Manager vs District Collector/Chairman
2022 Latest Caselaw 7469 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE V.G.ARUN
  FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                  WP(C) NO. 6565 OF 2022
PETITIONER/S:

          MANAGER,
          VELLAMUNDA A.U.P. SCHOOL, P.O. KATTAYAD,
          VELLAMUNDA, V.M. MURALEEDHARAN, S/O. LATE
          NARAYANAN NAIR, AGED 60 MANANTHAVADY, WAYANAD-
          670731.
          BY ADVS.
          JIJI THOMAS
          SMITHA MATHEW

RESPONDENT/S:

    1     DISTRICT COLLECTOR/CHAIRMAN,
          DDMA, DISTRICT DISASTER MANAGEMENT AUTHORITY,
          CIVIL STATION, KALPETTA-673122.
    2     THE TAHSILDAR,
          TALUK OFFICE, MANATHAWADY, WAYANAD-670645.
    3     THE EXECUTIVE ENGINEER,
          PWD, BUILDING DIVISION, CIVIL STATION,
          KALPETTA, WAYAND-673122.
    4     THE DIRECTOR OF GENERAL EDUCATION,,
          DIRECTORATE OF GENERAL EDUCATION, (HIGHER
          SECONDARY WING BUILDING CONSTRUCTION), JAGATHY,
          THIRUVANANTHAPURAM-695014.
    5     SURESH BABU N.K.,
          S/O. C.T. APPU NAIR, RAJAMANDIRAM, P.O.
          KATTAYAD, VELLAMUNDA, WAYANAD-673731.
    6     THE DEPUTY DIRECTOR OF EDUCATION,
          CIVIL STATION, KALPETTA-673122.
    7     THE HEADMASTER,
          VELLAMUNDA GOVERNMENT MODEL, HIGHER SECONDARY
          SCHOOL, VELLAMUNDA, MANATHAWADY, WAYANAD-670731.
OTHER PRESENT:

          GP AMMINIKUTTY K
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.6565 of 2022

                                   -2-



                                JUDGMENT

Dated this the 24th day of June, 2022

The relief sought in the writ petition is to

consider Ext.P9 representation expeditiously.

2. Learned Government Pleader submitted, on

instructions, that Ext.P9 was considered and an

order passed on 07.05.2022. In such

circumstances, the petitioner's remedy is to

challenge the order passed, if aggrieved.

Accordingly, the writ petition is closed,

reserving the petitioner's liberty to challenge

the order passed on Ext.P9 representation, after

hearing the petitioner.

Sd/-

V.G.ARUN JUDGE Scl/23.06.22 W.P.(C) No.6565 of 2022

APPENDIX OF WP(C) 6565/2022

PETITIONER EXHIBITS Exhibit P1 A COPY OF THE MINUTES OF THE MEETING OF DISTRICT DISASTER MANAGEMENT AUTHORITY DATED 07/07/2020. Exhibit P2 A COPY OF THE PHOTOGRAPHS OF THE AREA OF CONSTRUCTION OF BUILDING OF VELLAMUNDA GOVERNMENT MODEL HIGHER SECONDARY SCHOOL.

Exhibit P3 A COPY OF THE COMPLAINT AGAINST THE ILLEGAL CONSTRUCTION OF THE SCHOOL BUILDING DATED 12/03/2021 SUBMITTED BEFORE THE 1ST RESPONDENT BY THE PETITIONER.

Exhibit P4 A COPY OF THE COMPLAINT AGAINST THE ILLEGAL CONSTRUCTION OF THE SCHOOL BUILDING OF VELLAMUNDA GOVERNMENT MODEL HIGHER SECONDARY SCHOOL DATED 15/05/2021 SUBMITTED BEFORE THE 1ST RESPONDENT BY THE RESPONDENT NO.5. Exhibit P5 A COPY OF THE JUDGMENT IN WRIT PETITION NO.15065/2021 DATED 28/07/2021.

Exhibit P6 A COPY OF THE ORDER NO.

DCWYD/2568/2021-DM2 OF THE 1ST RESPONDENT DATED 02/11/2021. Exhibit P7 MASS PETITION SUBMITTED BY THE PTA MEMBERS BEFORE THE PETITIONER DATED 19/12/2021.

Exhibit P8 MASS PETITION SUBMITTED BY THE PARENTS AND RESIDENTS BEFORE THE PETITIONER. Exhibit P9 A COPY OF THE OBJECTION SUBMITTED BEFORE THE 1ST RESPONDENT BY THE PETITIONER DATED 04/01/2022.