K.K.Abdullakutty Haji vs State Of Kerala

Raja Vijayaraghavan V, J

Being aggrieved by the denial of permission for transfer of ownership of the Management of the AMUP School, Vettathoor, by Exhibit-P12 order, the petitioner is stated to have preferred a statutory appeal under Chapter III Rule 5A(2) of the KER.

When this matter was taken up for consideration, Shri.Brijesh Mohan, the learned counsel appearing for the petitioner, submitted that since Exhibit-P13 is pending consideration, the limited request of the petitioner is for issuance of directions to the 1st respondent to consider and pass orders on Ext.P13 appeal within a timeframe with due notice.

The learned Government Pleader submits that if the request of the petitioner is only to consider Ext.P13 appeal on its merits, necessary directions can be issued.

After having carefully evaluated the contentions raised in this writ petition, the submissions made across the Bar and the facts and circumstances, I am of the view that this writ petition can be disposed of in the admission stage itself by issuing the following directions:

a) There will be a direction to the 1st respondent to take up, consider and pass appropriate orders on Ext.P13 appeal, as per procedure and in adherence to the provisions of law, after affording an opportunity of being heard, either physically or virtually, to the petitioner herein or his authorised representative.

b) Orders, as directed above, shall be passed expeditiously, in any event, within a period of three months from the date of production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of the writ petition along with the judgment before the concerned respondent for further action.

This writ petition is disposed of.