C PRIYA SINGH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioners seek issuance of a Writ of Certiorarified Mandamus calling for the records of the fourth respondent in Na.Ka.No.4941/A3/2017 dated 07.11.2017 and the consequential order of the sixth respondent in Na.Ka.No.4575/A2/2017 dated 20.11.2017 and quash the same and consequently, direct respondents to grant exemption from the implementation of Tamil Nadu Compulsory Tamil Learning Act, 2006.

(2.) Heard learned counsel for petitioners and learned Additional Advocate General for respondents.

(3.) Learned counsel for petitioners submits that petitioners have sought exemption from taking the Tamil paper as a compulsory subject in the ensuing public examination. Learned counsel submits that petitioners had all undergone their primary education in Hindi medium. When petitioners were admitted into the sixth standard in the fifth respondent school, they had undergone education in Hindi. Till 2015, there were no Tamil teaching teachers in the fifth respondent school and only in 2016, Tamil teaching teachers were appointed. Learned counsel submits that fifth respondent school, being an aided school and Tamil teaching teachers have been appointed only in 2016, petitioners ought to have been granted exemption. Petitioners are similarily placed like students migrating from other States since their mother tongue is Hindi. Submitting as above, learned counsel prays that this Court allow the writ petition.