JOLRIN JOSE K Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking to quash any decision to remove the petitioner from the polls of the School and for a direction to admit him in the class forthwith. A declaration that the action taken by the Headmistress of the school in removing the petitioner from the rolls of the school is illegal, is also sought for. The petitioner seeks a further declaration that he is entitled to continue in the school till the end of the academic year.

(2.) The petitioner, stated to be 17 years old and represented by his father in this writ petition, was the student of the X standard of the Aided School of which the 2nd respondent is the Headmistress. The writ petition contains certain averments touching certain incidents in which the petitioner appears to be, at least, implicated.

(3.) A statement was filed on behalf of the first respondent. Notice by special messenger was taken out to the Headmistress, the 2nd respondent. The 2nd respondent, Headmistress has filed a counter affidavit.