K.S.ZAKARIYA Vs. STATE OF KERALA

JUDGEMENT

(1.) I am considering these two writ petitions together on account of the analogous factual circumstances involved and identical nature of the prayers sought.

(2.) W.P.(C)No.21743/2020 has been filed by certain persons who claim to be the members of the Managing Committee of "M.R. Muhammed Kunju Memorial Muslim Higher Secondary School", Edava, and they have approached this Court being aggrieved by the fact that the Educational Authorities have not distributed 48 Plus One management seats among the petitioners, as is mandated by the Bye-laws of the Educational Agency.

(3.) While, so W.P.(C)No.23512/2020 has been filed by the Manager of the School stating that even though, through Ext.P8, she had submitted before the Deputy Director of Education, the manner of distribution of the seats available in the management quota, the same has not been considered; but Ext.P5 order has been issued, setting apart seven seats out of total 67 towards merit quota. The Manager of the School therefore, prays that Ext.P5 order be set aside and the Deputy Director be directed to consider Ext.P8 and issue an apposite order on such basis.