IBRAHIM MUSSALIAR; RAHIYANATH M , FOUSIYA M Vs. HEAD MASTER; KHADEEJA, DISTRICT EDUCATIONAL OFFICER, HEAD MASTER

JUDGEMENT

(1.) The first petitioner is the husband of the second respondent. Petitioners 2 and 3 are the children of the first petitioner, born in second respondent. They have another daughter, namely, Fasalul Farisa who was studying in 8th standard in Government High School, Ganeshgiri, Shornur. The house of the second respondent is also at Shornur. It is stated that the first petitioner and the second respondent are residing separately. It is also stated that petitioners 2 and 3 are married and they are residing in their matrimonial homes.

(2.) The allegation of the petitioners is that the second respondent was not sending Fasalul Farisa to school and therefore, it had affected her studies. At the intervention of well wishers and the authorities of mosque committee, Fasalul Farisa was shifted to Darul Anwar Orphonage, Pallippuram, Pattambi. The minor Fasalul Farisa is at present staying in the orphanage.

(3.) It is stated that the inmates of Darul Anwar Orphanage attend the nearby school, namely, Paruthur Government High School, Pallippuram. The Government High School, Ganeshgiri is far away and it is stated that the girl cannot be sent to that school.