TRAINED NURSERY TEACHERS CO-OPERATIVE SOCIETY LTD Vs. STATE OF KERALA REP BY ITS SECRETARY DEPARTMENT OF SOCIAL WELFARE

JUDGEMENT

(1.) THE writ petition concerns the continuation of approval of an Anganwadi Training Centre. This was the subject matter of WP(C) No. 15900/2008 on the file of this court. THE writ petition was disposed of by Ext.P8 judgment which inter alia contained the following directions.

(2.) THE petitioner contends that he has been running the Anganwadi Training Centre in the same premises since the year 1983. THE petitioner complains that the terms in Ext.P8 judgment have not been complied with in letter and spirit. Ext.P5 is the order now passed rejecting the renewal of approval. THE petitioner points out that the institute in question is far more better than similar other Anganwadi Training Centres. He invites my attention to Ext.P17 series which are the replies obtained to the queries under the Right to Information Act. THE petitioner points out that it has its own limitation being a Teachers Co-operative Society.