The Manager vs The State Of Kerala
2024 Latest Caselaw 4906 Ker

Kerala High Court

The Manager vs The State Of Kerala on 9 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                   WP(C) NO. 13667 OF 2016


PETITIONERS:

    1     THE MANAGER
          M.M.M.S.B.SCHOOL,
          KODUVAYUR-678 501, KOLLENGODE,
          PALAKKAD DISTRICT.

    2     THE MANAGER
          JUNIOR BASIC SCHOOL,
          VADAKKUMBHAGOM, KODUVAYUR,
          PALAKKAD DISTRICT.

          BY ADVS.
          SRI.V.A.MUHAMMED
          SRI.M.SAJJAD


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2     THE DIRECTOR OF PUBLIC INSTRUCTIONS
          JAGATHY, THIRUVANANTHAPURAM-695 014.

    3     THE DEPUTY DIRECTOR OF EDUCATION
          PALAKKAD DISTRICT-678 001.

    4     THE ASSISTANT EDUCATIONAL OFFICER
          KOLLENGODE, PALAKKAD DISTRICT-678 506.

    5     THE MANAGER
          VIDYADHI RAJA ENGLISH MEDIUM SCHOOL,
          KODUVAYUR, PALAKKAD DISTRICT-678 501.
                                   -:2:-




             BY ADV.
             BIJOY CHANDRAN (SENIOR GOVERNMENT PLEADER)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   09.02.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                      -:3:-




                       P.V.KUNHIKRISHNAN, J.
                     ------------------------------------
                      W.P(C) No. 13667 of 2016
                     ------------------------------------
                 Dated this the 9th day of February, 2024

                               JUDGMENT

The above writ petition is filed with following prayers:

i. "Call for the record relating to Exhibit-P1 and set aside original of the same to the extent it grant recognition of the 5th respondent school by the issue of a writ of certiorari or other appropriate writ or order.

ii. Pass such other order or direction which this Hon'ble Court may deem fir and proper to grant in the circumstances of the case" [SIC]

2. When this writ petition came up for consideration, the

learned counsel for the petitioners submitted that the petitioners

may be given liberty to approach the Government.

Hence, granting liberty to the petitioners to approach the

Government, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

jka/09.02.24

APPENDIX OF WP(C) 13667/2016

PETITIONER'S ANNEXURE EXHIBIT P1 TRUE COPY OF THE GO (MS) NO.114/2015/G.EDN DATED 14.5.2015 OF THE GOVERNMENT ALONG WITH THE RELEVANT PAGE OF THE ANNEXURE.