ABDUL RASHEEDKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have approached this Court seeking a prayer that respondents 1 to 5 be directed to take necessary action to interdict appointments and admissions in the Management Quota in the Milad-e-sheriff Higher Secondary School, Mynagappally, Kollam, till a Manager is appointed for the School, based on the provisions in Ext.P2 By-laws. The petitioners have also pray that the 5 th respondent be directed to take over the management of the School until a proper Manager is appointed.

(2.) When this matter was considered by me on 30.09.2020, after hearing the learned counsel on both sides, as also the learned Senior Counsel, Sri.S.Sreekumar appearing for the School, I had directed that all admissions in the Management Quota be done by the School only on merits.

(3.) Subsequently, I considered this matter on 14.10.2020; wherein, I clarified that the Deputy Director of Education is at liberty to continue with respect to the By-laws of the School, after affording necessary opportunities to both sides, but that no final orders be issued without the permission of this Court.