MOHAMMED BASHEER CHOLAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) The brief material facts for the disposal of this writ petition are as follows: The 1st respondent, i.e. the State Government called for application as per Ext. P1 for grant of additional batches in the higher secondary section in the subjects of science, Humanities and Commerce. Accordingly petitioner preferred Ext. P2 application seeking additional batches in the subjects of Science, Commerce and Humanities. The State Government vide Ext. P3 granted additional batch in the subject of Humanities only. Thereupon, Ext. P3 was challenged before this Court by filing W.R.(C) No. 13023/2012, which was disposed of as per Ext. P4 judgment dated 6.9.2012, setting aside Ext. P3 order and directed the Government to reconsider the matter afresh with notice to the petitioner. The case projected by the petitioner is that thereafter, petitioner was heard however, Government has passed Ext. P5 order dated 6.12.2012, declining additional batches as sought for by the petitioner. It is challenging Ext. P5, and seeking other consequential reliefs, this writ petition is filed.

(3.) I have heard learned Counsel for the petitioner and the learned Senior Government Pleader and perused the pleading and documents on record.