Dr. Rani Santhakumari vs The Director Of Public Instruction
2024 Latest Caselaw 10988 Ker

Kerala High Court

Dr. Rani Santhakumari vs The Director Of Public Instruction on 12 April, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                    WP(C) NO. 15787 OF 2024
PETITIONER/S:

            DR. RANI SANTHAKUMARI
            AGED 79 YEARS, W/O. DR. N. BALARAMAN,
            SREECHITHRA, AASRAMAM P O.,
            KOLLAM DISTRICT, PIN - 691 002.

            BY ADV WILSON URMESE


RESPONDENT/S:

    1       THE DIRECTOR OF PUBLIC INSTRUCTION,
            JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.

    2       THE ASSISTANT EDUCATIONAL OFFICER,
            KACHERY P O., KOLLAM, PIN - 691 013.

    3       THE DEPUTY DIRECTOR OF EDUCATION,
            THEVALLY, KOLLAM, PIN - 691 009.

    4       M.AMBUJAM,
            AMBUJA MANDIRAM, KADAPPAKADA.P.O.,
            KOLLAM, PIN - 691 008.
OTHER PRESENT:

            ADV NISHA BOSE-GOVERNMENT PLEADER


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   12.04.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.15787 OF 2024

                                    2

                             JUDGMENT

Being aggrieved by the denial of approval of Ext.P1

bye-law as per Ext.P2 order passed by the 3 rd

respondent, the petitioner submitted Ext.P3 appeal

petition which is now pending consideration before the

1st respondent. It is pointed out that even though

Ext.P3 was submitted as early as on 13.08.2020 and

hearing was conducted on 27.06.2023 as evidenced by

Ext.P4, orders have not been passed till today. In such

circumstances, this writ petition is filed.

2. After hearing the learned counsel for the

petitioner and the learned Government Pleader, this

writ petition is disposed of directing the 1 st respondent

to finalize the proceedings on Ext.P3 and to consider

and pass appropriate orders thereon in accordance with

law, after hearing the petitioner as well the the other

affected parties, If not already heard. A decision in this W.P.(C) No.15787 OF 2024

regard shall be taken up within a period two months

from the date of receipt of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A. A., JUDGE S.M.K. W.P.(C) No.15787 OF 2024

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE BYE-LAW DATED 24.02.2020, EXECUTED BY THE PETITIONER AND 6 OTHERS

Exhibit P2 TRUE COPY OF THE ORDER NO.B2/4038/2020/K.DIS DATED 16.07.2020, ISSUED BY THE 3RD RESPONDENT

Exhibit P3 TRUE COPY OF THE APPEAL PETITION DATED 13.08.2020, SUBMITTED TO THE 1ST RESPONDENT

Exhibit P4 TRUE COPY OF THE NOTICE DATED 15.06.2023 ISSUED BY THE FIRST RESPONDENT OFFICE