HINDU HARIJAN ELEMENTARY SCHOOL VADANATHTHAMPATTI VILLAGE Vs. SECRETARY TO GOVERNMENT EDUCATION SCIENCE AND TECHNOLOGY DEPARTMENT CHENNAI

JUDGEMENT

(1.) PETITIONER seeks issuance of writ of mandamus forbearing the respondents from in any manner approving the proposal of granting sanction for starting a Panchayat Union Elementary School within the vicinity of Vandanaththampatti Village Sankarankoil Taluk, Tirunelveli District contrary to the Tamil Nadu Panchayats Act, 1994, G.Os. issued from time to time in respect of distance between two schools and pass such further orders.

(2.) IN the affidavit in support of the petition, which is sworn to by the Secretary of the school, it is said that the petitioner school has classes from first standard to fifth standard and the elementary school is functioning under the control of the second respondent and it satisfies the requirements of Veerasingamani Village. It is said that the school is functioning with utmost satisfaction of the general public as well as the educational authorities and is producing very good results.

(3.) ON the basis of this decision, the learned counsel for the petitioner submitted that it has got the locus standi to file the writ petition and its grievance is that the Statutory conditions have not been complied with in this case.