Umar Nazeef vs Kerala State
2022 Latest Caselaw 5669 Ker

WP(C) NO. 3634 OF 2013            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                          WP(C) NO. 3634 OF 2013
PETITIONER/S:

               UMAR NAZEEF
               AGED 28 YEARS
               S/O.A.P.MUHAMMED, RESIDING AT AYYALATH KOLLIYIL
               HOUSE, EDAVANAKKAD PO, ERNAKULAM DISTRCIT.

               BY ADV SRI.PAUL VARGHESE



RESPONDENT/S:

      1        KERALA STATE
               REP.BY CHIEF SECRETARY, TRIVANDRUM.

      2        THE CHAIRMAN
               CENTRAL BOARD OF SECONDARY EDUCATION, PREETH VIHAR,
               NEW DELHI-92.

      3        REGIONAL OFFICER AND JOINT SECRETARY
               CENTRAL BOARD OF SECONDARY EDUCATION, SOUTHERN
               REGION, CHENNAI.

      4        THE PRINCIPAL
               CRESENT PUBLIC SCHOOL, THOOTTUMUGHAM, ALUVA.

               BY ADV SRI.A.K.GOPALAN




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3634 OF 2013                      2


                         P.V.KUNHIKRISHNAN, J
                   --------------------------------------------
                       W.P.(C.) No. 3634 of 2013
                      --------------------------------------
                  Dated this the 27th day of May, 2022


                                      JUDGMENT

The above writ petition is filed with following prayers :

"i) To issue a writ of mandamus or any other appropriate writ order or direction directing the 4th respondent to consider Ext.P3 letter and to issue the transfer certificates and conduct certificates as requested in Ext.P3 without delay.

ii) To issue such other writ order or direction as the petitioner seeks from time to time and this Hon'ble Court deem fit and proper" [SIC]

2. The main prayer in the writ petition is to issue

direction to the 4th respondent to consider Ext.P3 letter. Ext.P3

is a letter dated 23.1.2013, in which the prayer is to issue the

transfer certificates and conduct certificates of three children

who were studying in Cresent Public School, Thottumugham,

Aluva. What transpired thereafter is not clear. Probably, the

prayers in the writ petition might have been infructuous.

Therefore, this writ petition is closed.

SD/-

                                                       P.V.KUNHIKRISHNAN
                                                             JUDGE
SKS



                                       APPENDIX

PETITIONER'S EXHIBITS                      :

EXT.P1        PHOTOCOPY OF THE POWER OF ATTORNEY



EXT.P3        PHOTOCOPY OF THE REQUEST LETTER DATED 23.1.13

EXT.P4        PHOTOCOPY OF THE AFFIDAVIT

EXT.P5        PHOTOCOPY OF THE ACKNOWLEDGMENT CARD DATED 25.1.13

EXT.P6        COPY OF THE APPEAL MEMORANDUM DATED 29.1.13

EXT.P7    TRUE           COPY   OF   THE       LETTER    DT   28.2.13   SEND   BY   4TH
RESPONDENT

RESPONDENT'S EXHIBITS                      :       NIL