SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT; DIRECTOR OF PUBLIC INSTRUCTIONS Vs. CORPORATE MANAGER, CORPORATE EDUCATIONAL AGENCY

JUDGEMENT

(1.) These appeals are filed by the State of Kerala and the official respondents in the writ petitions challenging the judgment of the learned Single Judge in W.P.(C)No.19008/13 and connected cases, which were disposed of by a common judgment dated 17th December 2015.

(2.) In these appeals, we heard the learned Advocate General for the appellants and also the respective counsel appearing for the writ petitioners who have arrayed as respondents.

(3.) Although various issues were raised and decided by the learned Single Judge, the only contention that was raised before us was concerning the correctness of the finding of the learned Single Judge with regard to the Pupil - Teacher Ratio (PTR) as provided in G.O.(MS)No.154/2014/G.Edn.