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Kerala High Court

A.P.Kunhammad vs The District Educational Officer ... on 12 August, 2021

Author: Anu Sivaraman

Bench: Anu Sivaraman

WP(C) No.16500/2021                          1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
            Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                            WP(C) NO. 16500 OF 2021(J)
   PETITIONER:

          A.P.KUNHAMMAD, AGED 75 YEARS, S/O. MOIDEEN HAJI, GENERAL SECRETARY,
          C.H.MUHAMMED KOYA MEMORIAL EDUCATION DEVELOPMENT COMMITTEE,
          CHAKKIAT, P.O.THILLANKERI, KANNUR DISTRICT, RESIDING AT CHIKKIAT
          HOUSE, KAVUMPADI, THILLANKERI P.O., KANNUR DISTRICT-670 702

   RESPONDENTS:

      1. THE DISTRICT EDUCATIONAL OFFICER, THALASSERY, KANNUR-670 001
      2. T.MAJEED, AGED 58 YEARS ,S/O. KUNHAMBU HAJI, BAITH UI FALAH,
         THILANKERI P.O., IRITTY TALUK, KANNUR DISTRICT-670 702

        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 issue an interim direction to the 1st respondent to consider
   the Exts.P8 and P10 requests for approval of the managership, along with
   the application made by the 2nd respondent which was directed to be
   disposed of in Ext.P9 judgment, pending disposal of the above writ
   petition(civil).
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.M.SASINDRAN & S.SHYAM KUMAR, Advocates for the petitioner, the court
   passed the following:-
                                      ORDER

The petitioner to take out notice before admission to the 2nd respondent by speed post or by e-mail.

Post on 27-08-2021.

The first respondent shall take steps pursuant to Exhibit P9 only after hearing the petitioner as well.

Sd/-

ANU SIVARAMAN JUDGE WP(C) No.16500/2021 2/2 Exhibit P8 A TRUE COPY OF THE LETTER SENT BY THE PRESIDENT OF THE SOCIETY, DATED 06.02.2021 SUBMITTED BY THE PRESIDENT OF THE SOCIETY TO THE 3RD RESPONDENT DEO Exhibit P9 A TRUE COPY OF THE JUDGMENT DATED 09.04.2021 IN WPC NO.11750 OF 2020 Exhibit P10 A TRUE COPY OF THE REPRESENTATION DATED 27.07.2021 SUBMITTED BY THE PRESIDENT OF THE COMMITTEE BEFORE THE 3RD RESPONDENT 12-08-2021 /True Copy/ Assistant Registrar