K K GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the manager of an unaided unrecognised school. He seeks a direction to quash Ext.P2 and clause 3 of Ext.P3. He further seeks a direction to allow the petitioner to conduct examination upto standard IV in the school itself and to issue Transfer Certificate for the academic year 2006-07. He also seeks a direction to pass orders on Ext.P6 in the light of Ext.P5 judgment.

(2.) Petitioner has filed an affidavit undertaking that petitioner's school will apply the provisions of KER with full vigor from the next year onwards and that private study in the petitioner's school will be confined upto and inclusive of standard V from the next academic year(2007-08) and from the next academic year petitioner's school will enable the students to pursue their studies in Government/aided/recognised institutions from standard VI onwards.

(3.) I heard learned Government Pleader also.