STATE OF KERALA Vs. MUJEEB AND ORS.

JUDGEMENT

(1.) The respondents 1 to 3 in the Writ Petition have filed this Writ Appeal, challenging the interim order passed by the learned Single Judge in the Writ Petition on 30.03.2010, which reads as follows:

(2.) The 1st respondent/writ petitioner is the President of Parent-Teachers Association of the aforementioned school. The Manager, anticipating sanction of upgradation of his school, on the strength of Ext.P2 judgment of the Division Bench of this Court, admitted students to Std.V, during the academic year 2007-08. Those students, who have completed their studies in that class, were promoted to Std.VI and further promoted to Std.VII. Since the said students studied in an unrecognised Upper Primary School for Stds.V, VI and VII, they cannot get admission in any aided or Government High School. Confronted with the above position, the 1st respondent/writ petitioner was constrained to approach this Court, seeking appropriate reliefs. In fact, before that, the 1st respondent had moved the Assistant Educational Officer (AEO) by a representation seeking appropriate reliefs. But, that representation was rejected by the AEO, Pattambi by Ext.P5 communication dated 3.3.2010. Against that order, the 1st respondent filed Ext.P6 appeal before the Deputy Director of Education, Palakkad, on 3.3.2010. Thereafter, the Writ Petition was filed, challenging Ext.P5 and seeking further reliefs.

(3.) The learned Single Judge, after hearing both sides, granted the aforementioned interim relief. Feeling aggrieved by the same, respondents 1 to 3 in the Writ Petition have preferred this Writ Appeal.