RATHEEMA RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This intra court appeal is directed against the judgment in W.P. (C) No.6494 of 2020 dated 06.11.2020, by which a learned single Judge of this Court, after considering the Vayanayude Vasantham Scheme framed by the Government, which is intended to promote and inculcate the habit of reading amongst students in Government and Aided Schools, and the method to be followed by the schools while purchasing books under the said scheme prescribed in Exhibit-P2 circular dated 11.02.2020, issued in supersession of Exhibit-P1 circular dated 8.1.2020, dismissed the writ petition.

(2.) Taking note of the address of the registered offices of two publishers being common, the bank account numbers of DC books and Kairali Pushthakashala being the same, the writ court found that action of the respondents in treating the appellant and DC books, as one unit, cannot be found fault with.

(3.) Correctness of the above judgment in W.P.(C) No.6494 of 2020 dated 06.11.2020 is tested on the following grounds: