Kerala High Court
M.A.Sulfiker Ali vs P.K.Krishnaswamy on 12 March, 2015
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
THURSDAY, THE 12TH DAY OF MARCH 2015/21ST PHALGUNA, 1936
RP.No. 263 of 2015 IN OP.4128/2003
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OP 4128/2003 of HIGH COURT OF KERALA
REVIEW PETITIONER(S):
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M.A.SULFIKER ALI, AGED 43 YEARS
SON OF ABDUL RAHIMAN, AGED 43 YEARS,
P.T.A. PRESIDENT, SARVAJANA HIGH SCHOOL
PUDUCODE, PALAKKAD DISTRICT (RESIDING AT BISMILLAH MANZIL)
THACHANADI, PUDUCODE, PALAKKAD DISTRICT.
BY ADV. SRI.V.RAJASEKHARAN NAIR
RESPONDENT(S):
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1. P.K.KRISHNASWAMY
KRISHNASREE, UMANAGAR
P.O. KODUNTHIRAPULLY, PALAKKAD - 678 004.
2. THE STATE OF KERALA REPRESENTED BY ITS
SECRETARY TO GENERAL EDUCATION (B) DEPARTMENT
SECRETARIAT, THIRUVANANTHAPURAM.
3. THE DEPUTY DIRECTOR OF EDUCATION
PALAKKAD DISTRICT - 678 001.
4. THE DISTRICT EDUCATIONAL OFFICER
PALAKKAD DISTRICT - 678 001.
5. THE HEADMASTER,
SARVAJANA HIGH SCHOOL, PUDUCODE,
PALAKKAD DISTRICT - 678 687.
6. P.V. PARAMESWARA IYER
RESIDING AT PUDUCODE VILLAGE
PALAKKAD DISTRICT - 678 687
7. M.V. MUSTHAFA, AGED 65 YEARS
S/O.MOIDEEN PILLAI RAWTHER
ANCHUMURI, PALAKKAD DISTRICT 678 687
RP.No. 263 of 2015
8. K.A.VELUKUTTY,
KANNATHUKAD,
MANAPPADAM
PALAKKAD DISTRICT - 678 687.
9. KRISHNAN UNNI, SAI KRIPA,
MANAPPADAM
PALAKKAD DISTRICT 678 687.
10. KARUNAKARA WARRIER,
POURNAMI NORTH VILLAGE, PUTHUCODE
PALAKKAD - 678 687.
11. K.U. UNNIMOHAMMED
MORAIYOOR, (VIA) MONGAM,
MALAPPURAM DISTRICT 673 642
12. P.B.VENKATARAMAN
S/O.LATE P.S. BALAKRISHNAN, B15, AISHIANA,
21, VENUS COLONY, 2ND STREET, ALWARPET
CHENNAI, 600 018, TAMIL NADU.
13. P.R. SUNDARAM,
LATE P.S. RAMACHANDRAN, 22, ELDAMS ROAD,
ALWARPET, CHENNAI - 600 018, TAMIL NADU
14. THE NADUVIL MADAM, THRISSUR
REPRESENTED BY SRI. K. KRISHNAN NAMBOODIRI
MANAGER, NADUVIL MADHAM GROUP DEVASWOMS,
THIRUVALATHUR, PALAGHAT DISTRICT - 678 551.
15. SREE ANNAPPOORNESWARI POOJA CO-ORDINATORS TRUST
(ALSO KNOWN AS SAPCO TRUST), PUTHUCODE SOUTH VILLAGE,
PALAGHAT DISTRICT - 678 687, REPRESENTED BY ITS CHAIRMAN
K.R. KAMALAM
16. M.C. CHELLAMANI
AGED 54 YEARS, S/OCHINNAN, MOTHAYAMKODU VEEDU,
MEMBER, WARD NO.XI, PUTHUCODE GRAMA PANCHAYATH
PUTHUCODE POST, PALAKKAD - 678 687.
R2 TO R4 BY SENIOR GOVERNMENT PLEADER SRI. P.V. ELIAS
BY SMT.PREETHY KARNUNAKARAN
BY SRI.T.C.SURESH MENON
BY SRI.T.B.HOOD
BY SRI.N.R.MADHAVA MENON
BY SRI.K.I.MAYANKUTTY MATHER
BY SRI.V.A.MUHAMMED
BY SRI.MAT.PAI
BY SMT.PRABHA R.MENON
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 12-03-2015,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
C.K.ABDUL REHIM, J.
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R.P. No. 263 OF 2015
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Dated this the 12th day of March, 2015
ORDER
The review petitioner herein was not a party in the writ petition. This review petition was filed based on leave granted this court. The Review Petitioner is the President of Parent Teacher Association of the School concerned. It is stated that he is a person deeply interested in the well being of the school. In the judgment dated 20.11.2014 this court had directed the Government to take an appropriate decision with respect to management of the school in question, after affording opportunity of personal hearing to the writ petitioner and all other parties concerned. Only claim of the petitioner is that he may also be given a chance of personal hearing, he being a person interested in the affairs of the school. Since it is already directed that a decision shall be taken after hearing all the parties concerned, this court is of the opinion that it can be R.P. No. 263 OF 2015 2 clarified that an opportunity of personal hearing should be afforded to the review petitioner also.
Hence this review petition is disposed of by clarifying the judgment to the extent of directing the 1st respondent to afford an opportunity of personal hearing to the petitioner herein also.
C.K.ABDUL REHIM, JUDGE SKV