RAJASURIYA Vs. DIRECTOR OF SCHOOL EDUCATION CHENNAI

JUDGEMENT

(1.) These writ appeals are filed against the order of the learned single Judge dated 31-8-1998* in W.P. Nos. 7964 and 8812 of 1998, whereby the writ petitions were dismissed. *reported in 1999 Writ LR 118 (Madras)

(2.) . It is alleged that the appellants were the students of the third respondent school is I and III Standards. A Teacher of the third respondent school punished the appellants for not doing the home work. Parents of the appellants took objection to the action of the teacher and reported the matter to the authorities. Subsequently , the teacher was also removed from service. It is also alleged that the parents of the appellants along with a politician again and again created problems to the school authorities. The third respondent/school by letter dated 25-4-1998 requested the parents of the Appellants to receive the transfer certificates of the appellants. Aggrieved by the same the appellants filed the writ petition.

(3.) The learned single Judge, on consideration, dismissed both the writ petitions. Hence, these writ appeals.