MOHMED GHOUSE Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr. C. Munusamy, learned Special Government Pleader accepts notice on behalf of the respondents.

(2.) The writ petition, styled as a Public Interest Litigation, is filed by the petitioner, who claims to the State Secretary of ''Welfare Party'' and according to the learned counsel for the petitioner, it is a registered political party. The petitioner would also claim that he has always been on the forefront in the protection of civil and human rights enshrined in the Constitution of India and that he is also an active in socio-cultural and political arenas. It is to be noted at this juncture that despite the petitioner made such a tall claim in the affidavit filed in support of this writ petition, no material, whatsoever, has been placed in the typed set of documents.

(3.) Now, coming to the facts stated by the petitioner is that the Right to Education Act, 2009, [in short ''the RTE Act''] mandates that all Private Schools shall reserve 25% of the seats for the children who are hailing from weaker sections and disadvantagedgroup. It is further averred that for this Academic Session 2019-20, registration of on-line applications has been invited in the RTE Portal, viz. , ''www. rte. tnschools. gov. in'' and the said Portal provides for five steps for registration of the applications and the parents of the wards who seek to admit their children were successful in reaching 4th stage and however, on account of some difficulty and technical problem, they are unable to complete the process and as a consequence, their wards were not able to get admissions on time. The petitioner, in this regard has submitted a representation dated 14. 10. 2019 to the Principal Secretary to School Education Department, Chennai-9, as to the problems faced and pleaded for simplification of the procedure for registration of the on-line applications and also to disclose the status of the complaints received through E-Mail lodged by the wards/applicants for the inconvenience faced by them while using the said Web Portal and despite receipt and acknowledgment, no action, whatsoever, has been taken so far and hence, the petitioner is constrained to approach this Court by filing the present writ petition.