SWAMY NITHYANANDA PRESIDENT Vs. DIRECTOR OF SCHOOL

JUDGEMENT

(1.) THIS petition is filed against the circular issued by the Director of School Education dated 23.06.2004 wherein a common calendar has been prescribed for the year 2004-2005 to be followed by all the High Schools and Higher Secondary Schools.

(2.) THE grievance of the petitioner is that they will not able to innovate any new system or arrangement if they are compelled to follow the common calendar and they wanted to make their own calendar as per the wishes of the management.

(3.) FURTHER under Rule 77 of the Tamilnadu Education Rules gives the authority to prescribe of various holidays depending upon the various denominations and Religions. The power of the Director is derived from these rules to prescribe an academic calendar and the present holidays have been arrived at by a committee comprising of the Joint Director, CEO's and experienced headmasters of high schools and higher secondary schools under the Chairmanship of the Director of School Education. Besides, grant of holidays to various types of schools the circular also provides for prior permission to avail holidays for local needs. It is clearly stated that a common circular is issued so that there is uniformity is maintained in the schools.