Gazna Kasim.,(Minor) vs The State Of Kerala
2023 Latest Caselaw 8331 Ker

W.P.(C) No.24158 of 2023
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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
      TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                           WP(C) NO. 24158 OF 2023
PETITIONER/S:

             GAZNA KASIM.,(MINOR)
             AGED 10 YEARS
             DAUGHTER OF KASIM, STD V, GHSS AROLI, KEECHERI,
             VELAPURAM, KANNUR DISTRICT - 670 562. (RESIDING AT
             THATTAN MADATHIL (H), PARAKKAL, AROLI P O, KANNUR
             DISTRICT REPRESENTED BY HER MOTHER RAHEENA T, PIN -
             670562
             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, PIN - 695001
     2       THE DIRECTOR OF GENERAL EDUCATION
             JAGATHY, THIRUVANATHAPURAM, PIN - 690014
     3       THE DEPUTY DIRECTOR OF EDUCATION
             PUZHATHI HOUSING COLONY, KANNUR DISTRICT, PIN - 670002
     4       THE DISTRICT EDUCATIONAL OFFICER
             THAVAKKARA, KANNUR DISTRICT, PIN - 670002
     5       THE HEADMASTER
             GHSS AROLI, KEECHERI, VELAPURAM, KANNUR DISTRICT, PIN -
             670562
OTHER PRESENT:

             GP V. VENUGOPAL


    THIS WRIT PETITION (CIVIL) HAVING COME UP                      FOR
ADMISSION ON 01.08.2023, THE COURT ON THE SAME                     DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.24158 of 2023
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                           J U D G M E N T

(Dated this the 1st day of August, 2023)

The petitioner is the 5th standard student of

Govt. Higher Secondary School. The grievance

highlighted is that teachers for Arabic Language

is not provided by the respondents. The limited

prayer sought for in this writ petition is that

Ext.P4 is the representation filed by the

petitioner is pending before the 2nd respondent

from 20.06.2023. The Govt. Pleader submits that

Ext.P4 if pending and not disposed of, the same

would be considered within a time frame. It is

seen that Ext.P4 is filed on 20.06.2023.

Therefore the second respondent is directed to

dispose of Ext.P4, if it is filed and pending,

within a period of six weeks from the date of

receipt of copy of this judgment.

BASANT BALAJI, JUDGE SM W.P.(C) No.24158 of 2023

APPENDIX OF WP(C) 24158/2023

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE REPRESENTATION SUBMITTED FOR AND ON BEHALF OF THE STUDENTS DATED 29.05.2023 Exhibit P-2 TRUE COPY OF THE REQUEST SO MADE BY THE PETITIONER BEFORE THE DEO DATED 06.06.2023 Exhibit P-3 TRUE COPY OF THE REQUEST SO MADE BY THE PETITIONER BEFORE THE DDE DATED 06.06.2023 Exhibit P-4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE DIRECTOR DATED 20.06.2023 Exhibit P-5 TRUE COPY OF THE GO(RT) NO. 2993/2023/G.EDN DATED 23.05.2023

RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A.TO JUDGE