P. M. JANARDANAN Vs. PARASSINIKADAVU HIGH SCHOOL SOCIETY

JUDGEMENT

(1.) Respondents 6 to 9 in W.P.(C)No.38692 of 2023 are before this Court in this writ appeal, invoking provisions under Sec. 5(i) of the Kerala High Court Act, 1958, challenging the interim order dtd. 27/3/2025 of the learned Single Judge in that writ petition, which was one filed by respondents 1 and 2 herein-writ petitioners seeking a writ of certiorari to quash Ext.P12 order dtd. 15/11/2023 of the 1st respondent State to the extent it directs the 6th respondent District Educational Officer, Kannur, to take over the management of Parassinikadavu Higher Secondary School and High School. The interim relief sought for in that writ petition is an order seeking stay of the operation and implementation of the direction issued in Ext.P12 order, to the extent it directs the 6th respondent District Educational Officer to take over the management of Parassinikadavu Higher Secondary School and High School.

(2.) When W.P.(C)No.38692 of 2023 came up for admission, the learned Single Judge granted an interim stay of Ext.P12 order, as sought for in that writ petition, which is still in force. The appellants-respondents 6 to 9 filed W.P.(C)No.12881 of 2024 challenging Ext.P12 order, which is pending consideration. During the pendency of the above writ petitions, respondents 1 and 2 herein-writ petitioners in W.P.(C)No.38692 of 2023 have filed another writ petition, i.e., W.P.(C)No.8541 of 2025, which is also pending consideration.

(3.) In this writ appeal, the appellants are challenging the interim order dtd. 27/3/2025 of the learned Single Judge in W.P.(C)No.38692 of 2023. The said interim order reads thus;