SWAROOP V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the Manager of PAMM Upper Primary School, an aided school in Palakkad. The school was established in the year 1905, and the former Educational Agency of the school was one Balameenakshi Amma. Due to her old age, she requested the permission of the 4th respondent to transfer the management of the school without involving a change of ownership to the 5th respondent. As per Ext.P1, sanction was accorded to transfer the management of the School without involving a change of ownership in the name of the 5th respondent. Thereafter, the original Educational Agency, Smt. Balameenakshi Amma expressed a willingness to transfer the management of the School with ownership, and Ext.P2 was passed by the 2nd respondent on 13/6/1988, granting permission for the transfer of management with ownership in the name of the 5th respondent. On 9/7/2018, the 4th respondent issued an order appointing the petitioner as the manager of the School with effect from 29/1/2018 as per Ext.P3.

(2.) The School has more than 400 students studying in classes from I to VII. The property of the School extends to 1 Acre and 8 cents covered by five documents, viz. 3723/1988, 3724/1988, 3616/1988, 222/1992, and 4046/2001 of SRO, Palakkad, which are belong to the 5th respondent Educational Agency. The properties covered by Document Nos.3616/1988 and 4046/2001 were agreed to be sold to the petitioner under an agreement for sale dtd. 29/1/2018. The property covered by Document No.222/1992 was proposed to be sold under an agreement for sale dtd. 29/1/2018 to one C.A Reghunath who is the Manager of AUP Aided School, Vellikkad, Palakkad. All the five properties lie as one contiguous plot with defined and identifiable boundaries. While so, the petitioner received Ext.P6 notice dtd. 12/2/2020 issued by the 6th respondent. Ext.P6 contains 3 items of properties, and item no.2 and 3 are properties standing in the name of Smt.Vijayakumari/5th respondent. The description in the document shows that it is a residential property in R.S No.118/13, R.S No.187/1, in Block No.38 of the Palakkad Taluk. The said two properties are part and parcel of the School covered by document No. 3616/1998 and 222/1992, owned by the 5th respondent Educational Agency. Going by Ext.P6, the said two properties are given as security for providing financial assistance to a firm named M/s. Auxin Systems in Thrissur.

(3.) The petitioner approached this Court challenging Ext.P6, the notice of sale of immovable property, and to set aside the same. A declaration is also sought that the 5th respondent has no right to mortgage item no.2 and 3 properties without obtaining permission as required under Sec. 5A and Rule 2 of Chapter X of the Kerala Education Act, 1958 and the Rules 1959.