SUMESH Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner states that the Commissioner of Travancore Devaswom Board has recommended permission to make available the ground of the Thakazhi Devaswom Higher Secondary School for Vijayadesami celebrations of the Rashtreeya Swayamsevak Sangh, however, that the Manager of the school is not granting permission in terms of the said recommendation. Being a school, we though it appropriate to see the views of the educational authorities and also the Manager.

(2.) The Manager and the Principal are of the view that the ground is required for certain activities in connection with sports and the other requirements of the students, it is submitted by the learned Government Pleader and the learned counsel for TDB.

(3.) In our view, it is for the Principal who is the head of the school to decide such matters. It would be inappropriate either for the Manager or for this Court to issue directions unless it is shown that the Principal is not acting in accordance with law. We, therefore, direct that the request of the petitioner for allotment of the ground or at least a part of it for a few hours on 17.10.2010 would be considered by the Principal and appropriate decision taken. The writ petition is ordered accordingly.