JAYASEELAN GOPALAKRISHNAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) W.M.P. No.27366 of 2023 filed seeking permission to file a single Writ Petition is ordered on payment of separate Court-fee.

(2.) There are two Petitioners, father/P1 and son/P2, and this Writ Petition is argued by the father in person on both their behalf. P2 had been admitted to a self-financing College/R2 for the B.E. Computer Science course in July, 2019. In March, 2020, the world had shut down on account of the Covid 19 Pandemic and classes had been conducted on line.

(3.) A Government Order, dtd. 27/8/2021 had been passed in G.O.Ms. No.164, Higher Education (A2) Department that dealt with the reopening of classes for higher education and had set out Standard Operating Procedures (SOP) in the form of Guidelines. The Government Order reads thus: