Kerala High Court
Shabeer Shajahan vs State Of Kerala on 22 August, 2019
Author: Hrishikesh Roy
Bench: Hrishikesh Roy, A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.HRISHIKESH ROY
&
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 22ND DAY OF AUGUST 2019/31ST SRAVANA, 1941
W.P(C).No.22885 OF 2019
PETITIONER:
SHABEER SHAJAHAN,
AGED 29 YEARS
S/O.N.A.SHAJAHAN, NEDUVELIPEEDIKA HOUSE,
GARDEN ROAD, ATHIRAMPUZHA P.O., KOTTAYAM,
PIN - 686 562.
BY ADVS.SRI.REJI GEORGE
SRI.JOE JOSEPH KOCHIKUNNEL
SRI.A.M.NASEER
SMT.ANUPAMA JOHNY
SRI.BINOY DAVIS
SRI.R.P.SREENIVASAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
THE DIRECTORATE OF HIGHER SECONDARY EDUCATION,
HOUSING BOARD BUILDING, SANTHI NAGAR,
THIRUVANANTHAPURAM - 695 001.
3 THE NATIONAL COUNCIL FOR TEACHER EDUCATION,
HANS BHAWAN (WING-II), 1, BAHADUR SHAH ZAFAR MARG,
NEW DELHI - 110 002.
BY SRI. TEK CHAND (SR. GOVERNMENT PLEADER)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.08.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).No.22885/2019 : 2 :
JUDGMENT
Hrishikesh Roy, C.J.
The learned counsel Sri.Reji George submits that he may be permitted to withdraw this Public Interest Litigation and to file a fresh one, deleting some of the prayers and incorporating additional legal grounds to challenge the provisions of the Kerala Education Act and Rules . It is also acknowledged that the petitioner had earlier filed an unnumbered Writ Petition which however was returned as defective, through the Court's order dated 6.8.2019.
2. In view of above, the case is dismissed as not pressed, reserving the liberty as aforesaid. The presence of Sri.Tek Chand, the learned Senior Government Pleader is noted, for the purpose of record.
Sd/-
HRISHIKESH ROY CHIEF JUSTICE Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE prp/22/8/19 W.P.(C).No.22885/2019 : 3 : APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE NATIONAL COUNCIL FOR TEACHER EDUCATION (DETERMINATION OF MINIMUM QUALIFICATIONS FOR PERSONS TO BE RECRUITED AS EDUCATION TEACHERS AND PHYSICAL EDUCATION TEACHERS IN PRE-PRIMARY, PRIMARY, UPPER PRIMARY, SECONDARY, SENIOR SECONDARY OR INTERMEDIATE SCHOOLS OR COLLEGES) REGULATIONS, 2014 ISSUED BY THE NATIONAL COUNCIL FOR TEACHER EDUCATION UNDER THE NATIONAL COUNCIL FOR TEACHER EDUCATION ACT, 1993.
EXHIBIT P2 TRUE COPY OF ORDER NO.GEDN-SC1/68/2018/G.EDN.
DATED 22/01/2019 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 A TRUE ENGLISH TRANSLATION OF ORDER NO.GEDN-
SC1/68/2018/G.EDN. DATED 22/01/2019 ISSUED BY THE 1ST RESPONDENT, WHICH IS PRODUCED AS EXT.P2 DOCUMENT IN THE WRIT PETITION.
EXHIBIT P3 TRUE COPY OF ORDER NO.AC.C/038038/2018 DATED 01/08/2018 ISSUED BY THE UNIVERSITY OF KERALA.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE