SUYAMBULINGAM HIGHER SECONDARY SCHOOL T N PUTHUKUDI PULLANKUIDL SIVAGIRI TALUK TIRUNELVELI Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS COLLEGE ROAD MADRAS

JUDGEMENT

(1.) THIS writ petition is for directing the respondents to allocate the petitioner school as an examination centre for S.S.L.C. examination and the Higher Secondary Examination to be conducted by respondents in March to April, 2001 and the following years.

(2.) MR.Silambannan, learned counsel for the petitioner submitted that the petitioner school was not permitted as a centre for the examination held in March to April, 2000 by the 1st respondent in his proceedings dated 5.2.2000 on the ground that the petitioner school did not have the minimum required student strength of 100 for conducting the examinations. In the said proceedings it is stated that in the event of increase of student strength over and above 100, recognition of the petitioner school as centre for examination will be considered. So far, the first respondent has not communicated any order recognising the petitioner school as centre for examinations for academic year 2000-2001 and hence the petitioner has filed this writ petition.