MINOR B ABINASH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THESE batch of Writ Petitions came to be listed before this Court after being grouped together and after orders being passed by the Honourable Chief Justice vide order dated 3.2.2011. In all these Writ Petitions, the contentions raised were identical, namely the petitioners, who are either minor students represented by their natural guardians or the students themselves. They have filed the Writ Petitions challenging the order of the State Government made in G.O.(1D) No.121, School Education (V2) Department dated 9.4.2010. Pending these Writ Petitions, the petitioners have sought for either interim direction or interim injunction so as to participate in the selection for the various sports events held by the School Education Department fixed on various dates. Pending the Writ Petitions, this Court granted either interim directions or interim injunctions as the case may be.

(2.) IT is not the complaint of the petitioners that the interim orders were not given effect to. On the other hand it is surprising to note as to how the petitioners could challenge the impugned Government Order, which came to be issued after orders passed by this Court in various Writ Petitions starting from W.P.No.15954 of 2008 and batch cases in Tamil Nadu Physical Education Teachers Directors Association vs. Central Board of Secondary Education dated 5.11.2009. This Court considering the grievances projected by the various petitioners therein in paragraph Nos.24 and 26 gave a direction which is as follows:

(3.) IT is on the basis of a sports policy recommended by that Committee, the State Government had agreed to implement the same. Even before the Committee could decide, the petitioners have rushed to this Court probably only with a view to get interim orders so as to enable them to participate in the ensuing competition. Though those respondents have been served with notices, they have not filed any counter affidavit.