T. SAM ILANGO Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) IN this writ petition, the petitioner seeks to challenge the communication sent by the 2nd respondent / Chief Educational Officer, Dindigul, dated 28.02.2012, and after setting aside the same, seeks for a direction to permit his son to participate in the junior level competition conducted by the respondents in schools level.

(2.) WHEN the matter came up on 17.07.2012, notice regarding admission was given.

(3.) THE grievance of the petitioner was that the impugned order has been passed without application of mind and it is contrary to the law and that a student, who is studying in 8th standard, will be considered for junior level sports, but at the same time, he should be below 14 years is erroneous. The respondents should have put either one of the conditions, viz., the person studying between 6th to 8th standard should be allowed to participate in junior level or the person below 14 years should be allowed to participate in junior level. Since the respondents are insisting both the conditions, the same is contrary to law.