Abdul Salam M.H vs State Of Kerala
2024 Latest Caselaw 23282 Ker

Kerala High Court

Abdul Salam M.H vs State Of Kerala on 2 August, 2024

                                              2024:KER:59348
WP(C) NO. 26946 OF 2024
                             1

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

 FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946

                  WP(C) NO. 26946 OF 2024

PETITIONER:

          ABDUL SALAM M.H
          AGED 49 YEARS
          S/O. HYDROSE, PRESIDENT, PARENTS TEACHERS
          ASSOCIATION, IKT HIGHER SECONDARY SCHOOL,
          CHERUKULAMBA MANNARAVEETTIL HOUSE,
          PADAPPARAMBA, VATTALOOR POST, MALAPPURAM DIST,
          PIN - 676507

          BY ADVS.
          RAFFEEKH.K
          SUHARABI KANNETH
          SMRITHI HARRIS


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          GENERAL EDUCATION DEPARTMENT, GOVERNMENT OF
          KERALA, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695001

    2     DIRECTOR OF GENERAL EDUCATION ( HIGHER
          SECONDARY)
          OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
                                               2024:KER:59348
WP(C) NO. 26946 OF 2024
                            2



    3    REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
         EDUCATION
         REGIONAL DIRECTORATE OF HIGHER SECONDARY
         EDUCATION, CIVIL STATION ROAD, UP HILL,
         MALAPPURAM, PIN - 676505

    4    THE DISTRICT EDUCATION OFFICER
         DISTRICT EDUCATION OFFICE UP HILL,
         MALAPPURAM, PIN - 676505

         BY ADV
         ADV NISHA BOSE - SR.GOVERNMENT PLEADER



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                        2024:KER:59348
WP(C) NO. 26946 OF 2024
                                  3




                             JUDGMENT

In the light of the modification of the interim order passed

by this Court in W.P(C) Nos.7202 of 2022 and 7684 of 2022,

further orders are not necessary in this case. Accordingly, this writ

petition is closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs 2024:KER:59348 WP(C) NO. 26946 OF 2024

APPENDIX OF WP(C) 26946/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE ORDER NO.

B4/2010/2021 DATED 24.02.2022 OF DEO, MALAPPURAM

Exhibit P2 A TRUE COPY OF THE INTERIM ORDER IN WP(C) 7202/2022 AND WP(C) 7684/2022 DATED 09.03.2022

Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 20.05.2024 SUBMITTED TO 3RD RESPONDENT

Exhibit P4 A TRUE COPY OF THE REPRESENTATION DATED 20.05.2024 SUBMITTED TO 4TH RESPONDENT