MINI GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the manager of an unaided unrecognised school. She seeks a direction to quash Ext.P2 and clause 3 of Ext.P3. She 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. She 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. In view of the affidavits filed, the writ petition is disposed of directing the third respondent to consider and pass orders on the application filed by the petitioner for permitting the petitioner to conduct annual examinations upto standards IV and to issue Transfer certificates on the basis of the order dated 11-12-2001 within one week from the date of receipt of a copy of this judgment. Subject to the above, impugned clause is upheld.