P V K DEIVENDRAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Mr.P.V.K.Deivendran, a practicing advocate has filed this instant writ petition for a writ of Mandamus, directing the Government of India, Department of School Education & Literacy, and the State of Tamil Nadu, School Education Department, to regulate, supervise the educational system and monitor the administration of various centres,registered in the name of Cambridge International Schools with the respondents 3 to 5 in India.

(2.) The petitioner states that Cambridge Assessment International Education, located in United Kingdom, has in association with the Regional Director, Cambridge Assessment International Education, at Bandrakurla complex, Bandra East, Mumbai, has entered into contracts with 488 schools across the State, for imparting education. The petitioner states that the 3rd respondent has issued a bulletin regarding fee list. The introduction reads as under:-

(3.) The cambridge schools are imparting cambridge curriculum. The curriculum is divided in four stages, 1) Cambridge primary for children below 5 to 11 years 2) Cambridge lower secondary for children below 11 to 14 years, 3) Cambridge upper secondary for children below 14 to 17 years and 4) Cambridge advanced for students from 16 to 18 years. In Cambridge primary, English (1st and 2nd language), Mathematics, Science, ICT and Cambridge Global Perspectives is taught. In Cambridge lower secondary, English (1st and 2nd language), Mathematics, Science, ICT and Cambridge Global Perspectives is taught. In Cambridge upper secondary, a wide choice of subjects at Cambridge ICSW (70+subjects), Cambridge O level (40+subjects) and Cambridge ICT certificate is issued. In Cambridge advanced, a wide choice of subjects at Cambridge international AS & A level (55+ subjects), Cambridge Pre-U (20+subjects) and Cambridge AICE Diploma.