J.RUKUMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed for a Writ of Mandamus to take action on the Report of the Additional District Magistrate, Pondicherry, on the causes leading to the suicide of S.Irwin Pyari Abivarma, son of the Petitioner, register a case against the 4th Respondent and prosecute him.

(2.) The case of the Petitioner is that her son, Irwin Pyari Abivarma, was a student in the Third Respondent College and that he was a very studious person and fared quite well in mathematics at the High School and Higher Secondary School level. In fact, he scored 93.5% in maths in the Matriculation Examination and 99.5% in the Higher Secondary Examination. The Petitioner further states that her son obtained admission in the Third Respondent College through the Central Competitive Examination conducted by the CENTAC in the year 2002 and performed well in the internal examination scoring 22/25 in mathematics. She further submits that her son appeared for the second semester examination conducted by the Pondicherry University in the month of May 2003 and the results thereof were published in July 2003. As per results published on the Internet, he scored 20/75 in the written examination and 20/25 in the internal examination in Mathematics-II thereby failing in the subject.

(3.) The Petitioner further submits that her son was extremely upset by the results notified by the University and committed suicide on the night of 10.07.2003 leaving a suicide note addressed to the Petitioner and his friends stating that he could not bear the results as he expected 90+ marks in mathematics. Thereafter, the Petitioner filed a representation dated 16.07.2003 to the Government of Pondicherry seeking redress and also filed a complaint on 17.07.2003 before the Fifth Respondent so as to register a case for investigation into the death of her son and the punishment of those responsible for it.