V M MEERA BHAI Vs. STATE OF KERALA REP BY THE SECRETARY TO GOVERNMENT DEPARTMENT OF GENERAL EDUCATION THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner is the widow of one late K.C.Balan. THE matter relates to the affairs of C.A. High School, Ayakkad, which was originally established by one Shri C.P.Sarma. After his death, his son Sri P.Krishnamani became the owner and Manager of the school and after him his widow. From her, the petitioner's husband purchased it. It is averred in paragraph No.3 of the Writ Petition that the petitioner's husband purchased the school from the legal heirs of Shri Sarma vide document No.838/2006 of Vadakkanchery Sub Registry. Even though the ownership was thus obtained, transfer of management was not effected in his name.

(2.) IT is averred further that there was an agreement for sale between the late husband of the petitioner and the 4th respondent for transfer of the school and the properties(Exhibit P2). Exhibit P3 is another agreement between the parties.

(3.) I am not going into the merits of the matter, since the petitioner only seeks for an expeditious disposal of Exhibit P4 appeal. Accordingly, the Writ Petition is disposed of directing the Government to take a decision on Exhibit P4 appeal in accordance with law, after hearing the petitioner and the 4th respondent within a period of five months from the date of receipt of a copy of this judgment. The petitioner will forward a copy of the Writ Petition along with a certified copy of this judgment to the Government for compliance. The Writ Petition is disposed of as above.