M. MURUGAN Vs. DISTRICT COLLECTOR, MADURAI DISTRICT, MADURAI

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, to direct the respondents to consider the petitioner's application dtd. 25/3/2019 for admission in the 1st standard to his daughter Akshaya in the 3rd respondent school under the Right of Children to Free and Compulsory Education Act, 2009, within the stipulated period by this Court.

(2.) Heard Mr. M. Mohamed Sherbudeen, learned counsel appearing for the petitioner and Mrs. S. Srimathy, learned Special Government Pleader appearing for the respondents 1 and 2. Despite notice having been served and the name of the third respondent having been printed in the cause list, when the case is called, no one is present. Even during the last hearing also, no one was present on behalf of the 3rd respondent.

(3.) The learned counsel appearing for the petitioner submits that, to get admission in the 1st Standard in 3rd respondent school for the daughter of the petitioner viz., one Baby Akshaya, under the RTE Act, the petitioner had made an application to the 3rd respondent school. Since the same has not been considered and no admission has been given, the petitioner is before this Court.