H. NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petition was filed challenging Ext.P6 order passed by the Government in connection with a plea regarding ineligibility of respondents 3, 4 and 5 to participate in the management of the School run by the educational agency of which the petitioner was the then President. The DPI had issued an order restraining the 3rd, 4th and 5th respondents from participating in the management of the School. Against this order of the DPI the said respondents appear to have approached the Government and the Government vide Ext.P6 order granted the necessary exemption to respondents 3 and 4 so as to enable them to continue as members of the society, which was the educational agency. With regard to the 5th respondent there was no specific exemption that was granted through Ext.P6 order of the Government. At any rate, the writ petition was filed challenging Ext.P6 insofar as it sought to hold respondents 3, 4 and 5 eligible to participate in the management of the School.

(2.) THE 1st respondent has filed a counter affidavit wherein at paragraph 5 it is stated as follows: