VALLI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner is the mother of minor Sujilan, a student of X Standard in the second respondent school. This writ petition is filed seeking a direction to consider her representation dtd. 12/3/2019, wherein, she sought permission for her son to sit for the X Standard Public Examination, which commenced on 14/3/2019.

(2.) Heard the learned Government Advocate (Education) appearing on behalf of the first respondent.

(3.) The second respondent, on notice, represented that the minor student has only 31.3% of attendance, which is also evident even from the Medical Certificate that is produced by the petitioner. The said Medical Certificate makes it clear that the student was absent from the school and was under treatment from 12/10/2018 to 11/3/2019, as he was suffering from jaundice. The seal of the Medical Officer found in the said Medical Certificate would go to show that the treatment was taken in Kottar, Nagercoil, whereas, the student ordinarily resided in Chennai and studied in the second respondent School.