(1.) This writ petition is for issuance of a writ of certiorari to call for the records of the respondents 3 and 4 in respect of the visit report dated 07.02.1994 in respect of the petitioner's school and quash the same.
(2.) The petitioner is a primary school running under the Private school Regulations Act and Rules. The main prayer in the writ petition is to quash the report dated 07.02.1994 made by the third respondent who was Assistant Educational Officer, Tuticorin.
(3.) In the affidavit certain malafide was also alleged against the third respondent. But, for the purpose of deciding this case, those grounds are not necessary to consider. Therefore, no argument was advanced by the learned counsel for the petitioner on that aspect.