Kerala High Court
Bro. Regy Scaria vs The State Of Kerala Represented By ... on 7 March, 2024
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
Thursday, the 7th day of March 2024 / 17th Phalguna, 1945
WP(C) NO. 15723 OF 2023
PETITIONER:
BRO. REGY SCARIA, AGED 45, PRINCIPAL, MARYGIRI ENGLISH MEDIUM SCHOOL
KOOTTUMUGHAM(P.O), SREEKANDAPURAM, KANNUR - 670631.
RESPONDENTS:
1. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
EDUCATION DEPARTMENT, SECRETRIAT, ANNEXE-II, THIRUVANANTHAPURAM -
695001.
2. DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL EDUCATION,
JAGATHY,THIRUVANATHAPURAM - 695014.
3. CENTRAL BOARD OF SECONDARY EDUCATION(CBSE), REPRESENTED BY ITS
SECRETARY, VIKASMARG, C.BLOCK, PREETH VIHAR, NEW DELHI - 110062.
4. JOINT SECRETARY AND REGIONAL OFFICER, CENTRAL BOARD OF SECONDARY
EDUCATION (CBSE) II FLOOR, BLOCK B, LIC DIVISIONAL OFFICE CAMPUS,
PATTOM, THIRUVANATHAPURAM - 695003.
5. KERALA STATE COMMISSION FOR PROTECTION OF CHILD RIGHT, REPRESENTED
BY ITS REGISTRAR T.C.14/2036, VANROOSS JUNCTION,P.O KERALA
UNIVERSITY, THIRUVANATHAPURAM - 695034.
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 allow the petitioner's school to conduct classes in the school
in the month of May 2023 starting for students promoted to classes IX, X
and XII respectively and thereby render justice.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and the reference order dated
24.05.2023 and upon hearing the arguments of M/S. A.C.VENUGOPAL and
VIDHYA. A.C., Advocates for the petitioner and of SRI. NIRMAL S., Advocate
for R3 and R4, the court passed the following:
p.t.o
A.MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
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W.P.(C) NoS.15707/2023, 15455/2023, 15723/2023,
15746/2023, 16068/2023 & 1931/2024
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Dated this the 7th day of March, 2024
O R D E R
A.Muhamed Mustaque, J.
If the petitioners want to intimate the students about the commencement of the vacation class, they are free to do so. However, the commencement of the vacation class shall only be after obtaining the orders from this Court. The petitioners, therefore, are free to intimate the staff as well as the students.
Post on 18.03.2024.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE Sd/-
SHOBA ANNAMMA EAPEN, JUDGE ln 07-03-2024 /True Copy/ Assistant Registrar