K KARUPPANNAN Vs. INSPECTOR OF EDUCATION

JUDGEMENT

(1.) THE petitioner is the grandfather of two minor children S.Swetha and S.Srinithi. In this writ petition, the petitioner has sought for a direction to the second respondent to consider his representations dated 16.04.2012 and 25.04.2012 and for a consequential direction to admit his two granddaughters namely, minor S.Swetha in 8th standard and minor S.Srinithi in 4th standard so as to enable them to continue their education.

(2.) WHEN the writ petition came upon 12.06.2012, notice on admission was granted and private notice was permitted to be served on the respondents. On such notice, the second respondent has filed a counter affidavit dated 30.06.2012.

(3.) SINCE there has been vacancies in 8th standard, this Court directed the learned counsel for the second respondent Management to produce the registers. It is seen from the records that out of three sections in 8th standard, two sections were having 34 students and one section was having 33 students and therefore, this Court wanted to know whether the school is willing to admit the child in the 8th Standard.