S GNANAVEL Vs. PRINCIPAL ST JOSEPH

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner, seeking to challenge the action of the first respondent school in denying admission to his daughter on the ground that there is lack of space in the school for admission. The petitioner, invoking the provisions of the Right of Children to Free and Compulsory Education Act 2009, has filed the present writ petition.

(2.) THE contention raised by the petitioner was that the action of the school Management was arbitrary and they applied discrimination against his daughter, which violates Article 17 of the Constitution of India.

(3.) APART from this, the school management also stated in its counter affidavit that the school is situated in the land of Neyveli Lignite Corporation (herein after shortly referred to as 'NLC') and it was entered into an agreement with NLC Management for providing preference in the matter of admission of pupil to children and dependents of NLC employees and thereafter, to children of licenses of shop etc. and their employees, employees of other Government Departments and public Sector undertakings etc, who have been provided with residential accommodation in Neyveli Township. After filling up the seats to those categories in the school, if there is still any vacancy, the children from the outside will be considered.