LAWS(KER)-2011-1-13

SUDHEER Vs. SUSHEELA

Decided On January 28, 2011
SUDHEER Appellant
V/S
SUSHEELA Respondents

JUDGEMENT

(1.) The contesting parties claiming management of a School, are Appellants in the connected Writ Appeals filed challenging the very same judgment of the learned Single Judge.

(2.) We have heard Shri. George Poonthottam, learned Counsel appearing for the Appellant in W.A. No. 88/2011, Shri. S. Sreekumar, learned Counsel appearing for the Appellant in W.A. No. 101/2011, and learned Government Pleader for the State and Educational Agencies.

(3.) The facts that led to the dispute are the following: