Kerala High Court
A.A. Padmanabhan vs Director Of Public Instruction on 18 March, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 26TH DAY OF MARCH 2015/5TH CHAITHRA, 1937
WP(C).No. 7873 of 2015 (H)
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PETITIONER:
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A.A. PADMANABHAN,
MANAGER, P.M.L.P.SCHOOL, KIRALUR,
THRISSUR DISTRICT, PIN-680 601.
BY ADVS.SRI.PAUL MATHEW (PERUMPILLIL),
SRI.PRASUN.S.
RESPONDENT:
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DIRECTOR OF PUBLIC INSTRUCTION,
JAGATHY, THIRUVANANTHAPURAM, PIN-695 014.
BY SR. GOVT. PLEADER SRI.M.A. FAYAZ.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26-03-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
WP(C).No. 7873 of 2015 (H)
APPENDIX
PETITIONER'S EXHIBITS:-
EXT.P1 TRUE PHOTOSTAT COPY OF THE NOTICE DATED 18.03.2010
ISSUED BY THE PETITIONER TO THE DIRECTOR OF PUBLIC
INSTRUCTION.
EXT.P2 TRUE PHOTOSTAT COPY OF THE ORDER PASSED BY THE
RESPONDENT REJECTING EXT.P1.
EXT.P3 TRUE PHOTOSTAT COPY OF THE JUDGMENT DATED 12.11.2014 IN
W.A. NO. 601 OF 2011 AND CONNECTED CASES.
EXT.P4 TRUE PHOTOSTAT COPY OF THE JUDGMENT DATED 19.11.2014 IN
WP(C).NO.13702 OF 2014.
EXT.P5 TRUE PHOTOSTAT COPY OF THE LETTER DATED 30.01.2015 ISSUED
BY THE PETITIONER TO THE RESPONDENT.
EXT.P5(A) THE POSTAL RECEIPT FOR SENDING EXHIBIT P5 TO
THE RESPONDENT.
EXT.P6 TRUE COPY OF THE JUDGMENT DATED 27.06.1988 IN W.A.512/1988.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
A. MUHAMED MUSTAQUE, J.
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W.P.(C) No.7873 of 2015
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Dated this the 26th day of March, 2015
JUDGMENT
The petitioner is the Manager of an aided school. Petitioner issued a statutory notice under Section 7(6) of the Kerala Education Act to close down the school. The petitioner submits that he is entitled to close down the school in the light of Exts.P3 and P4 judgments. The petitioner has already moved the Director of Public Instructions by Exts.P1 and P5. The only request made before this Court is for an early disposal of Exts.P1 and P5.
2. Therefore, there shall be a direction to the Director of Public Instructions to consider Exts.P1 and P5, after adverting to Exts.P3 and P4 judgments of this Court. Needful shall be done within a period of one month from the date of receipt of a copy of this judgment. The petitioner shall produce a copy of the writ petition along with the copy of judgment before the respondent, for compliance.
W.P.(C) No.7873 of 2015 2
The writ petition is disposed of as above.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE.
//true copy// P.S. to Judge st/-