P.K. SUKUMARA PANICKER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) According to the petitioner, father of the petitioner was the manager of A.U.P. School, Parappanangadi, and when father died mother became the manager. Anyhow, petitioner filed W.P.(C) No.2238/2018 whereby, the 2nd respondent was directed to approve the said deed of trust and allow the manager entitled in the deed to run the school. According to the petitioner, the 4 th respondent as per proceedings dated 04.05.2019 approved the said deed. However, later as per letter dated 14.07.2019 pointed out that, eventhough there are 10 legal heirs of Krishna Panicker only five have executed the deed of trust.

(3.) The 2nd respondent by proceedings dated 24.08.2019 appointed the 6th respondent i.e. the Assistant Educational Officer, Parappanangadi, Malappuram District as the manager of the school. Eventhough notice is issued to the legal heirs left out, nobody appeared before the educational authority, it is thus seeking appropriate directions to the Director of Public Instructions, Thiruvananthapuram to finalise the proceedings based on the trust deed produced by the petitioner so as to comply with the directions contained in Ext.P1 judgment in W.P.(C)No. 2238 of 2018 and connected case. Even though petitioner has made the left out legal heirs parties in this writ petition and notice was served on them, there is no appearance for the said respondents. In my considered opinion there should be a practical way out to resolve the situation.