THAKKALLA SUDHAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following reliefs:

(2.) Contents of the affidavit filed by 1st petitioner in support of the Writ Petition, in brief, are that, one Thakkalla Dhevansh Sai- 2nd petitioner (hereinafter referred to, as 'the Ward') studied for four Academic Years in respondent No.7-School, but he was unable to read a complete English sentence; that 1st petitioner, being father of the Ward, made repeated attempts to bring the same to the notice of the School Management and on one occasion, 1st petitioner had conversation with the Director of 7th respondent- School over phone to apprise the Ward's difficulties, but, instead of addressing the matter constructively, the Director of 7th respondent- school responded in an arrogant and dismissive manner and disconnected the call.

(3.) This Court, vide Order, dtd. 9/9/2025, considering the fact that welfare of the Ward is paramount consideration and that because of the disputes between the Management of the School and parents of the Ward, the Ward should not be made to suffer, directed the respondents to reinstate the Ward i.e. 2nd petitioner in Grade-II of respondent No.7-School.