LAWS(MAD)-2015-11-237

MINOR A KISHORE Vs. DIRECTOR OF SCHOOL EDUCATION

Decided On November 23, 2015
Minor A Kishore Appellant
V/S
DIRECTOR OF SCHOOL EDUCATION Respondents

JUDGEMENT

(1.) Since the issues involved in both the writ petitions are common, the writ petitions are disposed of by a common order.

(2.) The petitioner in W.P.(MD)No.20702 of 2015 is the Headmistress of R.C.Higher Secondary School, Meenakshipuram, Muhavoor, Rajapalayam, Virudhunagar District. A Kabadi team of the said school participated in the Zonal Level competition conducted by the Education Department for the year 2015-2016. We are concerned herein about the Under-19 Group Team as per the format that was sent by the schools. Regarding participation in the zonal competition, the students in the Under-19 category should be studying in 11th and 12th Standards and they should have born after 01.01.1997.

(3.) The petitioner in W.P.(MD)No.20702 of 2015 submitted the names of 12 players who would participate in the Under-19 category in the zonal competition. One among the 12 players is one Thiru K.Ashok. As per the said printed form referred to above, his date of birth is shown as 14.05.1997. The petitioner-Headmistress signed the printed format and sent it to the concerned authorities.