Mohammed Basheer vs State Of Kerala
2024 Latest Caselaw 13939 Ker

Citation : 2024 Latest Caselaw 13939 Ker
Judgement Date : 28 May, 2024

Kerala High Court

Mohammed Basheer vs State Of Kerala on 28 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                        WP(C) NO. 19142 OF 2024
PETITIONER:

            MOHAMMED BASHEER
            AGED 53 YEARS
            MANAGER, S/O ABUHAJI, VVM HIGHER SECONDARY SCHOOL
            MARAKKARA, P. O. KAREKKAD VIA KADAMPUZHA , MALAPPURAM
            DISTRICT - 676553. RESIDING AT CHOLAYIL (H) P. O.,
            KAREKAD, KADAMPUZHA, MALAPPURAM, PIN - 676553

            BY ADVS.
            T.T.MUHAMOOD
            A.RENJITH
            GOKUL R.NAIR
            ANSALAM N.X.


RESPONDENTS:

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

    2       DIRECTOR OF GENERAL EDUCATION
            (HIGHER SECONDARY WING ) HOUSING BOARD BUILDING
            SANTHINAGAR, THIRUVANANTHAPURAM, PIN - 695014

    3       REGIONAL DEPUTY DIRECTOR
            HIGHER SECONDARY EDUCATION REGIONAL OFFICE,
            MALAPPURAM, PIN - 676505

            BY ADV
            ADV - NISHA BOSE - GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19142 OF 2024
                                  2

                             JUDGMENT

The petitioner is the Manager of VVM Higher Secondary

School at Marakkara in Malappuram District. The grievance of the

petitioner is that, even though there are students available to join in

the school of the petitioner for Higher Secondary, the petitioner is

unable to provide admission to the said students due to non

availability of seats. The specific case of the petitioner is that,

taking note of the requirement in the locality, and also the facilities

available in the school, his school is entitled to be sanctioned

additional Higher Secondary batches, at least in unaided sector. In

such circumstances, the petitioner submitted Ext.P2 representation

before the first respondent, which is now pending consideration.

The limited prayer sought by the petitioner is for a direction to the

first respondent to pass orders on Ext.P2.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to dispose of this writ

petition. Accordingly, it is ordered that, the first respondent shall WP(C) NO. 19142 OF 2024

take up Ext.P2 and appropriate orders thereon shall be passed in

accordance with law, taking note of the local requirements and the

shortage of the Higher Secondary batches. A decision in this regard

shall be taken within a period of one month from the date of receipt

of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 19142 OF 2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF GO (MS) NO 75/2016/G.EDN DATED 05.04.2016 Exhibit P1(a) TRUE COPY OF THE RELEVANT PAGES OF REPORT ON 25-08-2020 Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 09-05-2024