AIDED ELEMENTARY SCHOOL Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) PETITION filed seeking for a Writ of Mandamus, directing the first respondent to approve the change of educational agency in the name of the petitioner as Educational Agency in the place of the petitioner's husband(late) R.Velmurugan of the aided elementary school, Vadakiruppu, Virudhachalam Taluk, Cuddalore District by considering the proposal submitted by the petitioner dated 01.01.2009. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 01.01.2009, on merits, within a specified period.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the respondents, the first respondent is directed to consider and pass appropriate orders on the representation of the petitioner, dated 01.01.2009, after giving an opportunity of hearing to the persons concerned, including Ms. Banumathi, who had filed a suit in O.S.No.102 of 2009, on the file of the District Court, Cuddalore. The petitioner is directed to furnish a copy of the representation, dated 01.01.2009, to the first respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. The writ petition is disposed of accordingly. No costs.