S.R.KRISHNANKUTTY NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the manager of KSMVHSS Karuveli.P.O., Edavattom at Kollam. It is situated in Pawithreswaram Grama Panchayath. Application was submitted by the petitioner for starting Plus Two courses in the School during the year 2000 itself but the same came to be rejected on various grounds. Several times the petitioner had approached the Government and the petitioner was told that due to financial constraints the Government could not take a decision in this regard. However as matters stand now the Government has a policy to start Higher Secondary Schools in all Panchayaths, had desisted from issuing orders in that regard.

(2.) IT is the contention of the petitioner that in Writ Appeal No.2796/2001 a Division Bench of this court had directed a committee to be formed for the purpose of ascertaining the requirement of starting new Higher Secondary Schools. Ext.P1 is one such report of the District Level Committee to consider whether Plus Two schools could be sanctioned in Pawithreswaram Grama Panchayath.

(3.) ACCORDING to the petitioner despite the fact that this report came into existence several years back, so far no action has been taken by the Government in sanctioning Higher Secondary School to the petitioner's school. In the said circumstances, this writ petition is filed for a direction to the second respondent to permit the petitioner to submit application, process the same and permit the petitioner to open Plus Two batches as requested by the petitioner.