Madras High Court
S. Padmavathi vs The Secretary To The Government Of ... on 9 August, 2018
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.08.2018
CORAM:
THE HON'BLE Mr. JUSTICE K.KALYANASUNDARAM
W.P. No.13534 of 2018
S. Padmavathi, Minor
Rep. by her her natural Guardian,
father M. Senthil Kumar ...Petitioner
vs.
1. The Secretary to the Government of Tamilnadu,
School Education Department,
Fort. St. George, Chennai 600009.
2. The School Fee Committee,
Rep. by the Secretary,
DPI Compound,
College Road, Chennai 600006.
3. The Chief Education Officer,
Chennai District,
School Education Department,
Panagal Building,
Saidapet, Chennai 600015.
4. The District Education Officer,
Chennai Central Zone,
School Education Department,
Egmore, Chennai 600008.
5. Kannada Sangha Nursery & Primary School,
Rep. by the Correspondent,
No. 13, United India Nagar,
Ayanavaram, Chennai 600023. ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India to issue Writ of Mandamus directing the respondents 1,3 and 4 to derecognize the recognition of the 5th Respondent School functioning in the name and style of Kannada Sangha Nursery & Primary School situated No.13, United India Nagar, Ayanavaram, Chennai 600023 based on the Petitioner's representation dated 28.05.2018.
For petitioner : M/s. S. Venkatesh
For Respondents 1 to 4: Mr. K. Karthikeyan,
Government Advocate.
For Respondent 5 :Mr.K.GoviGanesan
ORDER
Heard Mr.S.Venkatesh, learned counsel appearing for the petitioner, Mr.K.Karthikeyan, learned counsel appearing for the respondents 1 to 4 and Mr.K.Govi Ganesan, learned counsel appearing for the fifth respondent and perused the materials available on record.
2. This writ petition has been filed for issuance of writ of mandamus directing the respondents 1, 3 and 4 to de-recognise the recognition granted to the fifth respondent-School based on the petitioner's representation dated 28.05.2018.
3. The grievance of the petitioner is that the first respondent-Private School has demanded and collected more amount than that was fixed by the Fees Fixation Committee and the representation given by her in this regard was not considered.
4. Mr.K.Karthikeyan, the learned Government Advocate appearing for the respondents 1 to 4 submitted that based on the representation of the petitioner, the respondents have constituted a committee and the Committee has also submitted a report. He further submitted that the committee has fixed a sum of Rs.5,415/- as tuition fees, but the fifth respondent-School has collected a sum of Rs.9,780/- The fifth respondent-School has submitted an explanation stating that the excess fee was collected for providing Uniform, Shoes and Socks, Diary, Belt, ID, Books and note books etc. The explanation given by the School Committee was accepted by the third respondent.
5. In light of the above, this Court of the considered opinion that no further adjudication is required in this Writ Petition. Accordingly, the Writ Petition is closed.
srn 09.08.2018
K.KALYANASUNDARAM,J.,
srn
1. The Secretary to the Government of Tamilnadu,
School Education Department,
Fort. St. George, Chennai 600009.
2. The Secretary,
School Fee Committee,
DPI Compound,
College Road, Chennai 600006.
3. The Chief Education Officer,
Chennai District,
School Education Department,
Panagal Building,
Saidapet, Chennai 600015.
4. The District Education Officer,
Chennai Central Zone,
School Education Department,
Egmore, Chennai 600008.
5. The Correspondent,
Kannada Sangha Nursery & Primary School,
No. 13, United India Nagar,
Ayanavaram, Chennai 600023.
W.P. No.13534 of 2018