P. S. SASIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the application preferred by the petitioner for permission for effecting a transfer of ownership of the school and change of management under Rule 5A of Chapter III, KER has been rejected on the ground that the consent of the staff of the school is not appended with the application. It is further stated in Ext.P7 that the notarized affidavit of the transferee manager is not produced along with the application. Ext.P7 also states that the approval for appointment of the prior manager is also not found along with the application.