Thomas A.C vs State Of Kerala
2024 Latest Caselaw 9780 Ker

Kerala High Court

Thomas A.C vs State Of Kerala on 4 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                        WP(C) NO. 13804 OF 2024
PETITIONER/S:

    1     THOMAS A.C,AGED 68 YEARS,S/O. CHACKO, AYYANOLIL HOUSE,
          CHRIST NAGAR, THELLAKOM P.O., KOTTAYAM, PIN - 686630
    2     MATHEW A.C,AGED 63 YEARS,S/O. CHACKO, AYYANOLIL HOUSE,
          CHENNAKUNNU P.O., PONKUNNAM, KOTTAYAM DISTRICT, PIN -
          686506
          BY ADVS.
          GEORGE MATHEW
          SUNIL KUMAR A.G
          MATHEW K.T.
          GEORGE K.V.
          MEDHA B.S.
          STEPHY K REGI


RESPONDENT/S:

    1     STATE OF KERALA,REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR GENERAL OF EDUCATION
          DIRECTORATE OF GENERAL EDUCATION, DPI JUNCTION,
          JAGATHI, THIRUVANANTHAPURAM, PIN - 695014
    3     DISTRICT EDUCATIONAL OFFICER,OFFICE OF DISTRICT
          EDUCATIONAL OFFICER, KANJIRAPALLY, PONKUNNAM P.O.,
          KOTTAYAM DISTRICT, PIN - 686506
    4     ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF ASSISTANT EDUCATIONAL OFFICER, KANJIRAPALLY,
          PONKUNNAM P.O., KOTTAYAM DISTRICT, PIN - 686507
    5     JAMES A.C,AGED 78 YEARS,S/O. CHACKO, THE MANAGER,
          C.M.U.P SCHOOL, CHENNAKUNNU P.O., PONKUNNAM, KOTTAYAM,
          RESIDING AT AYYANOLIL HOUSE, CHENNAKUNNU P.O.,
          PONKUNNAM, KOTTAYAM DISTRICT, PIN - 686506


          ADV NISHA BOSE - PP

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                   2
W.P.C No.13804 of 2024



                            JUDGMENT

The petitioner has approached this Court, highlighting certain

grievances with respect to the management of C.M.U.P School,

Chennakunnu P.O, Ponkunnam, in which the petitioners were the

members of the managing committee. At present the 5 th

respondent is the Manager of the school. The grievances of the

petitioner has been highlighted in Ext.P1 which is submitted before

the 2nd respondent. The limited prayer sought by the petitioner is

for a direction for expeditious disposal of Ext.P1.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to dispose of this writ

petition. Accordingly, it is ordered that the 2 nd respondent shall

take up Ext.P1 and pass appropriate orders thereon in accordance

with law, after hearing the petitioner, the 5th respondent and other

affected parties, if any. The orders in this regard shall be passed

within a period of three months from the date of receipt of a copy

of this judgment.

Sd/-

ZIYAD RAHMAN A.A JUDGE rpk

APPENDIX OF WP(C) 13804/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF REPRESENTATION DTD.

06.07.2023 SUBMITTED BY PETITIONER WITH 2ND RESPONDENT Exhibit P1(a) TRUE COPY OF POSTAL ACKNOWLEDGEMENT CARD SIGNED ON 10.07.2023