R.KRISHNAMMAL Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The prayer in the Writ petition is for a Writ of Mandamus, directing the respondents 1 and 2 to invoke the powers under Section 53-A of the Tamil Nadu Recognized Private School Regulation Act, 1973 and to appoint a Special Officer to administer the Ganesamoorthy Middle School at Kurichi, Palayamkottai, Tiunelveli District by considering their representation dated 20.10.2018 and pass appropriate order within a time stipulated by this Court.

(2.) Heard Mr.V.Meenakshi Sundaram, learned counsel for the petitioner, Mr.Karuppasamy, learned Government Advocate appearing for the respondents 1 to 4 and Mr.G.Prabhu Rajadurai, learned counsel appearing for the fifth respondent.

(3.) There has been a dispute between the petitioners and the private respondents with regard to the right of inheritance of the estate or properties of one Kandasamypillai, who among other things has established a school called Ganesamoorthy Middle School at Kurichi, Palayamkottai, Tirunelveli District, which has been functioning with a recognition of the Education Department and also with the aid of the state Government.