SCHOOL COMMITTEE OF SRI RAMAKRISHNA MISSION SARADA VIDYALAYA GIRLS HIGHER SECONDARY SCHOOL Vs. G VIJAYALAKSHMI JOINT DIRECTOR OF SCHOOL EDUCATION HIGHER SECONDARY

JUDGEMENT

(1.) THE above writ appeal has been preferred against the interim order of the learned single Judge dated 5. 7. 2005 passed in W. P. M. P. No. 611 of 2005 in W. P. No. 522 of 2005.

(2.) BY consent of both the parties, we have taken up the writ petition itself for final disposal.

(3.) IN the writ petition, the petitioner seeks for the issuance of a writ of mandamus to direct the Chief Educational Officer, Chennai-600 015 and his subordinates to issue appropriate direction to the third respondent School Committee of Sri Ramakrishna Mission Sarada Vidyalaya Girls Higher Secondary School not to prevent the petitioner from attending the school and from taking classes as Tamil pandit in the third respondent school in the absence of any statutory impediment.