MOONNIYOOR H.S.S Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) No. 16743/2021 is filed by the Manager, Moonniyur, Higher Secondary School, seeking to quash Ext.P7 Government Order by which, the request made by the petitioner for sanctioning three additional Higher Secondary batches to the school was declined by the 1st respondent.

(2.) W.P.(C) No. 25585/2021 is filed by students of the Moonniyur Higher Secondary school highlighting that they are deprived of the rights to pursue higher education due to the lack of facilities and their prayer is for direction to the respondents 1 and 2 to sanction additional Higher Secondary batches in the Moonniyur Higher Secondary School in Commerce, Humanities and Science so as to ensure that they get an opportunity to pursue higher education.

(3.) As common issues are involved, both these writ petitions are taken up and disposed of by a common judgment. Reference to parties and Exhibits shall be as described in W.P.(C) No. 16743/2021 unless otherwise mentioned.