V.P. PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) A very long drawn legal battle craves to have a quietus put on it.

(2.) BRIEFLY stated, in 1974, the petitioner established a school in the name and style of 'National Lower Primary School' at Manali, Thrissur District. Soon after its establishment, the local Panchayat and the Block Panchayat were said to have resolved to recommend to the Government the upgradation of the petitioner's school, which they did, essentially on the ground that in the radius of four kilometres there was no Upper Primary School. But nothing tangible has materialised thereafter.

(3.) IN course of time, when four other schools were upgraded, complaining of violation of the direction given in Exhibit P2 judgment, the petitioner initiated contempt proceedings in C.C. No. 249/2006, which was, however, dismissed by a learned Division Bench of this Court. Under those circumstances, when the petitioner further carried the matter in Special Leave Petition before the Hon'ble Supreme Court, through Exhibit P3 order, apart from dismissing the Special leave Petition, the Apex Court has nevertheless reiterated the observation of the Division Bench in Exhibit P2 that the petitioner could apply for up -gradation as and when the Government relaxes its policy. Under those circumstances, having submitted one more representation, later in point of time, the petitioner filed W.P. (C) No. 11755/2007 seeking early consideration of the petitioner's representation. Indeed, this Court, through Exhibit P5 judgment, directed the authorities concerned to take an appropriate decision on the petitioner's application to upgrade the school in question. In compliance with the direction in Exhibit P5 judgment of this Court, the Government passed Exhibit P6 order, once again rejecting the claim of the petitioner to have the school upgraded.