CORRESPONDENT Vs. STATE GOVERNMENT AND ORS

JUDGEMENT

(1.) The petitioner has focused the instant writ of mandamus praying for issuance of order by this Court in directing the second respondent/State Commissioner to consider and pass orders forthwith on the petitioner's representation dated 20.07.2009, for the conversion of the Secondary Grade Post from the Physically Handicapped category to the Mentally Retarded category as recommended by the third respondent vide proceedings Na.Ka.No.451/A/09 dated 10.08.2009.

(2.) According to the Learned counsel for the petitioner, the petitioner/ School one among the numerous educational institution owned and administered by the Congregation of the Sisters of St.Anne's, Trichy, Maria Province. The School is a recognised Minority Educational Institution, established in the year 1984 and offers primary education from standards I to V for the Physically Handicapped and Mentally Retarded during the period from 1984 to 2008. From June 2008 onwards, the State Government abolished the category of primary education for Physically Handicapped.

(3.) The Learned counsel for the petitioner submits that the petitioner/ School is offering rehabilitative education under two categories viz. (i) Mentally Retarded and (ii) Deaf & Dumb. The second respondent / State Commissioner (previously known as the Director for Rehabilitation of the Disabled) granted recognition for these two categories of education. The School is also providing education for the Deaf and Dumb from standards I to XII. For the mentally retarded, there are eight stages of education viz. Early Intervention, Pre-Primary, Primary, Elementary, Middle Junior, Middle Senior, Pre Vocational and Vocational Classes.