K RAMASUBRAMNAIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE two petitioners are working under the 5th respondent School. THEy filed the present Writ PetitionS challenging the order of the 1st respondent State Government made in G.O.Ms.Nos.8 and 9 School Education Department dated 6.1.2009.

(2.) THE Writ Petitions were admitted on 15.4.2009. Pending the Writ Petitions, in the application for interim stay, only notice was ordered. On notice from this Court, the 2nd respondent Joint Director of School Education (Vocational Education) has filed a counter affidavit dated 'nil' (2009).

(3.) AS opposed to the stand taken by the petitioners, in the counter affidavit, it is stated that the reference to G.O.Ms.No.46, School Education Department dated 14.5.2004 is misconceived and the 5th respondent School is situated in Tiruchy Corporation area and the minimum number of students required for vocational stream is only 20. It is also open to the students and the teacher, who relates to the Vocational classes, if the courses are discontinued, to enter into the other Schools where similar courses are conducted. The Government on the question of expenditure incurred had taken a policy decision to fix the norms and guidelines for the Aided Private School in order to ensure good governance. It is also claimed that no one can compel the Government to continue the courses with the lowest number of students. The Government has also vested right to fix norms and guidelines for continuing any course. It is also claimed that before taking the decision, a high power committee has been appointed and these recommendations are reflected in the impugned Government Orders.