B.SENTHILKUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of mandamus to direct the fourth respondent to issue transfer certificate to the petitioner's children.

(2.) Heard the learned counsel for the petitioner, the learned Government Advocate for the respondents 1 to 3 and the learned counsel for the fourth respondent.

(3.) The grievance of the petitioner is that, both the children of the petitioner, ie., daughter and son are studying 7th and 5th standards at the fourth respondent School respectively. For the academic year 2018-19, both of them have been promoted for the next higher classes.