G CHANDRASEKARAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned Government Advocate appearing on behalf of the respondents 1 to 5 had submitted that the School had given an undertaking that the petitioner's son C.Harish Chander would be allowed to continue his study in the sixth respondent School as long as the parents of the child desire.

(2.) IN view of the said undertaking given on behalf of the sixth respondent, since, no further orders are necessary, the writ petition stands closed. No costs. Connected M.P.No.11867 of 2006 is closed.