T ANGAYARKANNI Vs. DISTRICT COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking for a direction to the respondents 3 and 4 for taking appropriate steps against respondents 5 and 6 in terms of the proceedings of the second respondent dated 31.12.2004 and for a further direction to respondents 1 and 2 to take appropriate steps against respondents 5 and 6 to provide adequate compensation to the petitioner.

(2.) The writ petition was admitted on 27.3.2006 and a private notice was also permitted. As against sixth respondent, the writ petition was dismissed. The other respondents have been served. For respondents 1 to 4, the learned Government Advocate appeared. For fifth respondent, Mr. P.T.S. Narendravasan, learned counsel appeared, but no counter affidavit has been filed.

(3.) The case of the petitioner was that she had two daughters by name Pothumponnu and Mahalakshmi. The eldest was Pothumponnu, who was 6 years old studying in II standard. Mahalakshmi was about 5 years old and was studying I standard. Both daughters were studying in the fifth respondent School. Her place is far away from the school and both daughters will have to take a bus to reach the school. Since it was difficult to travel in the bus, she had put them in the hostel run by the fifth respondent school. It was looking after by the warden appointed by the school. It was always complained by her daughters that the hostel and kitchen were never kept clean and tidy and that the quality of food served was also poor. She also complained to the fifth respondent about the pitiable and unhealthy condition of the hostel.