LAWS(MAD)-2010-7-229

E JAQULIN Vs. HEAD MASTER

Decided On July 01, 2010
E. JAQULIN Appellant
V/S
HEAD MASTER, MODERN NURSURY AND PRIMARY SCHOOL, ELLIS NAGAR, MADURAI Respondents

JUDGEMENT

(1.) The petitioner is the mother of the two minor children namely, Cathrine Selvarani and Samuel Roshan. The petitioner's husband is Eugine @ Duraisamy. The parties are Christians. The children of the petitioner are admitted in the first respondent school and due to behavior of the husband of the petitioner, she could not live with her husband and therefore, she came to her parent's house and she is living with her children in her parent's house.

(2.) Further, it is stated that the petitioner wants to admit her children in the school in Trichy and it is not possible for her to stay in Madurai and therefore, she approached the first respondent to issue Transfer Certificate, Conduct Certificate and Community Certificate in respect of her children and as the first respondent has not issued the said Certificates, the above two writ petitions are filed by the petitioner.

(3.) Mr. R. Janakiramulu, learned Special Government Pleader takes notice for the respondents and he submitted that the respondents have no objection for issuing Certificates sought for by the petitioner, provided, the petitioner proves to the satisfaction of the first respondent that she is having custody of the children.