Kerala High Court
A.V. Vasantha vs State Of Kerala on 8 December, 2023
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
WP(C) NO. 41253 OF 2023
PETITIONER:
A.V. VASANTHA
AGED 65 YEARS, W/O. GOPALAKRISHNAN,
MANAGER, KIZHINHANIYAM ALP SCHOOL,
PERAMBRA P.O, KOZHIKODE DISTRICT-673 525,
RESIDING AT KONNAYULLA KANDIYIL, NANIYATH THERU,
PERAMBRA P.O, ERAVATTOOR VILLAGE,
KOZHIKODE, PIN - 673525
BY ADVS.
T.R.RAJESH
NANDANA SASI
AISWARYA E J VETTIKOMPIL
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATIONAL DEPARTMENT
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
KERALA, PIN - 685001
2 THE DIRECTOR GENERAL OF EDUCATION
GENERAL EDUCATION DEPARTMENT, JAGATHI,
THIRUVANANTHAPURAM, PIN - 695014
3 ASSISTANT EDUCATIONAL OFFICER
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
MANANCHIRA, KOZHIKODE, PIN - 673001
SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 41253 OF 2023
2
T.R. RAVI, J.
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W. P. (C). No.41253 of 2023
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Dated this the 8th day of December, 2023
JUDGMENT
Admit. Government Pleader takes notice for the respondents.
2. The petitioner is the Manager of Kizhinhaniyam ALP
School, Perambra in Kozhikode District. Petitioner has filed Ext.P10
representation before the 1st respondent seeking to withdraw the
consent given to transfer the management of an aided school along
with its properties to the Government. Petitioner seeks early disposal
of the same.
In view of the limited prayer made, this writ petition is disposed
of directing the 1st respondent to consider and pass orders on Ext.P10
representation, after hearing the petitioner, at the earliest, at any
rate, within three months from the date of receipt of a certified copy
of this judgment.
Sd/-
T.R. RAVI
JUDGE
Pn
WP(C) NO. 41253 OF 2023
APPENDIX OF WP(C) 41253/2023
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE REMINDER SUBMITTED BY
THE PETITIONER BEFORE THE DPI (NOW RE-
DESIGNATED AS D.G.E) DATED 21.05.2015
Exhibit P2 A TRUE COPY OF THE G.O(MS)NO.87/2017/GEDN
DATED 01.08.2017
Exhibit P2(a) A TRUE COPY OF TYPED COPY OF EXT.P2
Exhibit P3 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT DATED 14.12.2017 IN W.P.
Exhibit P4 A TRUE COPY OF THE ORDER NO.NS2-
22369/2018/DPI DATED 15.02.2019
Exhibit P5 A TRUE COPY OF THE COMMUNICATION ISSUED BY
THE 2ND RESPONDENT VIDE
NO.2922359/2016/6DGE DATED 23.04.2020
Exhibit P6 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE DIRECTOR OF
PUBLIC INSTRUCTIONS WITH COPIES TO THE 1ST
RESPONDENT DATED 18.02.2021
Exhibit P6(a) TRUE COPY OF THE TYPED COPY OF EXT.P6
Exhibit P7 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE DIRECTOR OF
PUBLIC INSTRUCTIONS DATED 28.11.2021
Exhibit P7(a) TRUE TRUE COPY OF THE TYPED COPY OF EXT.P7
Exhibit P8 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
WP(C) NO. 41253 OF 2023
DATED 28.05.2023
Exhibit P9 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
DATED 28.11.2023
Exhibit P10 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE 1ST RESPONDENT
DATED 01.12.2023
