A KARUPPIAH PILLAI Vs. DISTRICT EDUCATIONAL OFFICER TENKASI

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 22nd June, 1993 passed by the learned single Judge in Writ Petition 9159 of 1993. As the respondents 1 to 4 are represented through the Special Government Pleader and respondents 5 and 6 are also represented through a counsel and the appeal lies in a narrow compass, it is admitted and heard for final disposal.

(2.) IN the Writ Petition, the petitioners sought for issue of a writ in the nature of mandamus directing respondents 1 to 4 to act and take necessary proceedings under S. 53 A of the Tamil Nadu Recognised Private Schools Regulation) Act, 1973 (hereinafter referred to as the Act) and run the affairs of the 5th respondent till the Managing Committee and the School Committee take over.

(3.) LEARNED single judge has rejected the Writ Petition on the ground that it is open to the State Government to nominate an officer to discharge the functions of the Educational Agency, but, as the discretion is vested in the State Government no mandamus need be issued.