DIRECTOR IF MATRICULATION SCHOOLS Vs. M.SUVEATHAN

JUDGEMENT

(1.) This writ appeal is directed against the order dtd. 18/4/2023 passed by the learned Single Judge in W.P.No.4615 of 2022.

(2.) The only submission of the learned Additional Advocate General appearing for the appellants against the order of the learned Single Judge is that the appellants are aggrieved by the portion of order of the learned Single Judge permitting the 3rd respondent school to make a claim for the actual amount spent by the school for providing uniform, textbooks, etc. and directing the appellants to reimburse the amount spent by the 3rd respondent school towards providing uniform, notebooks, textbooks and tuition fee, etc.

(3.) The writ petition was filed for issuance of a writ of mandamus for a direction to the State Commission for Protection of Child Rights, the 2nd respondent herein to pass appropriate orders on the petitioner's representation dtd. 27/8/2021. The learned Single Judge, by order dtd. 18/4/2023, allowed the said writ petition and issued directions in terms of the provisions of Right of Children to Free and Compulsory Education Act, 2009 (in short "the Act"). In paragraph 36 of the order, the learned Single Judge issued directions to the school and the official respondents in the following lines :