TK SHEEBA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the secretary of a society by name Vaniyamkulam Educational Society, which is the educational agency of T.R.K. Higher Secondary School, Vaniyamkulam, which is an aided school. THEre is a management dispute in the school. In respect of the same, the 4th respondent has filed Ext.P6 revision before the Government. THE petitioner submits that without disposing of the revision petition, the Government proposes to take over the school in view of the management dispute. THE petitioner therefore seeks the following reliefs:

(2.) ON 5.6.2012, I directed the learned Government Pleader to get instructions as to whether before disposal of Ext.P6, the State has any intention to take over the management of the school. The learned Government Pleader today submits that although there was initially a proposal, now the proposal is kept pending in view of pendency of Ext.P6 revision petition.