 of the Kerala
Education Rules stipulates that no pupil shall be refused admission to any
school on the ground of caste, community or religion unless any such
condition has been accepted as a condition for the recognition of the
school. In the case on hand, the same set of pupils, who aspire to
secure admission, are being treated differently on the basis of the
community to which they belong. I do not find any reasonable relation or
nexus to the object which is sought to be achieved, i.e., grant of
admission on merit basis. It needs to be borne in mind at this juncture
that all the PAHS in the State of Kerala are not established by minorities
or backward communities who are entitled to have the freedom to
manage its own religious affairs as per Article 26 of the Constitution of
India. Some of the schools are established by Trusts and Societies
registered under the Central Enactment as well as the State Enactments.
They do not owe allegiance to any religion or community. By granting
10% community quota to those institutions which declare the community
W.P.(C) Nos.23186 of 2022
to which the institution belongs, the respondents are clearly reserving a
quota to the management based on the caste or religion of the
management. It would also be pertinent to note at this juncture that such
an incentive to admit students of the same community is being granted
to certain managements ignoring the fact that those managements are
not entitled to protection under Article 15(4) or (5) of the Constitution of
India.
21. I am not impressed with the contention of the learned
Government Pleader that the 10% community quota seats provided as
per the impugned Government Order would not be hit by Article 15 of the
Constitution in as much as the reservation is not purely based on the
ground of religion only but to the school management which has
established the institution. This is exactly what has been deprecated by
this Court as well as the Apex Court. The respondents have not been able
to convince this Court the exact number of schools run by Private Aided
Schools which do not fall under the category of aided/minority/backward
schools. By granting 10% quota to a student of the community to which
the Management belongs, more meritorious students of the
underprivileged classes, who may have failed to secure allotment in the
centralized allotment process may fail to secure admission. The
submission of the learned counsel appearing for some of the petitioners
W.P.(C) Nos.23186 of 2022
that the majority of the Aided Schools in the State are run by forward
community managements and allotment of 10% seats to the said
community would infringe Article 14 and 15 of the Constitution and
amount to unreasonable classification on the basis of caste/religion also
is a formidable argument. In that view of the matter, the contention of
the respondents that there is no discrimination based on religion,
community, etc cannot be accepted. As held by this Court, the clause in
the Government Order allotting 10% seats to the community to which the
School belongs is clearly arbitrary and violative of Articles 14 and 15 of
the Constitution. I declare so.
22. The next issue for consideration is whether the petitioners
have made out a case for interfering with G.O(MS) No.121/2022/G Edn.
dated 07/07/2022, as per which the Government has taken a policy
decision to reduce the management quota for admission to the Plus One
course to 20%.
23. There is no dispute with regard to the fact that the impugned
order is the expression of a policy decision of the State. The same is
expressed in the name of the Governor and in no unmistakable terms
states that henceforth the management quota in Aided Higher Secondary
Schools shall be 20%. The question is whether the said policy decision
can be interfered with by this Court in the exercise of powers of judicial
W.P.(C) Nos.23186 of 2022
review.
24. The scope of judicial review of Governmental policy is now
well defined. Courts do not and cannot act as Appellate Authorities
examining the correctness, suitability, and appropriateness of a policy,
nor are courts advisors to the executive on matters of policy that the
executive is entitled to formulate. The scope of judicial review when
examining a policy of the Government is to check whether it violates the
fundamental rights of the citizens or is opposed to the provisions of the
Constitution, or opposed to any statutory provision, or is manifestly
arbitrary. Courts cannot interfere with policy either on the ground that it
is erroneous or on the ground that a better, fairer, or wiser alternative is
available. The legality of the policy, and not the wisdom or soundness of
the policy, is the subject of judicial review (vide Asif Hameed v. State
of J&K [1989 Supp (2) SCC 364], Sitaram Sugar Co. Ltd. v. Union of
India [(1990) 3 SCC 223], Khoday Distilleries Ltd. v. State of
Karnataka [(1996) 10 SCC 304], BALCO Employees' Union v. Union
of India [(2002) 2 SCC 333], State of Orissa v. Gopinath Dash
[(2005) 13 SCC 495] and Akhil Bharat Goseva Sangh (3) v. State of
A.P. [(2006) 4 SCC 162)].
25. In the case on hand, the petitioners have not been able to
convince this Court that they have any constitutional, statutory or vested
W.P.(C) Nos.23186 of 2022
right to demand that Aided Schools are entitled to 30% seats towards
management quota. Though it was faintly submitted that the petitioners
have been enjoying 30% quota from 2003 and therefore they have
acquired a vested right, nothing has been placed before this Court to
substantiate the said contention. In MGB Gramin Bank v. Chakrawarti
Singh, [(2014) 13 SCC 583], the Apex Court relying on the law laid down
in Kuldeep Singh v. Govt. (NCT of Delhi) [(2006) 5 SCC 702], held
that vested rights can arise from contract, statute or by operation of law.
Unless an accrued or vested right has been derived by a party, the policy
decision/scheme could be changed.
26. I have already referred to the Government order issued at the
time of the introduction of Higher Secondary Courses. The management
quota which was allotted to Aided Higher Secondary schools then was
20%. Though pursuant to the judgment of this Court in OP No
18658/2000, the community quota seats were converted as Management
seats, the Government has now taken a policy decision to limit the same
to 20%. The Government is the paymaster, and they grant aid and meet
the entire salary and expenses of the non-teaching and teaching staff. If
the government chooses to reduce the management seats to 20%, unless
the petitioners make out a case that it violates the fundamental rights of
the citizens or is opposed to the provisions of the Constitution, or opposed
W.P.(C) Nos.23186 of 2022
to any statutory provision, or is manifestly arbitrary, this Court will not be
justified in interfering with the same.
27. The petitioners would refer to the provisions in the
prospectus and it was argued that the prospectus still says that 30%
would be the management quota out of which 10% shall be earmarked to
the community to which the management belongs. According to them, the
prospectus would give an indication that the community quota seats are
still a part of management quota seats and if that be the case, in the
event of this Court striking it down the objectionable clause with regard to
community reservation as arbitrary or unconstitutional, the 10% seats
would merge with the management quota seats. I am unable to agree
with the learned counsel appearing for the petitioners. As the Government
order is clear and emphatic, even if the prospectus is vague, the policy
stated in the impugned order will prevail. Moreover, though in the
prospectus, it has been stated that the management quota seats would be
30 %, it has clearly been split up as 20% management quota and 10%
community quota.
28. The learned counsel appearing for the petitioners has raised a
contention that the impugned order is silent as regards the earlier
government orders issued in the years 2003 and 2005 and hence the
same is vitiated for non-application of mind. The allotment of seats in
W.P.(C) Nos.23186 of 2022
aided educational institutions which do not fall within the ambit of
minority or backward communities are within the exclusive domain of the
Government and comes under the category of policy decisions. In Govt.
of A.P. v. N. Subbarayudu [(2008) 14 SCC 702], it was held
that even in cases where no reasons are furnished in the Government
Order, courts are to exercise judicial restraint and must ordinarily leave it
to the executive authorities. It was further held that the Government must
be left with some leeway and free play at the joints. The Government is
not required to furnish reasons for adopting a policy one way or the other
as held by this Court in Vinod Kumar M.K. v State of Kerala [2022 (2)
KHC 664], wherein in paragraph 13 of the judgment, the argument that
the order was non-speaking was repelled. Furthermore, as held by this
Court in State of Kerala v Manager St Roch's High School [2014 (2)
KLT 520], the Government has the executive power to issue Government
orders in the realm of a policy matter, and when such an order is issued,
there is an implied supersession of the earlier Government order which
could be inferred as evident from the impugned order itself.
29. The next question is whether this Court, while quashing the
clause for providing 10% seats to the community to which the
management belongs, can direct the State Government to allot the said
seats to the Management Quota. In State of Punjab v. Anshika Goyal,
W.P.(C) Nos.23186 of 2022
[(2022) 3 SCC 633], the Apex Court has held that this Court, while
exercising jurisdiction under Article 226 of the Constitution of India, will
not be justified in issuing a mandamus to enhance the percentage of the
reservation overriding what has been declared by the State Government in
its policy. As the management quota has been limited to 20%, this Court,
despite quashing the clause providing for community reservation, will not
be justified in directing the Government to earmark the said 10% quota to
management quota. There is yet another matter. The impugned order has
been issued on 7.7.2022 and it is brought to the notice of this Court that
several of the institutions in the State have acted in terms of the order
and have declared the community. None of those schools or institutions
are party to these proceedings. As held by the Apex Court in the decisions
referred to above, while exercising the power of judicial review of
administrative action, the Constitution does not permit the Court to direct
or advise the executive in the matter of policy or to sermonise qua any
matter which under the Constitution lies within the sphere of the
legislature or the executive, provided these authorities do not transgress
their constitutional limits or statutory power. Thus, the position is that
even if the decision taken by the Government does not appear to be
agreeable to the Court, it cannot interfere. The correctness of the reasons
which prompted the Government in decision-making taking one course of
action instead of another is not a matter of concern in judicial review and
W.P.(C) Nos.23186 of 2022
the Court is not the appropriate forum for such investigation.
30. In view of the discussion above, these writ petitions are
ordered as follows:
a) The challenge raised by the petitioner to G.O.(M.S.)
No.121/2022/G.Edn. dated 7.7.2022 insofar as it fixes the
management quota in Private Aided Higher Secondary Schools
in the State as 20% does not warrant any interference and
the same will stand rejected.
b) This Court holds that G.O.(M.S.) No.121/2022/G.Edn. dated
7.7.2022 to the extent that it requires the Management to
declare the community to which the School belongs and to
allot 10% quota to the declared community is arbitrary and
violative of Articles 14 and 15 of the Constitution of India. In
view of the finding above, the further rider in the Government
Order that on the failure of the management to declare the
community to which the management belongs, the community
seats shall be converted to merit seats does not assume any
significance. It is made clear that if any admissions have been
carried out based on the declaration so made by any
management, the same shall not be disturbed.
W.P.(C) Nos.23186 of 2022
c) As the allotment of seats towards 10% community quota has
been quashed, the respondents shall ensure that those seats
are treated as open merit seats to be filled up through the
Centralized Allotment Process strictly in accordance with merit.
These writ petitions are disposed of.
Sd/-
RAJA VIJAYARAGHAVAN V,
JUDGE
PS/27/7/2022
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23186/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) NO.121/2022
G.EDN. DATED 07/07/2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WP(C)
NO.20016/2021 DATED 24/09/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C)
NO.20016/2021 DATED 22/12/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23106/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF GO(MS) NO 121/2022/GEDN
DATED 7.7.2022
Exhibit P2 TRUE COPY OF RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23117/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7.7.2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23127/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF G.O (RT) NO.
3667/2021/G.EDN DATED 12.08.2021 ISSUED
BY THE 1ST RESPONDENT.
Exhibit P2 TRUE COPY OF ORDER DATED 07.10.2021
PASSED BY THE HON'BLE HIGH COURT OF
KERALA IN WPC NO. 21492/2021.
Exhibit P3 TRUE COPY OF JUDGMENT DATED 22.12.2021
PASSED BY THE HON'BLE HIGH COURT OF
KERALA IN WPC NO. 21492/2021.
Exhibit P4 TRUE COPY OF GO (MS) NO. 121/2022/GEDN
DATED 07.07.2022.
Exhibit P5 TRUE COPY OF RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23136/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23140/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O(MS) NO. 121/2022
G.EDN DATED 07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN
W.P.(C) NO.20016/2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23141/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO (MS),
121/2022/G.EDN. DATED 7.7. 2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23143/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23144/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23149/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGE OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O(MS) NO. 121/2022
G.EDN DATED 07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WP(C)
NO.20016/2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23150/2022
PETITIONER EXHIBITS
Exhibit P1 PHOTOSTAT COPY OF THE PROSPECTUS FOR
THE YEAR 2022-2023 FOR SINGLE WINDOW
SYSTEM FOR ADMISSION TO PLUS ONE
COURSE.
Exhibit P2 PHOTOSTAT COPY OF THE INTERIM ORDER IN
WPC 18874/21 DATED 17.09.2021.
Exhibit P3 PHOTOSTAT COPY OF THE JUDGMENT IN WPC
18874/21 DATED 22.12.2021.
Exhibit P4 PHOTOSTAT COPY OF THE ORDER G.O.(RT)
NO.3977/2022 DATED 07.07.2022.
Exhibit P5 PHOTOSTAT COPY OF THE ORDER G.O.(MS)NO.
206/2005/G.EDN. DATED 01.07.2005.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23160/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O(MS) NO.121/2022
G.EDN DATED 07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN
W.P.(C) NO.20016/2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23161/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022- 23 PUBLISHED BY THE 2ND
RESPONDENT
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23165/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23167/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GOVERNMENT ORDER
G.O(MS) NO. 121/2022 G.EDN DATED
07.07.2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT
PETITION (C) NO. 20016/2021 DATED
24.09.2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.
20016/2021 DATED 22.12.2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23168/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN.
DATED 7.7.2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER DATED
01.10.2021 IN WRIT PETITION (C) NO.
20853/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED
22.12.2021 IN WRIT PETITION 20853/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23173/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23175/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23184/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) NO.121/2022
G.EDN. DATED 07/07/2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT
PETITION (C) NO.20016/2021 DATED
24/09/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C)
NO.20016/2021 DATED 22/12/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23187/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN.
DATED 7/7/2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT
PETITION NO.20560/2021 DATED 30/9/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED
22/12/2021 IN WRIT PETITION
NO.20560/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23192/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS ISSUED BY THE 2ND RESPONDENT
FOR THE ACADEMIC YEAR 2022-23 FOR
ADMISSION TO PLUS ONE SINGLE WINDOW
ADMISSION.
Exhibit P2 TRUE COPY OF THE GOVERNMENT ORDER
GO(MS) NO.121/2022 G.EDN. DATED
07/07/2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT
PETITION (C) NO.20016/2021 DATED
24/09/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C)
NO.20016/2021 DATED 22/12/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23201/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE -PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN
DATED 7.7.2022
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23207/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGE OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE GO(MS) NO 121/2022
G.EDN DATED 7.7.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WPC
NO 20016/2021 DATED 24.9.2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC NO
20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23208/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER DATED
24-9-2021 IN WRIT PETITION (C)
NO.20016/2021
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED
22-12-2021 IN WRIT PETITION 20016/2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23213/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS
ONE HIGHER SECONDARY COURSES OF THE
YEAR 2022-23 PUBLISHED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO (MS) 121/2022/G.EDN
DATED 7/7/2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23220/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O(MS) NO. 121/2022
G.EDN DATED 07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN
W.P.(C) NO.20016/2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23352/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE GOVERNMENT ORDER
GO(MS) NO. 121/2022 G.EDN DATED
07.07.2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT
PETITION (C) NO. 20016/2021 DATED
24.09.2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.
20016/2021 DATED 22.12.2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23360/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O(MS) NO. 121/2022
G.EDN DATED 07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN
W.P.(C) NO.20016/2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23378/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR THE ACADEMIC YEAR
2022-2023 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE G.O (MS) NO.
121/2022/G.EDN DATED 07.07.2022 OF THE
GOVERNMENT.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN W.P.C
NO. 20016/2021 DATED 24.09.2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P.C NO.
20016/2021 DATED 22.12.2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23398/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT .
Exhibit P2 TRUE COPY OF THE G.O(MS) NO. 121/2022
G.EDN DATED 07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN
W.P.(C) NO.20016/2021 DATED 24-09-2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22.12.2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23405/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR THE ACADEMIC YEAR
2022-2023 FOR ADMISSION TO PLUS-ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE G.O. (MS.) NO.
121/2022/G.EDN DATED 07.07.2022 OF THE
GOVERNMENT.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN W.P.
(C) NO. 20016/2021 DATED 24-09-2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 20016/2021 DATED 22.12.2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23418/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE G.O (MS) NO. 121/2022
DATED 07.07.2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN W.P.C
NO. 20016/2021 DATED 24.09.2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P.C NO.
20016/2021 DATED 22.12.2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23481/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR THE ACADEMIC YEAR
2022-2023 FOR ADMISSION TO PLUS-ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O. (MS.) NO.
121/2022/G.EDN DATED 07.07.2022 OF THE
GOVERNMENT
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN W.P.
(C) NO. 20016/ 2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23502/2022
PETITIONER EXHIBITS
Exhibit P1 PHOTOSTAT COPY OF THE PROSPECTUS FOR
THE YEAR 2022-2023 FOR SINGLE WINDOW
SYSTEM FOR ADMISSION TO PLUS ONE
COURSE.
Exhibit P2 PHOTOSTAT COPY OF THE INTERIM ORDER IN
WPC 19943/21 DATED 24.09.2021.
Exhibit P3 PHOTOSTAT COPY OF THE JUDGMENT IN WPC
19943/21 DATED 22.12.2021.
Exhibit P4 PHOTOSTAT COPY OF THE ORDER G.O.(MS)
NO.121/2022 G.EDN DATED 07.07.2022.
Exhibit P5 PHOTOSTAT COPY OF THE ORDER G.O.(MS)NO.
206/2005/G.EDN. DATED 01.07.2005.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23504/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROSPECTUS ISSUED BY
THE 2ND RESPONDENT FOR THE ACADEMIC
YEAR 2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION
Exhibit P2 TRUE COPY OF THE GOVERNMENT ORDER
G.O(MS) NO. 121/2022 G.EDN DATED
07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN
W.P.(C) NO.20016/2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22-12-2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23537/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE
SINGLE WINDOW ADMISSION.
Exhibit P2 TRUE COPY OF ORDER GO(MS)
NO.121/2022/G.EDN. DATED 07.07.2022
ISSUED BY THE 1ST RESPONDENT.
Exhibit P3 TRUE COPY OF INTERIM ORDER DATED
11.10.2021 IN WP (C)NO: 21825/2021 OF
THE HONOURABLE HIGH COURT OF KERALA.
Exhibit P4 TRUE COPY OF JUDGMENT DATED 22.12.2021
IN WPC NO.21825/2021 OF THE HONOURABLE
HIGH COURT OF KERALA.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23657/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE INTERIM ORDER OF THE
HON'BLE HIGH COURT OF KERALA IN WP(C)
NO.19407/2021 DATED 17.09.2021.
Exhibit P2 TRUE COPY OF THE JUDGMENT OF THE
HONORABLE HIGH COURT IN WP(C) NO.
19407/2021 DATED 22.12.2021.
Exhibit P3 TRUE COPY OF G.O.(MS) NO.121/2022/GEDN
DATED 07.07.2022 ISSUED BY THE
GOVERNMENT.
Exhibit P4 TRUE COPY OF THE PRINT OUT OF THE
RELEVANT PAGES OF THE PROSPECTUS FOR
ADMISSION TO THE PLUS ONE HIGHER
SECONDARY COURSES OF THE YEAR 2022-23
PUBLISHED BY THE 2ND RESPONDENT
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23706/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR THE ACADEMIC YEAR
2022-2023 FOR ADMISSION TO PLUS-ONE
SINGLE WINDOW ADMISSION ISSUED BY THE
2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O. (MS.) NO.
121/2022/G.EDN DATED 07.07.2022 OF THE
GOVERNMENT
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN W.P.
(C) NO. 20016/2021 DATED 24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 20016/2021 DATED 22.12.2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23722/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER DATED 1.7.2005
OF THE 1ST RESPONDENT NO. G.O(MS)
206/2005/G.EDN.
Exhibit P2 TRUE COPY OF THE ORDER DATED 7.7.2022
OF THE 1ST RESPONDENT G.O (MS) NO.
121/2022/G.EDN.
Exhibit P3 TRUE COPY OF THE PROSPECTUS OF PLUS ONE
COURSE 2022-23.
Exhibit P4 TRUE COPY OF THE ORDER DATED 4.10.2021
IN W.P.C NO. 21060/2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22790/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE G.O.[MS]
NO.29/1991/G.EDN. DATED 27/2/1991
Exhibit P2 TRUE COPY OF THE G.O.[MS]
NO.206/2005/G.EDN. DATED 1/7/2005
Exhibit P3 TRUE COPY OF THE JUDGMENT IN W.P.[C]
NO.22000/2021 DATED 22/12/2021 PASSED BY
THE HON'BLE HIGH COURT
Exhibit P4 TRUE COPY OF THE G.O.[MS]
NO.121/2022/G.EDN. DATED 7/7/2022
Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE
PROSPECTUS 2022-23, SINGLE WINDOW SYSTEM
FOR ADMISSION TO PLUS ONE COURSES
[HIGHER SECONDARY] ISSUED BY THE 2ND
RESPONDENT
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22792/2022
PETITIONER EXHIBITS
ExhibitP1 TRUE COPY OF THE G.O.[MS]
NO.29/1991/G.EDN. DATED 27/2/1991
Exhibit P2 TRUE COPY OF THE G.O.[MS]
NO.206/2005/G.EDN. DATED 1/7/2005
Exhibit3 TRUE COPY OF THE JUDGMENT IN W.P.[C]
NO.22000/2021 DATED 22/12/2021 PASSED BY
THE HON'BLE HIGH COURT
Exhibit P4 TRUE COPY OF THE G.O.[MS]
NO.121/2022/G.EDN. DATED 7/7/2022
Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE
PROSPECTUS 2022-23, SINGLE WINDOW SYSTEM
FOR ADMISSION TO PLUS ONE COURSES
[HIGHER SECONDARY] ISSUED BY THE 2ND
RESPONDENT
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22886/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGISTRATION
CERTIFICATE ISSUED BY THE REGISTRAR OF
SOCIETIES DATED 1-9-2021
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER DATED
30-9-2021 IN WRIT PETITION (C)
NO.20561/2021
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED
22-12-2021 IN WRIT PETITION 20561/2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22944/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22947/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN
DATED 7.7.2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22969/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN
DATED 7.7.2022
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22985/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22991/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22998/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN
DATED 7.7.2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23016/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
SECONDARY COURSES OF THE YEAR 2022-23
PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23019/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23024/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
SECONDARY COURSES OF THE YEAR 2022-23
PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23020/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF
ASSOCIATION OF VALLIYAYI CHARITABLE
EDUCATIONAL SOCIETY, CORPORATE
EDUCATIONAL AGENCY OF THE 1ST PETITIONER
SCHOOL.
Exhibit P2 TRUE COPY OF THE BY LAW OF VATTOLI
NATIONAL HIGH SCHOOL SOCIETY, CORPORATE
EDUCATIONAL AGENCY OF THE 2ND PETITIONER
SCHOOL DATED 13.10.1950.
Exhibit P3 TRUE COPY OF THE PROSPECTUS ISSUED BY
THE 2ND RESPONDENT FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO PLUS ONE SINGLE
WINDOW ADMISSION.
Exhibit P4 TRUE COPY OF THE GOVERNMENT ORDER
G.O(MS) NO. 121/2022 G.EDN DATED
07.07.2022.
Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED
24-09-2021 IN WRIT PETITION (C)
NO.20016/2021.
Exhibit P6 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22-12-2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23033/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23035/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
SECONDARY COURSES OF THE YEAR 2022-23
PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23043/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN
DATED 7.7.2022
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23044/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE G.O (MS) NO.
121/2022/G.EDN DATED 7.7.2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23048/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23045/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P1(a) TRUE COPY OF THE ORDER
NO.ET1/20489/11/DPI/D.DIS DATED
13.06.2011 ISSUED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS) 121/2022/G.EDN.
DATED 7.7.2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23047/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23 PUBLISHED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE GO(MS)121/2022/G.EDN.
DATED 7-7-2022.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23264/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE INTERIM ORDER DATED
08.10.2021 IN WP(C) NO. 21699/2021 OF
THIS HON'BLE COURT FILED BY THE
PETITIONER
ExhibitP2 TRUE COPY OF THE JUDGMENT DATED
22.12.2021 IN WP(C) NO. 21699/2021 OF
THIS HON'BLE COURT
ExhibitP3 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR
2022-23
Exhibit P4 .TRUE COPY OF THE ORDER NO. G.O.(MS) NO.
121/2022/G.EDN DATED 07.07.2022 ISSUED
BY THE 1ST RESPONDENT
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23825/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR 2022-23
FOR ADMISSION TO PLUS ONE SINGLE WINDOW
ADMISSION ISSUED BY THE 2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O(MS) NO. 121/2022
G.EDN DATED 07.07.2022
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT
PETITION (C) NO.20016/2021 DATED
24-09-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.
20016/2021 DATED 22-12-2021
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23863/2022
PETITIONER EXHIBITS
Exhibit P1 PHOTOSTAT COPY OF THE GO(MS)
NO.206/2005/G.EDN DATED 01.07.2005
Exhibit P2 PHOTOSTAT COPY OF THE RELEVANT PAGES OF
THE PROSPECTUS FOR THE YEAR 2022-2023
FOR SINGLE WINDOW SYSTEM FOR ADMISSION
TO PLUS ONE COURSE
Exhibit P3 PHOTOSTAT COPY OF THE JUDGMENT IN WPC
20437/21 DATED 22.12.2021
Exhibit P4 PHOTOSTAT COPY OF THE ORDER G.O.(MS) NO
121/22/GEDN DATED 07.07.2022
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23899/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR 2022-23
FOR ADMISSION TO PLUS ONE SINGLE WINDOW
ADMISSION ISSUED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE G.O.(MS)
NO.121/2022/G.EDN. DATED 07/07/2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WP(C)
NO.20016/2021 DATED 24/09/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C)
NO.20016/2021 DATED 22/12/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23902/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
PROSPECTUS FOR THE ACADEMIC YEAR 2022-23
FOR ADMISSION TO PLUS ONE SINGLE WINDOW
ADMISSION ISSUED BY THE 2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE G.O.(MS) NO.121/2022
G.EDN. DATED 07/07/2022.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT
PETITION (C) NO.20016/2021 DATED
24/09/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C)
NO.20016/2021 DATED 22/12/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23928/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF ORDER BEARING G.O.(MS)
NO.18/91/G.EDN., DATED 01.02.1991 ISSUED
BY THE 1ST RESPONDENT.
Exhibit P2 TRUE COPY OF G.O.(MS) NO.29/91/G.EDN.
DATED 27.02.1991
Exhibit P3 TRUE COPY OF G.O.(MS) NO.
206/2005/G.EDN., DATED 01. 07.2005
ISSUED BY THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF GO(RT)NO.3667/2021/G.EDN.,
DATED 12.08.2021 ISSUED BY THE 1ST
RESPONDENT.
Exhibit P5 TRUE COPY OF JUDGMENT DATED 22.12.2021
IN W P.(C).NO.21900/2021
Exhibit P6 TRUE COPY OF THE PROSPECTUS OF SINGLE
WINDOW SYSTEM, FOR ADMISSION TO PLUS ONE
COURSES (HIGHER SECONDARY THE ACADEMIC
YEAR 2022-2023
Exhibit P7 TRUE COPY OF G.O. (MS) NO.121 /2022/GEDN
LED 07.07.2022 ISSUED BY THE 1ST
RESPONDENT.
Exhibit P8 TRUE COPY OF THE FORMAT DULY FILLED UP
FOR ADMISSION TO HIGHER SECONDARY WING
FOR THE ACADEMIC YEAR 2022-2023
SUBMITTED BY THE 1ST PETITIONER.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 24085/2022
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE PROSPECTUS 2022-23 FOR
ADMISSION TO PLUS ONE COURSE ISSUED BY
THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE G.O.(MS) NO.
121/2022/GEDN DATED 07/07/2022 ISSUED BY
THE IST RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER DATED 13/10/2021
IN WPC NO. 22116/2021 ISSUED BY THIS
HONBLE COURT.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 24106/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF ORDER BEARING G.O(MS)
N.18/91/G.EDN DATED 01.02.1991 ISSUED BY
THE 1ST RESPONDENT.
Exhibit P2 TRUE COPY OF G.O. (MS) NO.29/91/G.EDN
DATED 27.02.1991
Exhibit P3 TRUE COPY OF G.O. (MS) NO.206/2005/G.EDN
DATED 01.07.2005 ISSUED BY THE 1ST
RESPONDENT.
Exhibit P4 TRUE COPY OF G.O. (RT)
NO.3667/2021/G.EDN DATED 12.08.2021
ISSUED BY THE 1ST RESPONDENT.
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED
22.12.2021 IN WPC NO.21446/2021
Exhibit P6 TRUE COPY OF THE PROSPECTUS OF SINGLE
WINDOW SYSTEM, FOR ADMISSION TO PLUS ONE
COURSES (HIGHER SECONDARY) FOR THE
ACADEMIC YEAR 2022-2023
Exhibit P7 TRUE COPY OF G.O. (MS) NO.121/2022/G.EDN
DATED 07.07.2022 ISSUED BY THE 1ST
RESPONDENT.
Exhibit P8 TRUE COPY OF THE FORMAT DULY FILLED UP
FOR ADMISSION TO HIGHER SECONDARY WING
FOR THE ACADEMIC YEAR 2022-2023
SUBMITTED BY THE PETITIONER
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 22515/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE INTERIM ORDER DATED
12/10/2022 IN WPC 21932/ 2021
Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED
27/10/2021 IN WPC 21932/ 2021
Exhibit P3 TRUE COPY OF THE JUDGMENT OF THIS
HONOURABLE COURT DATED 22/12/2021 IN WPC
21932/ 2021
Exhibit P4 TRUE COPY OF THE GO(MS) NO.
121/2022/GEDN DATED 07/07/2022
Exhibit P5 TRUE COPY OF THE PROSPECTUS PRINTOUT
DATED NIL FROM THE WEBSITE OF THE 2ND
RESPONDENT
Exhibit P6 TRUE COPY OF THE GO(MS) NO.
206/2005/GEDN DATED 01/07/2005
Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED
08/07/2022 SUBMITTED BEFORE THE 2ND
RESPONDENT
RESPONDENT ANNEXURES
ANNEXURE R1(a) True copy of G.O.(Ms) No. 18/91/G.Edn
dated 01.02.1991
ANNEXURE R1(b) True copy of G.O.(Ms).No. 29/91/G.Edn
dated 27.02.2001
Annexure R1(a) True copy of G.O.(Ms).No. 18/91/G.Edn
dated 01.02.1991
Annexure R1(b) True copy of G.O.(Ms).No. 29/91/G.Edn
dated 27.02.1991
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 24397/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE PROSPECTUS
FOR THE ACADEMIC YEAR 2022-2023 FOR ADMISSION TO
PLUS-ONE SINGLE WINDOW ADMISSION ISSUED BY THE 2ND
RESPONDENT.
Exhibit P2 TRUE COPY OF THE G.O.(MS) NO.121/2022/G.EDN. DATED
07/07/2022 OF THE GOVERNMENT.
Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WP(C)
NO.20016/2021 DATED 24/09/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.20016/2021
DATED 22/12/2021.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 24139/2022
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF G.O. (MS) NO. 206/2005/ G. EDN. DATED
01.07.2005 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P2 TRUE COPY OF THE GO(MS) NO: 121/2022/G.EDN DATED
7-7-2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF THE REQUEST DATED
20.7.2022 ISSUED BY THE PRINCIPAL OF THE SCHOOL
EXHIBIT P4 TRUE COPY OF LETTER DATED 20.7.2022 ISSUED BY THE
PETITIONER TO THE PRINCIPAL OF THE SCHOOL
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 24091/2022
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF G.O. (MS) NO. 206/2005/ G. EDN.
DATED 01.07.2005 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE GO(MS) NO: 121/2022/G.EDN
DATED 7-7-2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF THE REQUEST
DATED 20.7.2022 ISSUED BY THE PRINCIPAL OF THE
SCHOOL.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 24270/2022
PETITIONER EXHIBITS
Exhibit P1 COPY OF THE JUDGMENT OF THIS HON'BLE COURT
DATED IN W.P (C) NO 21823 OF 2021.
Exhibit P2 COPY OF G.O.(MS 121/2022/G.EDN. DATED
07-07-2022 ISSUED BY THE 1ST RESPONDENT.
Exhibit P3 COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS ISSUED FOR THE ACADEMIC YEAR
2022-23 FOR ADMISSION TO THE PLUS ONE
COURSE UNDER THE SINGLE WINDOW SYSTEM.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 24331/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF G.O.(MS) NO.206/2005/G.EDN.
DATED 01/07/2005.
Exhibit P2 TRUE COPY OF THE GO(MS) NO.121/2022/G.EDN.
DATED 7/7/2022 ISSUED BY THE 1ST RESPONDENT.
W.P.(C) Nos.23186 of 2022
APPENDIX OF WP(C) 23264/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE INTERIM ORDER DATED
08.10.2021 IN WP(C) NO. 21699/2021 OF THIS
HON'BLE COURT FILED BY THE PETITIONER
ExhibitP2 TRUE COPY OF THE JUDGMENT DATED 22.12.2021 IN
WP(C) NO. 21699/2021 OF THIS HON'BLE COURT
ExhibitP3 TRUE COPY OF THE RELEVANT PAGES OF THE
PROSPECTUS FOR ADMISSION TO THE PLUS ONE
HIGHER SECONDARY COURSES OF THE YEAR 2022-23
Exhibit P4 .TRUE COPY OF THE ORDER NO. G.O.(MS) NO.
121/2022/G.EDN DATED 07.07.2022 ISSUED BY THE
1ST RESPONDENT
