Madras High Court
C.Perarivalan vs The State Of Tamil Nadu Rep. By on 21 October, 2016
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.10.2016
CORAM
THE HONOURABLE MR.JUSTICE S.NAGAMUTHU
AND
THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN
W.P.(MD).No.10782 of 2014
and
M.P.(MD)Nos.1 and 2 of 2014
C.Perarivalan : Petitioner
Vs.
1.The State of Tamil Nadu Rep. by
The Director of Matriculation Schools,
Office of the Director of Matriculation Schools,
College Road,
Chennai.
2.The Union of India, Rep. by
The Principal Secretary,
Human Resources and Development Department,
New Delhi.
3.The Inspector of Matriculation Schools,
Office of the Inspector of Matriculation Schools,
Thallakullam, Madurai.
4.The District Collector,
Office of the District Collector,
Madurai District.
5.The Commissioner,
Madurai Corporation,
Aringar Anna Maligai,
Madurai.
6.The Chief Educational Officer,
Office of the Chief Educational Officer,
Madurai District.
7.The Principal,
Mahatma Montessori Matriculation Higher Secondary School,
K.K.Nagar,
Madurai.
8.The Principal,
Maharisi Vidhya Mantir Matriculation School,
K.K.Nagar, Madurai. : Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
to issue a Writ of Mandamus, directing the respondent Nos.1 to 6 to take
necessary action to prevent the respondent Nos.7 and 8 from charging and
collecting fee, in the name of School text Book fees or any kind of fees from
the below named students admitted under Section 12(c) of the Right of
Children to Free and Compulsory Education Act, 2009, who are studying in the
respondent Nos.7 and 8 school, namely 1.Mohana Priya, daughter of Aiyyanar,
2.K.Ragavendra, Son of Kumar, 3.Safana Asmi, Daughter of Sahul Hamed,
4.Logesh, Son of Muthuvellaichamy, 5.Lavanaya, Daughter of Amutha, 6.
Mahalakshmi, Daughter of Manimaran, 7.Lithesh Lio, Son of Velmurugan, 8.Siva
Rubini, Daughter of Muthupandi, 9.Suthersan, Son of Maruthupandi,
10.Sivaneshwaran, Son of Ananth, 11. Sakthi Priya, daughter of Radha
Krishnan, 12.Harini, Daughter of Ramachandran, 13.Nathuvarshan, Son of
Chandran, 14.Mukilan, Son of Balamurugan all the above said students are
studying in L.K.G. in the respondent No.6 School, 1.Ajay Son of Pandiyarajan,
studying U.K.G. in the respondent No.6 School, 1.Nithish, Son of Bala
Subramanian, 2.Siva Kartigeyan, Son of Gopal, 3.Muthu Sakthivel, Son of
Madurai Veeran, 4.Priyatharshini, Daughter of Manikandan, 5. Jaya, Daughter
of Pownraj, 6.Akash, Son of Pandiyarajan, 7.Gowtham, Son of Govindharaj the
above said students are studying in L.K.G. in the respondent No.7 school,
consequently, to direct the respondent Nos.1 to 6 for strictly instruct the
respondent Nos.7 and 8 for not to discriminate the children studying under
weaker group and disadvantaged section under the Right of Children to Free
and Compulsory Education Act, 2009.
!For Petitioner : Mr.R.Alagumani
For Respondents 1to4 &6 : Mr.M.Govindan,
Special Government Pleader
:ORDER
[Order of the Court was made by S.NAGAMUTHU, J.] The prayer in the Writ Petition has become infructuous. Hence, the Writ Petition is dismissed as infructuous. No costs. Consequently, the connected miscellaneous petitions are also dismissed.
To
1.The Director of Matriculation Schools, The State of Tamil Nadu, Office of the Director of Matriculation Schools, College Road, Chennai.
2.The Principal Secretary, The Union of India, Human Resources and Development Department, New Delhi.
3.The Inspector of Matriculation Schools, Office of the Inspector of Matriculation Schools, Thallakullam, Madurai.
4.The District Collector, Office of the District Collector, Madurai District.
5.The Commissioner, Madurai Corporation, Aringar Anna Maligai, Madurai.
6.The Chief Educational Officer, Office of the Chief Educational Officer, Madurai District.
.