N P RAMYA Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) (Prayer: Petition filed seeking for a writ of Certiorarified Mandamus, calling for the records of the 1st respondent culminated in by its proceedigns in U.M.No,69603/W12/2003, dated 26.9.2003, and that of the 4th respondent, dated 2.1.2004, and quash the same and consequently directing the respondents to permit the petitioner to continue her studies in +2 Course as a Group IV student.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the petitioner had written the examinations of Group-IV, in the 12th standard, from the 4th respondent school, as she was permitted to write the examinations by an order of this Court, dated 6.1.2004, made in W.P.M.P.No.197 of 2004, which reads as follows: