MANAGER VELUNNI GURUKKAL MEMORIAL Vs. STATE OF KERALA

JUDGEMENT

(1.) As per Ext.P1 jenm assignment deed dated 28.1.2002, Nithya Trust, which was registered as No.13 of 2002 of Sub Registrar's Office, Koduvayoor, represented by K.V.Krishnankutty, purchased an item of property. The property consists of Velunni Gurukkal Memorial Junior Basic School. It is stated that the right of management was also transferred. The former Manager submitted Ext.P2 application for change of management to the Director of Public Instruction through proper channel. The Assistant Educational Officer, Kollengode forwarded the proposal for transfer to the Director of Public Instruction. As per Ext.P3 dated 16.9.2009, the Director of Public Instruction requested the Assistant Educational Officer, Kollengode to furnish certain details. As per Ext.P6 order dated 23.6.2010, the Director of Public Instruction returned the proposal on the following ground:

(2.) Challenging Ext.P6 order, the petitioner has filed Ext.P7 representation dated 3.8.2010 to the first respondent. Ext.P7 is pending disposal.

(3.) The reliefs prayed for in the Writ Petition are the following: