RAJI C. Vs. STATE OF KERALA

JUDGEMENT

(1.) Though I notice that the petitioners have impelled and raised several averments and requests in this writ petition, it would not be proper for this Court to go into it in detail or on its merits since, admittedly, the petitioners have already invoked their alternative statutory remedies by filing Exts.P17 to P19 Revision Petitions before the

(2.) nd respondent-Director of General Education. I am, therefore, of the firm view that these revisions must be taken up and disposed of, particularly because, the petitioners also confined their plea to such extent, when this matter was heard by me today. 2. Sri.Bijoy Chandran, learned Senior Government Pleader, submitted that there is no legal impediment in Exts.P17 to P19 Revisions being taken up and disposed of, but prayed that this Court may not make any affirmative declarations on the entitlement of the petitioners to any relief and leave it to the competent Authority to take appropriate decision on it.

(3.) Taking note of the afore submissions, I order this writ petition and direct the 2nd respondent to take up Exts.P17 to P19 revision petitions of the petitioners and dispose of the same, after affording an opportunity of being heard to them as well as the competent official of the 5th respondent Manager of the School - either physically or through video conferencing - leading to an appropriate order thereon at the earliest, but not later than three months from the date of receipt of a copy of this judgment.