P. K. SALEEM Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) Both the writ petitions relate to issues arising from the decision of the Lakshadweep Administration to shift the classes of Government Senior Basic School, Kavaratti in order to facilitate construction of a new building.

(2.) The petitioner in W.P.(C) No.13813/2025 is a practising Lawyer and is the Chairman of the School Management Committee (SMC) of the Government Senior Basic School (GSBS), Kavaratti. The petitioner is father of Liza Jenifer studying in 6th Standard of GSBS. The petitioner in W.P.(C) No.14128/2025 is the Chairman of the SMC of PM Shri Girls Senior Secondary School (GSSS), Kavaratti. The petitioner is father of Anzeera studying in 7th Standard of GSSS.

(3.) The petitioner states that there is a proposal to shift classes of GSBS to other convenient Government buildings from the next academic year onwards so as to facilitate demolition of the existing building of GSBS for reconstruction. A directive has been issued to the Principal of GSBS by the Director of Education to handover the land for the said purpose. 432 students of GSBS which is situated at the southern end of Kavaratti Islands are to be shifted to the PM Shri Kendriya Vidyalaya, the Government Junior Basic School (N) and Government Junior Basic School (E) situated at the Northern and Eastern extremity of the Island. The SMC was not consulted before taking any decision in this regard.