S.LAKSHMANAN Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner has sought a mandamus directing respondents 1 to 4 to admit his son L.Sai Pranish under the Right of Children to Free and Compulsory Education Act, 2009 (in short 'RTE Act') by considering his representation dtd. 17/10/2022, wherein, he has reiterated the prayer now under consideration by the Court.

(2.) The facts are that the petitioner, belonging to Scheduled Caste Community had sought admission of his child, since he satisfies the requirement of 'child belonging to disadvantaged group' as per Sec. 2(d) of the RTE Act. An application bearing No.9419995 dtd. 6/5/2022 was made in R4 school and the address mentioned was Vellamalai Estate, where the petitioner was working at that relevant point in time.

(3.) That application had come to be rejected on the ground that the address set out therein fell beyond the stipulated distance of one kilometer from the school as prescribed under Rule 6 of the Right of Children to Free and Compulsory Education Rules, 2010 (in short 'Central Rules, 2010), which is in pari materia with Rule 8 of the Tamil Nadu Right of Children to Free and Compulsory Education Rules, 2011 (in short 'State Rules, 2011).