K.Viswanathan vs Union Of India
2022 Latest Caselaw 7261 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                     &
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
          Thursday, the 23rd day of June 2022 / 2nd Ashadha, 1944
                             WA NO. 734 OF 2022

    AGAINST JUDGMENT DATED 31.03.2022 IN WP(C) 22634/2021 OF THIS COURT

                                   ---

APPELLANT/PETITIONER:

     K.VISWANATHAN,S/O.KRISHNAN THAMPI, T.C.9/1925-1, SARASWATHI VILASAM,
     PULLAIKONAM, KOCHAR ROAD, SASTHAMANGALAM, THIRUVANANTHAPURAM - 695
     010.

BY SENIOR ADVOCATE SRI.RAJU JOSEPH AND

ADVS.M/S. JOHN MANJOORAN & C.JOSEPH ANTONY

RESPONDENTS/RESPONDENTS:

  1. UNION OF INDIA, REPRESENTED BY SECRETARY, MINISTRY OF EDUCATION,
     SHASTRI BHAVAN, NEW DELHI - 110 001.
  2. THE CENTRAL BOARD OF SECONDARY EDUCATION, SHIKSHA KENDRA, 2,
     COMMUNITY CENTRE, PREET VIHAR, NEW DELHI, DELHI - 110 092.
  3. THE REGIONAL OFFICER, CBSE REGIONAL OFFICE, CTTC, ADMIN BLOCK, BSNL
     RTTC CAMPUS, KAIMANAM, THIRUVANANTHAPURAM - 695 040.
  4. THE PRINCIPAL, CHRIST NAGAR SENIOR SECONDARY SCHOOL, CHAVARAPURAM,
     THIRUVALLAM P.O., THIRUVANANTHAPURAM - 695 027.

BY SRI.S.MANU(ASGI) FOR R1

STANDING COUNSEL FOR R2 & R3

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to direct the respondents to rectify the mistake in uploading the marks of
the appellant's daughter Ms V.S.Nanditha for class 10 Board exams for the
academic year 2021 pending final disposal of the Writ Appeal.
     This Writ Appeal coming on for admission on 23/06/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:

                                                                    P.T.O.
                         P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                           -----------------------------------------------
                               Writ Appeal No.734 of 2022
                           -----------------------------------------------
                        Dated this the 23rd day of June, 2022.


                                            ORDER

Admit.

Central Government Counsel takes notice for the first

respondent. Standing Counsel takes notice for respondents 2

and 3. Issue notice by special messenger to the fourth

respondent.

Post on 29.06.2022.

Having regard to the peculiar facts of this case, we

deem it appropriate to direct the fourth respondent to be

present in court on 29.06.2022 to enable us to seek a few

clarifications on facts. Ordered accordingly.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn

23-06-2022 /True Copy/ Assistant Registrar