S ANANDALAKSHMY Vs. GOVT OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed as Public Interest Litigation, seeking writ of mandamus against the respondents, which are all the schools affiliated to Central Board of Secondary Education (in short, "cbse" ). to implement the direction of the supreme Court in Principal, Cambridge school v. Payal Gupta, reported in 1995 (5)SCC 512 : (AIR 1996 SC 118) to ensure that all students of Class X are admitted to Class xi in the same school.

(2.) AFTER giving notice by this Court, the government of India as well as the CBSE and some of the schools affiliated to CBSE, particularly D. A. V. Boys Senior Secondary school, Gopalapuram, D. A. V. Girls Senior secondary School, Gopalapuram, D. A. V. Senior Secondary School. Mogappair, P. S. Senior Secondary School, Mylapore. Padma seshadri Bala Bhavan, Nungambakkam and padma Seshadri Bala Bhavan, K. K. Nagar have appeared through their counsel. Students 27 in number, who have not been admitted in the same school where they have studied their X standard have also got impleaded themselves in the writ petition.

(3.) AFTER perusing the guidelines suggested by the Ministry of Human Resources Development, New Delhi, regarding admission to class XI in CBSE schools in Tamil Nadu, this Court by order dated 27-4-2007, has issued the following criteria to be followed by CBSE Schools, they are,