C. Y. SHYAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have approached this Court alleging that the Deputy Director of General Education, the 4th respondent herein, is conducting a hearing with respect to the approval of the Byelaw/Constitution of the Milad-e Sherif Higher Secondary School, Mynagapally; and alleges that this is being done even without serving copies of the said Bye-law/Constitution to them, along with other connected documents.

(2.) The petitioners allege that even though they have requested the 4th respondent-Deputy Director of General Education to serve copies of all these documents, before the hearing is conducted, the said Authority is proceeding to hear the matter today (30.09.2020) at 11 a.m.; and that they, therefore, apprehend that the said proceedings will only be a mere formality. They thus pray that this writ petition be ordered, and the 4th respondent be directed to give all the documents, as they have sought for.

(3.) In response to the afore submissions made on behalf of the petitioners by their learned counsel, Sri.V.Philip Mathews, the learned Government Pleader, Sri.Unnikrishna Kaimal, vehemently submitted that the afore allegations are wholly untenable and that no request has been made by the petitioners, at any point of time before the 4th respondent-Deputy Director of General Education seeking copies of the above mentioned documents. He further submitted that if such a request had been made, there was no reason why the said Authority would not have given the copies of the documents; and that, therefore, this Court may allow him to continue with the hearing, as per law.