(1.) This writ petition has been filed challenging the Transfer Certificate issued by the 3rd respondent school and for a consequential direction to the respondents to re-admit the children of the petitioner to the 3rd respondent school.
(2.) The case of the petitioner is that her children are studying in the 3rd respondent school. It is seen that right from the beginning, there has been a lot of misunderstanding between the school management and the parents of the ward. Several such instances have been cited in the affidavit and this Court does not want to go into all those details. Ultimately, a Transfer Certificate came to be issued to the children of the petitioner with the "conduct" column marked as "not satisfactory". Aggrieved by the same, the present writ petition has been filed before this Court.
(3.) When this writ petition was pending, this Court permitted the children to only write the examination subject to result of the writ petition.