Anil K.Narendran, J. - (1.) The petitioner, who is the Manager of A.U.P. School, Vazhikkadavu, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the respondents to sanction Standard VIII in his school from the academic year 2017-18 onwards. The petitioner has also sought other consequential reliefs.
(2.) By the interim order dated 04.05.2018 the respondent State and the Educational Authorities were directed to provisionally permit the petitioner to commence admission to Class VIII pending disposal of this writ petition; and they were also directed to open 'Sampoorna Internet Portal' to facilitate such admission without further delay. The said order was granted on the ground that, last year, when similar matters were brought to the notice of this Court, interim order was given in favour of the petitioner and others.
(3.) On 23.05.2018, the respondents have filed I.A.No.8698/2018 seeking an order to vacate the interim order dated 04.05.2018.;