Little Flower High School vs The State Of Kerala
2024 Latest Caselaw 13369 Ker

Kerala High Court

Little Flower High School vs The State Of Kerala on 23 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
  THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                      WP(C) NO. 22592 OF 2014
PETITIONER:

            LITTLE FLOWER HIGH SCHOOL
            THRIPPILIAZHIKAM, KUNDARA, REPRESENTED BY THE
            MANAGER DR.KARUNYA SIC, MOTHER PROVINCIAL,
            BETHENY SISTERS PROVINCIALATE, NALANCHIRA,
            THIRUVANANTHAPURAM-695 015.
            BY ADVS.
            SRI.R.RAJASEKHARAN PILLAI
            SMT.SABINA JAYAN


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY THE SECRETARY, GENERAL EDUCATION,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
    2       THE DIRECTOR
            HIGHER SECONDARY EDUCATION, HOUSING BOARD
            BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM-695
            001.
            BY ADVS.
            SRI.K.A.JALEEL, ADDL. ADVOCATE GENERAL



OTHER PRESENT:

            SRI. BIJOY CHANDRAN, SR.GP.


     THIS     WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   23.05.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
                   ----------------------
                   WP(C).No.22592 of 2014
              -------------------------------
            Dated this the 23rd day of May, 2024

                         JUDGMENT

Denial of sanction for the Plus Two section in

the unaided sector for the academic year 2014-2015 to

the petitioner's school is under challenge in this writ

petition. Obviously, the writ petition has become

infructuous.

Writ petition is dismissed as infructuous.

Sd/-

Sathish Ninan, Judge rsr