LAWS(KER)-2014-11-192

JAWAHAR ENGLISH MEDIUM SCHOOL Vs. SIMI

Decided On November 17, 2014
Jawahar English Medium School Appellant
V/S
SIMI Respondents

JUDGEMENT

(1.) THESE Writ Appeals arise out of the judgment dated 31/10/2014 of the learned Single Judge in W.P.(C)No. 27162/2014. W.A.No.1575/2014 is filed by the 7th and 8th respondents in the Writ Petition, who are the Principal and the Manager respectively, of Jawahar English Medium School at Pathirappally in Thiruvananthapuram district. W.A.1580/2014 is filed by the 10th respondent in the Writ Petition, who is the parent of one Aswin studying in the 3rd standard of the said school and W.A.No.1594/2014 is filed by the 9th respondent in the Writ Petition, who is working as a teacher of that school.

(2.) THE Writ Petition is filed by the 1st respondent in all these Writ Appeals, who is the mother of one Abishek studying in the UKG and one Anusha studying in the 3rd Standard of Jawahar English Medium School at Pathirappally, challenging Ext.P5 Government order dated 15/10/2014 and seeking various reliefs including a writ of mandamus directing respondents 4 to 7 herein to ensure that the students in Jawahar English Medium School are admitted to nearby Government and Aided schools immediately, and for other consequential reliefs. By judgment dated 31/10/2014, the learned Single Judge set aside Ext.P5 Government order, thereby restoring Ext.P1 order dated 30/9/2014 and Ext.P4 proceedings dated 14/10/2014 of the Director of Public Instruction, the 4th respondent herein, by which the school was ordered to be closed down with immediate effect, with a further direction to the Principal to make necessary arrangements for admitting the students to the nearby Government and Aided schools. It is aggrieved by the judgment of the learned Single Judge dated 31/10/2014, the appellants are before us in these Writ Appeals.

(3.) WE heard the arguments of the learned counsel appearing for the appellants in these Writ Appeals, the learned counsel for the 1st respondent (writ petitioner) and the learned Senior Government Pleader appearing for the official respondents. Since common issues are raised in these cases, we are proceeding to dispose of these Writ Appeals by a common judgment.