HALEEMA Vs. HIGH COURT OF KERALA

JUDGEMENT

(1.) The Writ Petitioner states that she is the Manager of R.I.L.P School, Edathirinji, Thrissur District. She states that the managership of the school was the subject-matter of a dispute and it was settled in O.S. No. 547 of 2003 on the file of the Court of the Munsiff of Irinjalakkuda. As per the decree, the Petitioner and other members of the family are to function as Manager of the school on rotation basis. The Parent Teachers' Association of the school represented by its President Sreedevi filed W.P. (C) No. 6751 of 2009 alleging that the Manager failed to effect periodical maintenance to the school buildings and that the representation submitted to the Assistant Educational Officer was not being properly considered. In that Writ Petition, the Petitioner was the third Respondent. The Writ Petition was disposed of by Ext. P-4 judgment dated 18th March, 2009 directing the Assistant Educational Officer, Irinjalakuda to inspect the school with notice to the Manager, the President of the Parent Teachers' Association and the Headmaster and to take appropriate action. It is stated that the Writ Petitioner in the present Writ Petition, who was the third Respondent in W.P. (C) No. 6751 of 2009 did not receive any notice in that Writ Petition.

(2.) Pointing out that the Parent Teachers' Association did not take any decision to file the Writ Petition [W.P. (C) 6751 of 2009] and that the President of the Parent Teachers' Association was acting as "a benami for someone else", the Petitioner submitted Ext. P-8 representation dated 21-5-2008 to the Registrar General of the High Court. In Ext. P-8, it was stated that the Petitioner proposed to file a review petition in W.P. (C) No. 6751 of 2009. The Petitioner also submitted Ext. P-9 representation dated 19th October, 2010 to the Registrar General. In Ext. P-9, the Petitioner, stated in the last paragraph thus:

(3.) The relief prayed for in the Writ Petition is to issue a Writ of Mandamus commanding the Registrar General to consider Exts. P-8 and P-9 representations and to pass orders thereon. The Respondents in the Writ Petition are the High Court of Kerala represented by the Registrar General, the Assistant Educational Officer and Sreedevi Rajeesh, the former President of the Parent Teachers' Association.