K.PALANISAMY Vs. CORRESPONDENT

JUDGEMENT

(1.) Mr.V.Chandrapandi, learned Counsel on record for writ petitioner, Mr.A.Srinivasan, learned Counsel on record for first respondent and Mr.Karuppasamy, learned Government Advocate on behalf of second respondent are before this Court.

(2.) With consent of all the aforesaid three learned counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) Short facts shorn of elaboration are that writ petitioner's son one Sakthivel studied in first respondent school from VI to XII Standard, that writ petitioner's son studied Computer and Commerce Course, that writ petitioner's son completed his school education in the academic year 2017-2018 and that first respondent's school is not giving / issuing transfer certificate, conduct certificate, mark sheets and other relevant documents on the ground that writ petitioner is due and liable to pay a sum of Rs.1,46,000/-(Rupees One Lakh and Forty Six thousand only) to first respondent school towards fee and other charges.