PHILIP JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The learned Additional Advocate General - Sri.Ashok M.Cherian, instructed by Sri.P.Santhosh Kumar - learned Special Government Pleader, made an unreserved admission that Ext.P1 order, issued by the Director of General Education, Thiruvananthapuram, was in error and not to have been issued at all.

(2.) I am aware that this Court had issued an interim order in this case on 21/11/2023 to the following effect:

(3.) However, this Court finds a preliminary issue with Ext.P1, namely that the Director of General Education recommends that the Buses of the Schools be handed over to the 'xxx xxx xxx' (Organizing Committee), but without mentioning who it is; what it is; and for what purpose such Committees are functioning. I say this poses a problem because, there is no guarantee regarding the protection and maintenance of the Buses, if it is used for the purpose of ferrying other people, particularly when most of such Buses are specifically tailormade for children and their safety - they being, therefore, called 'School Buses'.