Kerala High Court
State Of Kerala vs K.Vijayan on 26 September, 2025
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R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 833 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.16818 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 & 2 IN WP(C):
1 STATE OF KERALA
REP BY ITS SECRETARY, DEPARTMENT OF
LOCAL SELF GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ASSISTANT EXECUTIVE OFFICER
BLOCK PANCHAYATH POTHANCODE
THIRUVANANTHAPURAM, PIN - 695001
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WP(C):
K.VIJAYAN
AGED 60 YEARS
CHAIRMAN BLUE MOUNT EDUCATIONAL TRUST THONNAKKAL
THIRUVANANTHAPURAM, PIN - 695317
BY ADV.
SRI.P.ANOOP (MULAVANA)
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.707/2025, 810/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 707 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.26863 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 & 2 IN WP(C):
1 THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION
KOZHIKODE, PIN - 673001
2 THE ASSISTANT EXECUTIVE ENGINEER
LSGD SUB DIVISION, CHELANNUR BLOCK PANCHAYATH,
KOZHIKODE, PIN - 673001
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENTS/PETITIONER & 3RD RESPONDENT IN WP(C):
1 THE MANAGER
CMM, HIGHER SECONDARY SCHOOL,
THALAKALATHUR, KOZHIKODE, PIN - 673317
2 THE SECRETARY
THALAKALATHUR GRAMA PANCHAYATH,
THALAKALATHUR, KOZHIKODE, PIN - 673317
BY ADVS.
SRI.T.T.MUHAMOOD
SRI.VINOD SINGH CHERIYAN
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R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
4
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 810 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.10699 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 TO 6 IN WP(C):
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT
OF LOCAL SELF GOVERNMENT, SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ASSISTANT EXECUTIVE ENGINEER
BLOCK PANCHAYATH, MUKHATHALA P.O,
KOLLAM DISTRICT, PIN - 691577
3 THE ASSISTANT EXECUTIVE ENGINEER
BLOCK PANCHAYATH, ANCHAL.P.O.,
KOLLAM DISTRICT, PIN - 691306
4 THE ASSISTANT EXECUTIVE ENGINEER
BLOCK PANCHAYATH, ITHIKKARA,
KOLLAM DISTRICT, PIN - 691577
5 THE ASSISTANT EXECUTIVE ENGINEER
BLOCK PANCHAYATH, OACHIRA,
KOLLAM DISTRICT, PIN - 690525
6 THE ASSISTANT EXECUTIVE ENGINEER
BLOCK PANCHAYATH, KOTTARAKARA,
KOLLAM DISTRICT, PIN - 691506
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R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS IN WP(C):
1 THE MANAGER
NATIONAL PUBLIC SCHOOL, THAZHUTHALA,
MUKHATHALA.P.O, KOLLAM DISTRICT, PIN - 691577
2 THE MANAGER
SIDDHARATHA CENTRAL SCHOOL, PALLIMON.P.O,
NEDUMPANA, KOLLAM, PIN - 691576
3 THE MANAGER
SABARIGIRI ENGLISH SCHOOL, ANCHAL.P.O,
KOLLAM DISTRICT, PIN - 691306
4 THE MANAGER
SABARIGIRI SENIOR SECONDARY SCHOOL,
PUNALUR, KOLLAM, PIN - 691306
5 THE MANAGER
SREE NARAYANA CENTRAL SCHOOL, NEDUNGOLAM.P.O.,
PARAVOOR, KOLLAM, PIN - 691334
6 THE MANAGER
ST.GREGORIOUS CENTRAL SCHOOL,
KUTHIRAPPANTHY.P.O, THAZHAVA, KARUNAGAPPALLY,
KOLLAM DISTRICT, PIN - 690523
7 THE MANAGER
SREE GURUDEVA CENTRAL SCHOOL, KUDIKKODU,
NEDUMANCAVU.P.O, KOLLAM DISTRICT, PIN - 691509
BY ADV.
SRI.K.B.GANESH.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
6
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 836 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.16051 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 & 3 IN WP(C):
1 THE STATE OF KERALA
REP.BY ITS SECRETARY, DEPARTMENT OF
LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ASSISTANT EXECUTIVE ENGINEER
LOCAL SELF GOVERNMENT DEPARTMENT, L.S.G.D
SUB DIVISION, VAZHAKULAM, KEEZHMAD ROAD,
ALUVA, ERNAKULAM DISTRICT, PIN - 683105
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENTS/PETITIONER & 2ND RESPONDENT IN WP(C):
1 AL-AMEEN INTERNATIONAL PUBLIC SCHOOL
EDATHALA P.O, ALUVA IN ERNAKULAM DISTRICT -
683 564, REP.BY THE PRINCIPAL MS. SUMINA.H.,
AGED 38 YEARS, DAUGHTER OF MR. HABEEBULLA,
RESIDING AT EMPRESS PARK, VENNALAA,
ERNAKULAM DISTRICT, PIN - 682025
2 THE ASSISTANT ENGINEER
EDATHALA GRAMA PANCHAYATH, L.S.G.D SECTION,
EDATHALA P.O., ALUVA, ERNAKULAM DISTRICT,
PIN - 683564
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R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
BY ADVS.
SRI.TPM.IBRAHIM KHAN, (SR.)
SRI.RAAJESH S.SUBRAHMANIAN
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
8
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 850 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.9642 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 & 2 IN WP(C):
1 THE STATE OF KERALA
REP.BY ITS SECRETARY, DEPARTMENT OF
LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ASSISTANT EXECUTIVE ENGINEER
BLOCK PANCHAYATH, MUKHATHALA P.O,
KOLLAM DISTRICT, PIN - 691577
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WP(C):
SREE NARAYANA EDUCATIONAL SOCIETY
REP. BY ITS SECRETARY, VADAKKEVILA,
KOLLAM DISTRICT, PIN - 691010
BY ADV.
SRI.K.B.GANGESH
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
9
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 1008 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.38302 OF
2017 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 TO 4 IN WP(C):
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
DEPARTMENT, THIRUVANANTHAPURAM-, PIN - 695001
2 THE SECRETARY
LOCAL SELF-GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 CHIEF ENGINEER
LOCAL SELF-GOVERNMENT DEPARTMENT, SECRETARIAT.
THIRUVANANTHAPURAM, PIN - 695001
4 DIRECTOR OF PANCHAYATHS -695001
THIRUVANANTHAPURAM, PIN - 695001
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS IN WP(C):
1 JAYAKRISHNAN.J
MANAGER, V.K.N.M.U.P.SCHOOL,
KOTEKKAD, PALAKKAD, PIN - 678732
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R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
2 P N MANGALAM
MANAGER, SEETHARAM UP SCHOOL, KUNISSERY,
ALATHUR SUBDISTRICT DISTRICT, PIN - 678681
3 P.SADASIVAN
MANAGER, VATTOLI LOWER PRIMARY SCHOOL,
VATTOLI, KOZHIKODE, PIN - 673016
4 P.SAFIYA
MANAGER, C.E.U.P.SCHOOL,PARUTHUR,
PALAKKAD, PIN - 679305
5 MANAGER
C.A.HIGHER SECONDARY SCHOOL, KOYALMANNAM,
PALAKKAD DISTRICT, PIN - 678562
6 MANAGER
HIGHER SECONDARY SCHOOL, THIRUVALAYANNUR,
THRISSUR, PIN - 679562
7 MANAGER
EBENEZER HIGHER SECONDARY SCHOOL,
ETTICHUVADU.P.O, RANNY, PATHANAMTHITTA,
PIN - 689675
8 P.S.SAHADEVAN
MANAGER, NATTIKA EAST U.P.SCHOOL,
P.O.TALIKULAM, THRISSUR, PIN - 680569
9 V VENUGOPALAN
MANAGER, THEKKUMANGALAM J.B.SCHOOL,
LAKKIDI, PALAKKAD, PIN - 679301
BY ADV.
DR.GEORGE ABRAHAM
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
11
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 1054 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.12246 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 TO 4 IN WP(C):
1 STATE OF KERALA
REP BY ITS SECRETARY, DEPARTMENT OF
LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ASSISTANT EXECUTIVE ENGINEER
KUTTIPPURAM BLOCK PANCHAYATH, THOZHUVANNOOR,
MALAPPURAM, PIN - 676552
3 THE ASSISTANT EXECUTIVE ENGINEER
TANUR BLOCK PANCHAYATH, KADALUNDI ROAD,
MALAPPURAM, PIN - 676302
4 THE ASSISTANT EXECUTIVE ENGINEER
PERUMBADAPPU BLOCK PANCHAYATH,
MALAPPURAM, PIN - 689574
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS IN WP(C):
1 AL HUDA CENTRAL SCHOOL
MALAYIL, KADAMPUZHA P.O.,
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MALAPPURAM DISTRICT-676 553, REP. BY ITS
MANAGER, MOIDEENKUTTY MALAPPURAM AGED 62 YEARS,
S/O. KOYA (LATE ), RESIDING AT PULICKAL HOUSE,
KADAMPUZHA P.O., MALAPPURAM, PIN-676553
2 A.E.S. CENTRAL SCHOOL
ALOOR, KANMANAM THEKKUMURI P.O.,
MALAPPURAM DISTRICT- 676 551. REP BY ITS MANAGER
T.K. ABDU RAHMAN, AGED 54 YEARS, S/O.ALAVIKUTTY
HAJI (LATE), (RESIDING AT THAYYUIL KOTHAKATH
HOUSE, ALOOR, KANMANAM THEKKUMURI P.O.,
MALAPPURAM DISTRICT, PIN - 676551
3 IRSHAD ENGLISH SCHOOL
PANTHAVOOR P.O., ALAMKODE,
MALAPPURAM DISTRICT- 679 585, REP. BY ITS
MANAGER VARIYATH MUHAMMEDALI, AGED 49 YEARS,
S/O. MOIDUNNY MUSLIYAR (LATE), RESIDING AT
CHEMBALAVALAPPIL HOUSE, P.O. SUKAPURAM,
EDAPPAL, MALAPPURAM, PIN - 679576
BY ADV.
SMT.P.J.RAZIA BEEVI
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
13
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 1055 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.12523 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 & 2 IN WP(C):
1 THE STATE OF KERALA
REP. BY ITS SECRETARY, DEPARTMENT OF
LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ASSISTANT EXECUTIVE ENGINEER
MALAMPUZHA BLOCK PANCHAYATH, MALAMPUZHA OFFICE
OF THE MALAMPUZHA BLOCK PANCHAYATH, N.H 47,
KOOTTUPAATHA, PALAKKAD DISTRICT, PIN - 678007
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WP(C):
HOLY TRINITY SCHOOL (SENIOR SECONDARY)
KANJIKODE WEST, PALAKKAD DISTRICT 678 623
REPRESENTED BY ITS CORRESPONDENT JOSEPH K.V,
SON OF LATE VARGHESE IDICULA, RESIDING AT
TRINITY VILLA, 68, CHANDRANAGAR,
PALAKKAD DISTRICT, PIN - 678007
BY ADVS.
SRI.K.M.ABDUL MAJEED
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R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
SRI.TPM.IBRAHIM KHAN (SR.)
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
15
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 1057 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.21619 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 & 2 IN WP(C):
1 THE STATE OF KERALA
REP. BY ITS SECRETARY, DEPARTMENT OF
LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ASSISTANT EXECUTIVE ENGINEER
BLOCK PANCHAYATH, OTTARAKKARA, NELLIKKUNNAM P.O,
KOLLAM DISTRICT, PIN - 691520
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WP(C):
MANAGER
CARMEL RESIDENTIAL SCHOOL,
KADALAVILA, NELLIKKUNNAM P.O,
KOTTARAKKARA, KERALA, PIN - 691520.
BY ADV.
SRI.K.B.GANGESH
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
16
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA, 1947
RP NO. 1058 OF 2025
AGAINST THE JUDGMENT DATED 21.02.2025 IN WP(C) NO.15073 OF
2019 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 TO 3 IN WP(C):
1 THE STATE OF KERALA
REP BY CHIEF SECRETARY, GOVERNMENT
SECRETARIAT TRIVANDRUM, PIN - 695001
2 THE ASSISTANT ENGINEER
LSGD SECTION, MUNICIPAL OFFICE
KOTTAYAM, PIN - 686001
3 THE ASSISTANT EXECUTIVE ENGINEER
MUNICIPAL OFFICE KOTTAYAM, PIN - 686001
BY ADV.
SRI.P.M.SHAMEER, GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WP(C):
THE SECRETARY
CHINMAYA VIDYALAYA, THAZHATHANGADY P.O.
KOTTAYAM, PIN - 686005
BY ADV.
SRI.JOMY GEORGE
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.09.2025, ALONG WITH RP.833/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
17
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
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ORDER
These review petitions have been instituted at the instance
of the State of Kerala - pointing out that the Circular at Ext.P9
dated 12.09.2011 (produced in W.P.(C) No.10699 of 2019), which
is set aside by this Court has already been modified pursuant to
Annexure 1 circular dated 24.01.2020. Therefore, it is the
submission made by the learned Government Pleader,
Sri.P.M.Shameer, that the judgment requires to be reviewed
insofar as this Court has not been made aware of the subsequent
developments as noticed by Annexure 1.
2. I have also heard Sri.T.P.M.Ibrahim Khan, the learned
Senior Counsel, Smt.Susmitha K.P., Sri.K.B.Ganesh, Dr.George
Abraham and Sri.Jomy George, the respective counsel appearing
for the respondents in these review petitions.
3. The challenge in the writ petitions was with reference
to the demand of supervision charges for issuance of the fitness
certificate pursuant to Ext.P9 Circular in W.P.(C) No.10699 of
2019. By the judgment of this Court, it was categorically found
that, such demand for supervision charges, etc. cannot be had
with reference to a Circular issued on behalf of the Government. I
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have also issued directions, to the effect that, if at all the schools
can be directed to satisfy any amounts, that can only be with
reference to the conditions contained in G.O.(P) No.84/97/PW&T
dated 19.08.1997.
4. Thus, apart from setting aside Ext.P9, this Court has
categorically found that the liability of the schools would be with
reference to G.O.(P) No.84/97/PW&T dated 19.08.1997.
5. The learned Government Pleader has pointed out that
the afore Government Order dated 19.08.1997 has been
specifically referred to in the Circular at Annexure 1 dated
24.01.2020. True, as rightly contended, the afore Government
Order has been referred to in the Circular. However, I notice that
the Circular makes the schools liable to satisfy various amounts in
excess of the prescription contained in the 1997 Government
Order, when the school seeks to obtain the certificate for the first
time. According to the Circular, the benefit of the 1997
Government Order can be obtained only for subsequent attempts
to obtain certifications.
6. I am of the opinion that the principles laid down while
disposing of the writ petitions would also apply as regards
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
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Annexure 1 Circular dated 24.01.2020.
7. It has been categorically found while disposing of these
writ petitions that, through a Circular in the nature of Ext.P9 in
W.P.(C) No.10699 of 2019, the Government is not entitled to
demand any such amounts. The same yardstick has also to apply
as regards Annexure 1. Therefore, merely because Annexure 1
has not been brought to the notice of this Court while disposing of
the writ petitions, that by itself is not going to make any
difference. Furthermore, insofar as it has been categorically found
that the liability of the schools is only pursuant to the Government
Order of the year 19.08.1997, I am at a loss to understand as to
how, through a Circular, the Government can say that the benefits
would be eligible only if the school requires such certification for
the subsequent periods.
8. In such circumstances, I am of the opinion that no valid
reasons for reviewing the judgment have been made out.
Resultantly, these review petitions would stand dismissed.
Sd/-
HARISANKAR V. MENON
JUDGE
anm
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure 1 TRUE COPY OF THE CIRCULAR DATED
24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure I TRUE COPY OF THE CIRCULAR DATED
24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure A 1 TRUE COPY OF THE CIRCULAR DATED
24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure A1 A TRUE COPY OF CIRCULAR DATED 24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure A1 A TRUE COPY OF THE CIRCULAR DATED
24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure A1 TRUE COPY OF THE CIRCULAR DATED 24-01-
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure A1 A TRUE COPY OF THE CIRCULAR DATED
24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure A1 TRUE COPY OF THE CIRCULAR DATED
24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure A1 TRUE COPY OF THE CIRCULAR DATED
24.01.2020
R.P. Nos.833, 707, 810, 836, 850, 1008, 1054, 1055, 1057 & 1058 of 2025
2025:KER:72142
PETITIONERS' ANNEXURES
Annexure 1 TRUE COPY OF THE CIRCULAR DATED
24.01.2020
