SRINIVAS RAJAN Vs. DIRECTOR OF MATRICULATION SCHOOLS OFFICE OF THE DIRECTORATE OF MATRICULATION SCHOOLS

JUDGEMENT

(1.) This writ petition came to be posted on being specially ordered by the Hon'ble Chief Justice vide order, dated 17.3.2011. The writ petition is filed by the father of Master R. Sudarshan, a student studying in 9th standard 'C' Section in the third and fourth Respondents' school. The relief sought for by him in the writ petition is for a direction to the second Respondent, i.e., Child Rights Commission constituted under the Central Act 4/2006, i.e., The Commissions for Protection of Child Rights Act, 2005, to take action against the fifth Respondent for violation of the child rights based on the complaint made by him, dated 25.1.2011 and to pass appropriate orders.

(2.) When the writ petition came up on 31.1.2011, this Court directed private notice to be issued to the private Respondents. In respect of the first Respondent, the learned Government Advocate took notice.

(3.) Heard the arguments of Mr. N.L. Raja, learned Counsel appearing for the Petitioner, Mr. A. Suresh, learned Government Advocate taking notice for the Government, Mr. A. Immanuel, learned Counsel appearing for third and fourth Respondents and Mr. M. Venkatachalapathy, learned Senior Counsel leading Mr. Ramesh Venkatachalapathy, learned Counsel appearing for the fifth Respondent.