G. RAJESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Two issues have arisen in this writ petition which is filed by way of public interest litigation before us. One is with respect to the provision of adequate sanitation which is inclusive of masks, gloves and sanitary products.

(2.) The other issue is with respect to the conduct of the examination for the students. Insofar as the X standard students are concerned, the Government of Tamil Nadu has taken the decision to postpone the examinations to a future date. Therefore, we are not concerned with the same. However, for the XI standard students, the examination is going on today (23.03.2020) apart from having another examination on 26.03.2020. Therefore, we are not inclined to pass any orders for the said set of students. The only other issue is with respect to the XII standard students, who are writing examination tomorrow (24.03.2020).

(3.) On a query raised by us with respect to commuting of students from the place of their residence to the School in the event of a decision being taken by the Government to have a lock down as suggested by the Central Government and the buses and trains are being operated in a truncated manner, the learned Additional Advocate General fairly submitted that the same would be looked into.