R.MURALI Vs. THE GOVERNMENT OF TAMIL NADU, REP. BY ITS SECRETARY, DEPARTMENT OF SCHOOL EDUCATION, FORT ST. GEORGE,CHENNAI,

JUDGEMENT

(1.) THIS is a plain abuse of the facility of public interest litigation. Far from advancing any public interest, the petition is motivated by sheer envy. The inability to match the merit of the students who have studied in the 5th respondent school has apparently provoked this petition. Right to equality does not mean bringing every one down to the lowest common denominator. The same opportunity for learning is available to all and if one school decides to take extra pains to train their students better and to prepare them well in advance for the examinations which they are required to face, they do not commit any disservice to the students of other schools nor do they violate the right of equality of children studying in other schools. Other schools are as free as the 5th respondent school to coach their students to make them more competent to face the competition in this highly competitive world.

(2.) THE petition is wholly misconceived and is dismissed. The W.M.P. is closed.