Minor Elizabeth Rose Vallavanadan ... vs State Of Kerala
2024 Latest Caselaw 13203 Ker

Kerala High Court

Minor Elizabeth Rose Vallavanadan ... vs State Of Kerala on 23 May, 2024

          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. 17656 OF 2024
PETITIONER/S:

         MINOR ELIZABETH ROSE VALLAVANADAN REPRESENTED BY
         HER MOTHER AND GUARDIAN BIJY VALLAVANADAN
         AGED 17 YEARS
         PLOT NO. 565, LIG, PANAMPILLY NAGAR, KOCHI, PIN -
         682036

         BY ADVS.
         ANN OLIVIA VALLAVANADAN
         AMAL S.S.



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY ITS PRINCIPLE SECRETARY GENERAL
          EDUCATION DEPARTMENT, JAGATHY, THIRUVANANTHAPURAM,
          KERALA, PIN - 695014

    2     DIRECTOR OF GENERAL EDUCATION (HSE WING)
          DIRCTORATE HOUSING BOARD BUILDINGS, SANTHI NAGAR,
          THIRUVANANTHAPURAM, PIN - 695001

    3     DEPUTY SECRETARY, GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, KERALA, PIN - 695014


OTHER PRESENT:

          ADV NISHA BOSE - GP




    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.C No. 17656 of 2024

                                     2



                             JUDGMENT

The petitioner, who is studying for the second year of higher

secondary education has submitted Ext.P4 representation, before

the 1st respondent, highlighting certain grievances with respect to

the permission for attending improvement examination. The

limited prayer sought by the petitioner is for a direction to the 1 st

respondent to consider Ext.P4 within a time frame.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, this Writ Petition is disposed of

directing the 1st respondent to take up Ext.P4 and pass

appropriate orders thereon, in accordance with law. The orders in

this regard shall be passed within a period of four months.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk

APPENDIX OF WP(C) 17656/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE OF NOTIFICATION BY THE DIRECTORATE OF GENERAL EDUCATION BEARING NO. EX.II-1/4000/HSE/2024 DATED 09-05-

Exhibit P2 A TRUE COPY OF THE ORDER NO. GO(MS) NO.3/2020 GEDN DATED 09-01-2020

Exhibit P3 A TRUE COPY OF THE ORDER NO GO(MS) NO.131/2020 GEDN DATED 29-07-2020

Exhibit P4 A TRUE COPY OF THE EMAIL DATED 11-05-2024 TO THE 1ST RESPONDENT