G RAMANIKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SOMETIMES, politics makes strange bedfellows. In this batch of five writ petitions, except in one case, four were filed by persons / organisations having same political outlook and are birds of same feathers.

(2.) THE first writ petition (W. P. No. 39044 of 2002) is filed by the President of the State legal Cell of the Bharathiya Janatha Party, Tamil Nadu, for a declaration that the closure of all educational institutions run by the Christian minorities in the State on 24. 10. 2002 as illegal and unconstitutional and consequently, to direct the official respondents, viz. , respondents 1 to 3, to do all that is necessary to give effect to the declaration, if any, made by this Court.

(3.) IN support of the writ petition, the petitioner had not produced any authenticated copy of the resolution allegedly made by the respondents 4 to 7 in declaring one day closure of all Christian Minority Educational Institutions in Tamil Nadu. All that he had done was after seeing the newspaper reports, he had sent a telegram, a copy of which is produced before this Court through his Advocate, asking the official respondents to intervene and prevent illegal closure of educational institutions either on 24. 10. 2002 or on any other date and thereby to exercise their statutory powers.