N. Vasudevan vs The State Of Kerala
2024 Latest Caselaw 27754 Ker

Kerala High Court

N. Vasudevan vs The State Of Kerala on 13 September, 2024

WP(C) No.32320/2024                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
            Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                            WP(C) NO. 32320 OF 2024(L)
   PETITIONER:

          N. VASUDEVAN, AGED 55 YEARS, S/O. LATE C.P. NARAYANAN KUTTY NAIR,
          NO. 60 DEVI NAGAR, NEAR KANNOTTUKAVU, PIRAYIRI, PALAKKAD DISTRICT,
          PIN - 678004


   RESPONDENTS:


      1. THE STATE OF KERALA, REP. BY THE PRINCIPAL SECRETARY TO THE
         GOVERNMENT, GENERAL EDUCATION DEPARTMENT, SECRETARIAT, ANNEX-II,
         THIRUVANANTHAPURAM, PIN - 695001
      2. THE DIRECTOR OF GENERAL OF EDUCATION JAGATHY, THIRUVANANTHAPURAM,
         PIN - 695014
      3. THE DISTRICT EDUCATIONAL OFFICER PALAKKAD, PIN - 678001
      4. JAYARAJ MENON, RESIDING AT MAKAM, GARDEN VILLA, MARUTHA ROAD (P.O),
         ERATTAYAL, PALAKKAD, (TRUSTEE, SREE VIDHYA EDUCATIONAL, CULTURAL AND
         SOCIAL DEVELOPMENT TRUST, ERUTHENPATHY, PALAKKAD), PIN - 678010
      5. N. VIJAYAKUMAR, RESIDING AT SAVERY, MANGANAM, KOTTAYAM, (TRUSTEE,
         SREE VIDHYA EDUCATIONAL, CULTURAL AND SOCIAL DEVELOPMENT TRUST,
         ERUTHENPATHY, PALAKKAD), PIN - 678018
      6. N. HEMAKUMARI, W/O. JAYARAJ MENON, RESIDING AT MAKAM, GARDEN VILLA,
         MARUTHA ROAD (P.O), ERATTAYAL, PALAKKAD, (TRUSTEE, SREE VIDHYA
         EDUCATIONAL, CULTURAL AND SOCIAL DEVELOPMENT TRUST, ERUTHENPATHY,
         PALAKKAD), PIN - 678010


        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

        i) direct the respondents 2 & 3 not to approve any appointments made
   by the 6th respondent in the Schools under the Sree Vidhya Educational,
   Cultural and Social Development Trust, pending disposal of the Writ
   Petition;

        ii) direct the 2nd & 3rd respondents to take over the management of
   the Schools under the Sree Vidhya Educational, Cultural and Social
   Development Trust, till the complaint raised in Exhibits P10 & P14
   representations are considered and disposed of in accordance with law.


        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
   SRI. N.RAGHURAJ (SR.) alongwith M/S.VIVEK MENON, SAYUJYA RADHAKRISHNAN,
   RANCE R., Advocates for the petitioner, GOVERNMENT PLEADER for the
 WP(C) No.32320/2024                          2/3

   respondents 1 to 3 and of SRI.BALAGANGASHARAN, Advocate for the 6th
   respondent, the court passed the following:

                                         ORDER

Admit. The learned Government Pleader takes notice for the respondents 1 to 3. Adv.Balagangadharan takes notice for the 6th respondent. Issue urgent notice by speed post to respondents 4 and 5. After considering all the relevant aspects, it is ordered that the approval of appointment of the 6th respondent if any made shall be subject to the result of the final outcome of this writ petition and the decision to be taken pursuant to Exhibit P3.

Post on 15-10-2024

Sd/- ZIYAD RAHMAN A.A. JUDGE

13-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 32320/2024 Exhibit.P10 TRUE PHOTOCOPY OF THE COMPLAINT DATED 13.01.2024 SUBMITTED BY ONE OF THE TRUSTEES SMT. RAKHEE MENON BEFORE THE 2ND RESPONDENT Exhibit.P13 TRUE PHOTOCOPY OF THE JUDGMENT DATED 07.06.2024 IN W.P.(C)NO. 640 OF 2024.

Exhibit.P14 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 09.08.2024 SUBMITTED BY SRI. N. RADHAKRISHNAN BEFORE THE 2ND & 3RD RESPONDENTS