KALAIKOTTUTHAYAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed by the father of one minor Tamil Prabhakara Uthayam, who studied 6th standard during 2009-2010 in the third respondent Private Minority Matriculation School. As the son of the petitioner was held up in the 6th standard in the results published by the third respondent School on 6.5.2010, petitioner has filed this writ petition.

(2.) It is the case of the petitioner that his son joined in the third respondent School at Kinder Garden level and continued his studies upto 5th standard and on completion of 5th standard, he was admitted to the 6th standard with Admission No. 13117 and Roll No. 47. It is averred in the affidavit in support of the writ petition that the petitioner belongs to socially and educationally backward class, having disadvantage in social and cultural base.

(3.) Certain allegations are made against the third respondent School by the petitioner in the affidavit filed in support of the writ petition and the said allegations are specifically denied by the third respondent in the counter affidavit. Therefore, for deciding the issues involved in this writ petition, the said allegations and the reply stated in the counter affidavit are not necessarily to be stated in this order.