K.SUDEVAN Vs. DISTRICT EDUCATIONAL OFFICER, PALAKKAD

JUDGEMENT

(1.) THE petitioner challenges Ext.P8 order passed by the Deputy Director of Education Department whereby the Constitution of the Corporate Educational Agency has been approved in terms of Rule 2 of Chapter III of Kerala Education Act.

(2.) THE main contention of the petitioner as disclosed from the factual circumstances of the case is that the property of the School was originally vested with the petitioner's father who himself was the Manager of the School and on his death the petitioner was appointed as Manager by mutual consent of all the legal heirs which was approved by the department in terms of Ext.P1. Ext.P2 is the consent letter given by the legal heirs in that regard.

(3.) THE complaint of the petitioner is that subsequent to Ext.P3 judgment dated 30/06/2011, an attempt was made by the other owners of the property to oust the petitioner from the position of Manager and Respondents 5 and 6 issued Ext.P4 notice dated 29/07/2011 convening a meeting to be held on 15/08/2011 for the purpose of framing Rules in terms of Rule 2 of Chapter III of KER. The petitioner sent a reply Ext.P5 stating that the school is an individual educational agency and not under corporate educational agency and therefore the decision of convening a meeting is against law and that respondents 5 and 6 who had issued notice have no right to convene such a meeting.