Mother Teresa Matriculation School vs The Director Of Matriculation Schools on 30 April, 2019

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Madras High Court

Mother Teresa Matriculation School vs The Director Of Matriculation Schools on 30 April, 2019

Bench: G.R.Swaminathan

                                                       1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 30.04.2019

                                                  CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         W.P.(MD)No.10877 of 2019
                                                     and
                                  W.M.P.(MD)Nos.8328 and 8329 of 2019



                      Mother Teresa Matriculation School
                      represented by its Correspondent,
                      B.Nishar Banu                                 ... Petitioner

                                                      Vs

                      1.The Director of Matriculation Schools,
                        DPI Campus,
                        College Road,
                        Chennai-6.

                      2.The chief Educational Officer,
                        O/o.The Chief Educational Officer,
                        Sivagangai District.                        ... Respondents

                      PRAYER: Petition filed under Article 226 of the Constitution of
                      India to issue a Writ of Mandamus directing the respondent No.2 to
                      grant time limit of six months to the petitioner for construction of
                      the school building as per the norms and standards prescribed
                      under the Right of Children to Free and Compulsory Education Act,
                      2009 and consequently not to take any coercive action against the
                      petitioner's school as per Section 18 of the Right of Children to
                      Free and Compulsory Education Act, 2009 in the meantime by



http://www.judis.nic.in
                                                        2

                      considering the explanation submitted by the petitioner dated
                      15.04.2019.


                            For Petitioner   : Mr.T.Lajapathi Roy
                            For Respondents : Mrs.S.Srimathy
                                              Special Government Pleader


                                                    ORDER

Heard the learned counsel on either side.

2.The second respondent is directed to pass orders on the petition mentioned representation on merits and in accordance with law within a period of six weeks from the date of receipt of a copy of this order. Till the second respondent passes an order on the said representation, no coercive action will be taken against the writ petitioner.

3.Accordingly, this writ petition is disposed of. No costs.

Consequently, connected miscellaneous petitions are closed.




                                                                     30.04.2019
                      Index    : Yes/No
                      Internet : Yes/No

                      pnn

http://www.judis.nic.in 3 To

1.The Director of Matriculation Schools, DPI Campus, College Road, Chennai-6.

2.The chief Educational Officer, O/o.The Chief Educational Officer, Sivagangai District.

http://www.judis.nic.in 4 G.R.SWAMINATHAN, J.

pnn W.P.(MD)No.10877 of 2019 and W.M.P.(MD)Nos.8328 and 8329 of 2019 30.04.2019 http://www.judis.nic.in

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