LAWS(KER)-2020-12-213

ANTONY SHIJU Vs. STATE OF KERALA

Decided On December 17, 2020
Antony Shiju Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The issues in this case has a litigative history.

(2.) The controversy projected by the President and Vice President of the Parents Teachers Association of the Government Boys' Higher Secondary School, Tripunithura, as petitioners in this case, is that the Centre for Professional and Advanced Studies (CPAS) - which is a Society established by the Government of Kerala, is now making a construction in the property belonging to the School; and they allege that this is deleterious to its interests, particularly when the school is now expanding and admitting larger number of students.

(3.) The petitioners argue that the educational officers, therefore, have a duty to intervene into this matter and to ensure that no constructions are carried on within the property of the School.