PRAKASH N Vs. G.W.L.P. SCHOOL

JUDGEMENT

(1.) A playground in a school is a part and parcel of the school. Without a playground, there cannot be a school. The education of the children is not in the classroom alone; it should spread to the playground as well. Playgrounds are the ultimate classroom where children learn through play. The playground is where the children can themselves shine mentally and physically.

(2.) The above writ petition is filed by the President of the Parent Teachers Association and the Managing Committee Member of the Government Welfare Lower Primary School, Thevayoor South, Pathanamthitta, with following prayers:

(3.) The petitioners were forced to file this writ petition when there was an attempt from respondents 2 and 3 to construct a water tank in the school ground without obtaining permission from the school authorities or higher authorities. The petitioners produced Ext.P13 photographs to show that the construction activities have already started in the playground of the school. At that stage this writ petition was filed. Now it is conceded by both sides that the proposal to construct the water tank is dropped and there is no grievance to the petitioners. Therefore, the prayers in this writ petition are in effect infructuous.