MINOR B ABINASH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE writ petitions are filed praying to quash the Government order issued in G.O.Ms.No.224, School Education(V2) Department dated 06.08.2010 insofar as the petitioners are concerned and consequently forbearing the respondents 1 to 3 from preventing the petitioners in participating in all the school level sports events selection for the Tamil Nadu State Team including the School Games Federation of India (SGFI) and other sports meets being conducted by the respondents for the school students in the State of Tamil Nadu.

(2.) ALL the petitioners are Central Board of Secondary Education School (In short CBSE) students undergoing their studies in the schools located within the State of Tamil Nadu.

(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.