Sahadhiya P.S vs State Of Kerala
2025 Latest Caselaw 2452 Ker

Kerala High Court

Sahadhiya P.S vs State Of Kerala on 15 January, 2025

                                                     2025:KER:3472
W.A.No.124 of 2025
                                   1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                   &

                 THE HONOURABLE MR. JUSTICE S.MANU

 WEDNESDAY, THE 15TH DAY OF JANUARY 2025 / 25TH POUSHA, 1946

                        WA NO. 124 OF 2025

             AGAINST THE JUDGMENT DATED 31.12.2024 IN WP(C)

             NO.44934 OF 2024 OF HIGH COURT OF KERALA

APPELLANT/PETITIONER:

             SAHADHIYA P.S.
             AGED 14 YEARS (TEAM CAPTAIN, VRINDAVADHYAM H.S.
             SECTION) 9TH STANDARD STUDENT, MGHSS, ERATTUPETTA,
             NADAKKAL P.O., KOTTAYAM DISTRICT- REPRESENTED BY
             HER MOTHER RENEESHA P.I., PUTHENPURACKAL HOUSE,
             ARUVITHURA P.O., ERATTUPETTA, KOTTAYAM DISTRICT-,
             PIN - 686 122.

             BY ADVS.
             R.RENJITH
             MANJUSHA K
             SREELAKSHMI SABU


RESPONDENTS/RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
             DEPARTMENT, GOVERNMENT SECRETARIAT
             THIRUVANANTHAPURAM, PIN - 695 001

     2       THE DIRECTOR OF PUBLIC INSTRUCTIONS
             DIRECTORATE OF PUBLIC INSTRUCTIONS, JAGATHY,
             THIRUVANANTHAPURAM, PIN - 695 014

     3       THE DEPUTY DIRECTOR OF EDUCATION
             PALACE ROAD, KOTTAYAM KOTTAYAM, PIN - 686 001
                                                               2025:KER:3472
W.A.No.124 of 2025
                                    2


     4       THE DEPUTY DIRECTOR OF EDUCATION
             KOLLAM (CHAIRMAN, APPEAL COMMITTEE, KOTTAYAM
             REVENUE DISTRICT SCHOOL KALOLSAVAM), PIN - 691 009



OTHER PRESENT:

             SRI V TEKCHAND, SR.GP


      THIS    WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
15.01.2025,     THE    COURT   ON   THE     SAME      DAY    DELIVERED    THE
FOLLOWING:
                                                              2025:KER:3472
W.A.No.124 of 2025
                                     3

                               JUDGMENT

Dated this the 15th day of January, 2025

Nitin Jamdar, C.J.

Heard Mr. R. Renjith, learned counsel for the Appellant and Mr. V. Tekchand, learned Senior Government Pleader.

2. The event for which the writ petition was filed having been over, nothing survives in this Appeal for further adjudication.

3. The Appeal is accordingly disposed of.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv 2025:KER:3472

PETITIONER EXHIBITS

Exhibit P1 TRUE ENGLISH TRANSLATION OF EXHIBIT P1

Exhibit P2 TRUE ENGLISH TRANSLATION OF EXHIBIT P2

Exhibit P3 TRUE ENGLISH TRANSLATION OF EXHIBIT P3

Exhibit P4 TRUE ENGLISH TRANSLATION OF EXHIBIT P4

Exhibit P5 TRUE ENGLISH TRANSLATION OF EXHIBIT P5

Exhibit P6 TRUE ENGLISH TRANSLATION OF EXHIBIT P6

Exhibit P7 TRUE ENGLISH TRANSLATION OF EXHIBIT P7

Exhibit P10 TRUE ENGLISH TRANSLATION OF EXHIBIT P10

Exhibit P11 TRUE ENGLISH TRANSLATION OF EXHIBIT P11

Exhibit 12 TRUE ENGLISH TRANSLATION OF EXHIBIT P12

Exhibit P13 TRUE ENGLISH TRANSLATION OF EXHIBIT P13

Exhibit 14 TRUE ENGLISH TRANSLATION OF EXHIBIT P14

Exhibit 15 TRUE ENGLISH TRANSLATION OF EXHIBIT P15

Exhibit 16 TRUE ENGLISH TRANSLATION OF EXHIBIT P16

Exhibit P8 TYPED COPY OF EXHIBIT P8

Exhibit P9 TYPED COPY OF EXHIBIT P9