MINI LAKSHMANAN Vs. SHIVASANKAR

JUDGEMENT

(1.) THE petitioner herein alleges wilful non compliance of the directions issued in Annexure -A Common Judgment.

(2.) HEARD learned Government Pleader who submitted that the Government has already passed an order dated 12/12/2011.

(3.) A reading of the order passed by the Government shows that the Government was of the view that status quo has to be maintained by the Management of the schools till 31/03/2012. The request of the Managers of the respective schools is rejected since closing down of the schools in middle of the academic year is not feasible. It is further ordered that the decision regarding the closing down or taking over of the schools will be taken after looking at the provisions of Right of Children to Free and Compulsory Education Act, 2009 before the next academic year.