C MANIKANDAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) AS the facts relating to both petitions are one and the same, they are disposed of by this common order.

(2.) THE petitioners have filed these writ petitions seeking a common direction for issuance of declaration, declaring the action of the third respondent in issuing the transfer certificates dated 20.10.2010 to the petitioners and discontinuing their studies during the middle of the academic year while pursuing 11th standard as illegal, arbitrary and contrary to law and consequently direct the respondents to rejoin the petitioners in the third respondent's school to continue their education and complete the course.

(3.) THE learned counsel appearing for the petitioners also submitted that in view of demanding donation from the petitioners and other similarly placed students, the petitioners have objected the illegal collection of donation and in view of that a police complaint was given by the petitioners and thereafter, an objection was shown by the petitioner with other students and parents not to collect donation by the third respondent school from any students.