Kerala High Court
Nilaa R Shijilal vs The State Of Kerala on 23 May, 2024
WP(C) No.18469/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
WP(C) NO. 18469 OF 2024 (G)
PETITIONER:
NILAA R SHIJILAL, AGED 16 YEARS, D/O SHIJILAL M.R, REPRESENTED BY
HER FATHER, SHIJILAL M.R, PRABHA HOUSE,KSHB COLONY, MALAPARAMBA,
KOZIHOKODE, KERALA, PIN - 673 009.
RESPONDENTS:
1. THE STATE OF KERALA, REP. BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695 014.
2. THE DIRECTOR, DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM , PIN - 695 014.
3. THE DIRECTOR, HIGHER SECONDARY EDUCATION, THIRUVANANTHAPURAM, PIN -
695 014.
4. THE DIRECTOR, SCERT, POOJAPURA, THIRUVANTHAPURAM, PIN - 695 014.
5. SECRETARY, PAREEKSHA BHAVAN, POOJAPURA, THIRUVANTHAPURAM, PIN - 695
014.
6. THE REGIONAL DIRECTOR, NATIONAL INSTITUTE OF OPEN SCHOOLING,
REGIONAL CENTRE, 6TH FLOOR, KSHB BUILDING, PANAMPILLY NAGAR, KOCHI,
PIN - 682 036.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue an Interim order directing the 4th respondent to issue
equivalency certificate to the petitioner for submitting application
before the school authorities for plus one admission before May 25th of
2024 which is the last date of application. Pending consideration of this
writ petition and also in alternative if the petitioner failed to obtain
the Equivalency Certificate before 25-05-2024, direct the school
authorities wherever the petitioner seeking admission without insisting
condition number (d) in Exhibit P1 prescribing the age limit as 17 years
for applying the SSLC equivalency certificate till the disposal of the
above writ petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SMT.BINDU V.K, Advocate for the petitioner, GOVERNMENT PLEADER for
respondents 1 to 5 and of SRI.V.DEVAN, Standing Counsel for 6th
respondent, the court passed the following:
WP(C) No.18469/2024 2/4
ZIYAD RAHMAN A.A., JUDGE
=========================
W.P(C) No.18469 of 2024
==========================
Dated this the 23rd day of May, 2024
ORDER
Admit.
2. The learned Government Pleader takes notice for
respondent Nos.1 to 5 and the learned Standing Counsel,
Sri.V.Devan, takes notice for the 6th respondent.
3. The basic challenge in this writ petition pertains to
the minimum age fixed for the students who have completed
the SSLC through the 6th respondent for pursuing the Higher
Secondary courses. It is seen from the records that, as per
Exts.P5 and P6 orders, this Court has already stayed the
Government Order impugned in this case and granted
permission to students to get admitted for Plus Two course,
irrespective of the age limit prescribed as per the impugned
Government Order.
In the light of the above, as an interim measure, it is
ordered that, the 5th respondent shall issue an Equivalency
..2..
Certificate to the petitioner forthwith, to enable him to get
admission for the regular stream of Plus Two courses.
Post on 13.06.2024.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
(H/o)
ACR
23-05-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 18469/2024
Exhibit P1 TRUE COPY OF THE ORDER DATED 24-10-2019 ISSUED BY THE
1ST RESPONDENT
Exhibit P5 TRUE COPY OF THE LNTERIM ORDER IN WP(C) 20011/2020
DATED 01-10-2020
Exhibit P6 TRUE COPY OF THE JUDGMENT ISSUED IN WP(C) NO.20011/2020
DATED 08-12- 2020
23-05-2024 /True Copy/ Assistant Registrar
