Madras High Court
Hindu Munnetra Kazhagam vs The State Of Tamil Nadu on 20 November, 2019
Bench: M. Sathyanarayanan, N.Seshasayee
WP.SR.No.35807 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 20.11.2019
CORAM
THE HONOURABLE MR. JUSTICE M. SATHYANARAYANAN
AND
THE HONOURABLE MR. JUSTICE N.SESHASAYEE
WP.No.SR35807 of 2017
Hindu Munnetra Kazhagam
rep.by its Founder,
K.Gopinath .. Petitioner
Versus
1.The State of Tamil Nadu
rep by its Secretary,
Home Department,
Secretariat, St.George Fort,
Chennai-600 009.
2.The Minister,
Department of Law and Prison,
Secretariat, St.George Fort,
Chennai 600 009.
3.The Director,
Department of Higher Education,
9th Floor, E.V.K.Sampath Building,
College Road, Chennai-600 009.
4.The Director,
Department of School Education,
No.17, Thousand Lights, Chennai. .. Respondents
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WP.SR.No.35807 of 2017
M.SATHYANARAYANAN.,J,
and
N.SESHASAYEE.,J,
sk
PRAYER:- Writ petition filed under Article 226 of the Constitution of
India prays to issue a Writ of Mandamus directing the first and fourth
respondents to take appropriate action on the petitioners representation
dated 26.03.2017 and by giving proper direction to the government and
educational departments of state to maintain uniformity in the classroom
and the Muslim Girls will not be allowed to enter classrooms and
examination halls with the burqa.
ORDER
[Order of the Court was made by M.SATHYANARAYANAN,J.,] When the matter was listed on 15.11.2019, there was no representation on behalf of the petitioner and therefore, it was directed to be listed under the caption ''For Dismissal''. Today, when the matter is called, once again there is no representation for the petitioner. The return made by the Registry as to the entertainment of the writ petition are yet to be complied with.
2. In the result, WP.SR.No.35807 of 2017 is rejected .
[M.S.N.,J] [N.S.S., J]
20.11.2019
sk
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