K.K.ABDULLAKUTTY HAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by the denial of permission for transfer of ownership of the Management of the AMUP School, Vettathoor, by Exhibit-P12 order, the petitioner is stated to have preferred a statutory appeal under Chapter III Rule 5A(2) of the KER.

(2.) When this matter was taken up for consideration, Shri.Brijesh Mohan, the learned counsel appearing for the petitioner, submitted that since Exhibit-P13 is pending consideration, the limited request of the petitioner is for issuance of directions to the 1st respondent to consider and pass orders on Ext.P13 appeal within a timeframe with due notice.

(3.) The learned Government Pleader submits that if the request of the petitioner is only to consider Ext.P13 appeal on its merits, necessary directions can be issued.