ABDULLA C Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the father of Miss.Hiba Abdulla, a minor. She was studying in Good Shepherd Modern English Medium School, Palunda, Chungathara. She shifted her studies to Edavanna Jamia Higher Secondary School. On such shifting of the school, the 4th respondent refused to issue transfer certificate, migration certificate, pass certificate, conduct certificate etc. THE petitioner approached the Consumer Disputes Redressal Forum, Malappuram, who passed Ext.P5 interim order in C.C.No.176/2011, which reads as follows;

(2.) THE 4th respondent challenged the same before the Kerala State Consumer Disputes Redressal Commission, who passed Ext.P6 order confirming Ext.P5 order. Even thereafter, the transfer certificate, migration certificate, pass certificate and conduct certificate were not issued to the petitioner's daughter. It is under the above circumstances, the petitioner has filed this writ petition seeking the following reliefs: