MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the Manager of T.K.M.M. LP and UP School, Edakadathy, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2 nd respondent to open Sampoorna Portal in respect of the aforesaid school to facilitate issuance of Transfer Certificate of the pupils in Standard VIII, who had studied during the academic year 2017-18, as per Ext.P1 interim order of this Court dated 31.03.2017 in W.P. (C).No.18155 of 2017.

(2.) On 31.05.2018 when this writ petition came up for admission, the learned Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for respondents 1 to 3.