Kerala High Court
P.R.Sathyan vs Sri.Reghuvaran
Author: Thomas P.Joseph
Bench: Thomas P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOMAS P.JOSEPH
MONDAY, THE 27TH DAY OF MAY 2013/6TH JYAISHTA 1935
WP(C).No. 11360 of 2013 (T)
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PETITIONER(S):
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P.R.SATHYAN
POOMTHOTTAM, THEKKEMURI, EAST KALLADA
KOLLAM.
BY ADVS.SRI.R.KISHORE
SRI.ARUN BABU
RESPONDENT(S):
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1. SRI.REGHUVARAN
S/O. KUNJUPILLAI, MANAGER, C.V.K.M.H.S AND H.S.S
EAST KALLADA, RESIDING AT ANANDAVILASOM, THEKKEMURI
EAST KALLADA, KOLLAM - 691 502.
2. SMT.RETNAKUMARI
VIJAYA GLIMPS, 3B, JAWAHAR NAGAR
KADAVANTHRA, KOCHI - 682 020.
3. SRI.U.SARATHCHANDRAN
12/11, JAM NAGAR HOUSE, SHAJAHAN ROAD
NEW DELHI - 110 611.
4. SMT.AMBLI V.
CHEMPAKASSERIL, THEKKEMURI, EAST KALLADA - 691 502.
5. SRI.SAJU P. KOSHY
HEAD MASTER, C.V.K.M.H SCHOOL, EAST KALLADA
RESIDING AT PUTHENPARAMBIL A.T. HOME
PARUVELIKKARA P.O., KUNNATHOOR TALUK
WEST KALLADA - 691 502.
6. SMT.LEKSHMI
PRINCIPAL, C.V.K.M.H SCHOOL, EAST KALLADA
691 502, RESIDING AT MUDIYILAZHIKKATHU VEEDU
KOICKAL MURI, EAST KALLADA.
7. DIRECTOR,
HIGHER SECONDARY EDUCATION
DIRECTORATE OF HIGHER SECONDARY EDUCATION
HOUSING BOARD BUILDING, THIRUVANANTHAPURAM.
WP(C).No. 11360 of 2013 (T) 2
8. REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION
O/O. REGIONAL DEPUTY DIRECTOR, CORPORATION BUILDING
THIRUVANANTHAPURAM - 695 001.
9. DEPUTY DIRECTOR OF EDUCATION
O/O DEPUTY DIRECTOR OF EDUCATION, THEVALLY
KOLLAM - 691 009.
10. THE CHIEF SECRETARY
GOVT. OF KERALA, SECRETARIAT
THIRUVANANTHAPURAM - 695 001.
BY GOVERNMENT PLEADER SRI.M.A.FAYAZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27-05-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MNS
WP(C).No. 11360 of 2013 (T)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT-P1-TRUE COPY OF THE CIRCULAR DATED 27/10/2012 ISSUED BY THE 7TH
RESPONDENT.
EXHIBIT-P2-TRUE COPY OF THE ORDER DATED 06/02/2013 OF THE DMO
EXHIBIT-P3-TRUE COPY OF THE LETTER DATED 26/03/2013 ISSUED TO THE IST
RESPONDENT BY DMO
EXHIBIT-P4-A TRUE COPY OF THE COMPLAINT DATED 11/04/2013 FILED BEFORE THE
SUB INSPECTOR, EAST KALLADA.
EXHIBIT-P5-THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE 8TH RESPONDENT DATED 27/02/2013.
EXHIBIT-P6-THE TRUE COPY OF THE FRAUDULENTLY CREATED NON CONFIDENCE
MOTION DATED 15/03/2013.
EXHIBIT-P7-THE TRUE COPY OF LETTER ISSUED BY THE 5TH AND 6TH RESPONDENT
DATED 23/03/2013.
EXHIBIT-P8-THE TRUE COPY OF THE REPRESENTATION DATED 25/03/2013 SENT TO THE
9TH RESPONDENT BY PETITIONER.
EXHIBIT-P9-TRUE COPY OF THE ADVOCATE NOTICE DATED 06/02/2013.
EXHIBIT-P10-TRUE COPY OF THE AUTHORISATION LETTER ISSUED BY THE PTA
C.V.K.M.H.S SCHOOL IN FAVOUR OF THE PETITIONER.
RESPONDENT(S)' EXHIBITS:NIL
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//TRUE COPY//
P.A TO JUDGE
THOMAS P.JOSEPH, J.
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W.P(C).No.11360 of 2013
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Dated this the 27th day of May, 2013
J U D G M E N T
Petitioner is the President of Parents-Teachers Association of C.V.K.M.H.S School, East Kallada and complains of lack of basic amenities and facilities for the students of that school. It is alleged that there is no facility for drinking fresh water and that sufficient urinals and toilets for the 1300 students are not provided. Petitioner has preferred representations before the respondents 7 to 9 to provide all facilities and amenities for the students. The learned counsel submits that the 9th respondent be directed to dispose of Ext.P8, representation.
2. The learned Government Pleader submits that the representation was considered by the 9th respondent who, by letter No.B6/2214/13 dated 30.03.2013 has issued appropriate directions to the first respondent. The learned Government Pleader has given me a copy of the said letter.
3. It is seen from the copy of the said letter that the 9th respondent has issued certain directions to the first respondent. In that view of the matter a further direction to the 9th respondent as prayed for is not necessary.
W.P(C).No.11360 of 2013 2
4. Now that the 9th respondent has issued appropriate directions, it is for the authorities concerned to ensure that the said directions are complied.
The Writ Petition is disposed of as above.
Sd/-
THOMAS P.JOSEPH, JUDGE Sbna