SRI KRISHNA MIDDLE SCHOOL KANCHEEPURAM REP BY ITS CORRESPONDENT K RAJAGOPAL Vs. CHIEF EDUCATIONAL OFFICER KANCHEEPURAM

JUDGEMENT

(1.) SRI Krishna Middle School, through its Correspondent, K.Rajagopal, has invoked the extra-ordinary writ jurisdiction of this Court, for issuance of a writ in the nature of Certiorari, to quash the final order dated 02.12.2011, passed by the District Elementary Educational Officer, Kancheepuram.

(2.) THE petitioner School was established, as Primary School in the year 1931 and was upgraded as a Middle School. THE school was recognized in the year 1955 for studies upto VIII Standard. THE school was established by C.Kalyanakodi Sundara Varadachari and thereafter Parthasarathy Iyeangar managed the school. Thiru Srinivasa Iyengar was the last in the family to manage the school, which was subsequently taken over by K.Rajagopal.

(3.) THE case of the petitioner is that the discipline enforced by Thiru K.Rajagopal was not liked by the newly appointed teachers, who instigated the students and their parents to make allegations against the Correspondent to various Government officials. THE object of the complaint was that the management of the school should be taken over by the Government. Serious allegations were levelled against the Correspondent.