P SURESH Vs. DISTRICT EDUCATIONAL OFFICER, TIRUR

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader as well as the learned counsel appearing for the respondents.

(3.) The Valanchery Higher Secondary School is a private Aided Educational Institution governed by the provisions of the Kerala Education Act, 1958 and the Kerala Education Rules, 1959 (hereinafter referred to as 'the Act and 'the Rules' for short) . According to the writ petitioners, the High School was bifurcated into two schools, one for girls and the other for boys. During 2014-2015, a Higher Secondary section was sanctioned to the school. The first respondent is the Secretary of a registered association by name Valanchery High School Committee registered under the Societies Registration Act, 1860 with registration No. 6/1951, that is in management of the school. The same was formed for the purpose of establishing and administering a High School. There were 10 members in the Managing Committee and the Headmaster of the school was an ex officio member thereof. Though the original term of the Committee was for 5 years, the same was reduced to 3 years.