STATE OF KERALA Vs. MANAGER

JUDGEMENT

(1.) The question involved in both the appeals relates to the grant of higher secondary courses known as Plus Two Courses in the Trivandrum educational district in the aided and unaided sector.

(2.) The Writ Appeal No. 818 of 2001 is filed by the State against the judgment in O.P. No. 22462 of 2000 by which learned single Judge of this Court granted a declaration that St. Rock's High School is entitled to the grant of Plus Two Course. Consequently, direction was given to the State to grant two batches of Plus Two Course to the school. O.P. No. 21625 of 2000 was filed by the Holy Angel's Convent High School since Pre degree was delinked from the college established and managed by the same educational agency Direction was given to the Government to consider and pass orders granting higher secondary course to the school in the unaided sector. Writ Appeal No. 935 of 2001 is filed by the State and others against the judgment in O.P. No. 21625 of 2000.

(3.) Due to non compliance with the order passed by the learned single Judge in O.P. No. 21625 of 2000, Contempt Case No. 894 of 2001 was also filed by the petitioner. Since the question involved in all these cases is the same, we are disposing of these cases by a common judgment.