A.S. Jafferali vs State Of Kerala
2022 Latest Caselaw 9070 Ker

                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. 13428 OF 2022

PETITIONER/S:

            A.S. JAFFERALI
            AGED 46 YEARS
            S/O. SULAIMAN, PTA PRESIDENT, G.U.P SCHOOL,
            KARIMBA, KARIMBA P.O, PALAKKAD, PIN - 658795.

            BY ADVS.
            I.DINESH MENON
            L.RAJESH NARAYAN

RESPONDENT/S:

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

     2      THE DEPUTY DIRECTOR OF EDUCATION,
            OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
            PALAKKAD - 678001.

     3      THE DISTRICT EDUCATIONAL OFFICER,
            OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
            PALAKKAD - 678001.

     4      THE HEAD MASTER,
            G.U.P SCHOOL, KARIMBA, KARIMBA P.O,
            PALAKKAD - 678597.

            SRI.PREMCHAND R NAIR, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION        ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13428 OF 2022                 2



                                        JUDGMENT

The petitioner states that he is the President of the Parent Teachers

Association of the G.U.P School, Karimba. His grievance concerns the

manner in which the PTA has expended the funds. It is contended by the

petitioner that highlighting his grievances, he has preferred Ext.P4

request before the 3rd respondent. Though various other reliefs are

sought for, when the matter came up for consideration, the request of

the learned counsel appearing for the petitioner is for a direction to the

3rd respondent to consider Ext.P4 in the light of Ext.P5.

2. I have heard Sri.I.Dinesh Menon, the learned counsel

appearing for the petitioner and Sri.Premchand R. Nair, the learned Senior

Government Pleader.

3. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the Bar, and the facts and

circumstances, I am of the view that this writ petition can be disposed of at

the admission stage itself by issuing the following directions:

a) There will be a direction to the 3rd respondent to take

up, consider and pass appropriate orders on Ext.P4, in the

light of Ext.P5, after affording an opportunity of being heard,

either physically or virtually, to the petitioner herein or his

authorized representative and the 4th respondent.

b) Orders, as directed above, shall be passed

expeditiously, in any event, within two months from the date

of production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy

of the writ petition along with the judgment before the

concerned respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 13428/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF GUIDELINES ISSUED BY THE GENERAL EDUCATIONAL DEPARTMENT DATED 25.06.2007.

Exhibit P2 TRUE COPY OF THE NOTICE DATED 25.02.2022 ISSUED BY THE 4TH RESPONDENT.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 28.02.2022.

Exhibit P4 TRUE COPY OF THE REQUEST DATED 04.03.2022 BEFORE THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE GOVERNMENT ORDER DATED 06.10.2021 BEARING NO.GO(ORD) NO.

439/2021/G.EDN.

RESPONDENTS EXHIBITS : NIL