V.ILANGOVAN Vs. SECRETARY TO EDUCATION

JUDGEMENT

(1.) The Court was held by Video Conference, as per the Resolution of the Full Court dated 30th April 2020, by Judges at the respective residence offices and the counsel, staff of the Court appearing from their respective residences.

(2.) The learned counsel for both sides present. The learned Special Government Pleader submitted that vide G.O.Ms.No.54, School Education (GE) Department dated 09.06.2020, the State Government has decided to cancel the State Board examination for 10th standard and other classes for the academic year 2019-2020, which were challenged on the ground of increasing Covid-19 cases, in the present Public Interest Litigation - writ petitions.

(3.) G.O.Ms.No.54, School Education (GE) Department dated 09.06.2020 is quoted below for ready reference.