M.J.Higher Secondary School vs State Of Kerala

Murali Purushothaman, J

The petitioner is a Muslim minority unadided school, conducting higher secondary education following the State syllabus for the past several years. According to the petitioner, when the school tried to upload the student documents and to register admission, it showed that the login of the petitioner is blocked. According to the petitioner, the school has been conducting higher secondary classes for the past long years and large number of students have passed out from the school. The prayer of the petitioner is to allow the petitioner school to upload the C.B.S.E mark lists and migration certificates of the admitted students in the school for the academic year 2021-2022. The petitioner has submitted Ext.P10 representation dated 07.02.2022 before the 2nd respondent. Since the 2nd respondent has not so far taken any decision on Ext.P10, the petitioner has filed this writ petition with the following reliefs:

i. To issue a writ of mandamus or any other appropriate writ, order or direction or command the respondents No.1 and 2 to pass appropriate orders on Exhibit P10 representation within a short time frame to be decided by this Ho'ble Court.

ii. To issue a writ of mandamus or any other appropriate writ, order or direction or command the respondents No.2 and 3 to allow the petitioner school to upload the CBSE mark list and migration certificate of the admitted students in the petitioner school for the academic year 2021-2022

When the matter came up for admission today, the learned Counsel for the petitioner limits the prayer for a direction to the 2nd respondent to consider Ext.P10, in the light of Exts.P3 to P9 documents, within a time frame.

In the facts and circumstances of the case, the submissions made across the bar and in the nature of the limited relief sought for, there will be a direction to the 2nd respondent to consider Ext.P10 representation submitted by the petitioner school before 21.03.2022. The petitioner shall make available a copy of this writ petition along with exhibits and a certified copy of this judgment before the 2nd respondent.

The writ petition is disposed of accordingly.