MUHAMMAD RAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners' children are studying in Class VII in V.V.A.U.P. School, Muthuthala in Ottapalam Educational District. They have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P17 order and P20 orders to the extent it excludes the case of V.V.A.U.P. School, Karakuthangadi in Ward No.I of Muthuthala under the 5th respondent Assistant Educational Officer. The petitioners have also sought for other consequential reliefs.

(2.) On 17.11.2017, this Court admitted the writ petition on file and the learned Government Pleader took notice for respondents 1 to 7. Urgent notice by speed post was ordered to respondents 8, 9 and 10.

(3.) Today, when this case is taken up for consideration, it is submitted by the learned counsel for the petitioners that W.P.(C)Nos.22580 of 2017 and 15259 of 2018 filed by the Manager of V.V.A.U.P. School, Muthuthala, seeking permission to admit students in Class VIII have already been dismissed of by the judgment dated 11.06.2018 in W.P.(C)No.23820 of 2016 and connected cases and therefore, the issue raised in this writ petition is covered against the petitioners by the aforesaid judgment of this Court.