Kerala High Court
Veejees Dynamic English Medium School vs State Of Kerala Represented By Its on 24 March, 2008
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
TUESDAY, THE 20TH DAY OF MARCH 2012/30TH PHALGUNA 1933
WP(C).No. 9763 of 2008 (K)
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PETITIONER:
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VEEJEES DYNAMIC ENGLISH MEDIUM SCHOOL
PERINGOTTUKURUSSI, PALAKKAD DISTRICT
REPRESENTED BY ITS MANAGER SMT. K.N.VASANTHI
BY ADV. SRI.K.T.SHYAMKUMAR
RESPONDENTS:
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1. STATE OF KERALA REPRESENTED BY ITS
SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPT.
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
THIRUVANANTHAPURAM.
3. THE DEPUTY DIRECTOR OF EDUCATION,
PALAKKAD.
4. THE ASSISTANT EDUCATIONAL OFFICER,
KUZHALMANNAM, PALAKKAD DISTRICT.
BY GOVERNMENT PLEADER SMT.LOWSY A
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20-03-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
STK
S.SIRI JAGAN, J.
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W.P.(C) No.9763 of 2008(K)
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Dated this the 24th day of March, 2008
ORDER
Admit. Issue notice to the respondents.
2. Learned Government Pleader submits that although this Court has passed interim orders in similar writ petitions following a Division Bench decision, the examinations have already started. Learned counsel for the petitioners submits that the petitioners can move for conducting the remaining examinations. In the above circumstances, following the interim order passed by the Division Bench in W.P.(C) No.19458/2007 and connected cases, I pass the following interim order in this writ petition.
3. If the petitioners move for holding the examination for the students of their schools as requested for in Ext.P8 application, by presenting their students for the same in any recognised/aided/Government schools, the competent authority among the respondents shall render all help and pass appropriate W.P.(C) No.9763/2008/K -2- orders enabling the students to take the examination. Having regard to the dearth of time available for the petitioners, if such a move is made, the competent authority among the respondents shall deal with their applications expeditiously.
S.SIRI JAGAN, JUDGE jp