B. BHARANITHARAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) "Almost all parents are interested in the children getting qualification rather than they are imparted with Education and the values of life."

(2.) Writ Petition No.15507 of 2018 is filed praying for issuance of a Writ of Certiorari to call for the records relating to the order of the second respondent passed in his proceedings Na.Ka.No.2735/B5/2018, dated 106.2018 and quash the same.

(3.) The sum and substance of the issue on hand is with regard to a student who suffered injury in the violence caused by some of the students that took place inside the School. 7 students who have involved in the incident, left the School by taking Transfer Certificate and by giving an undertaking. The parents of the student(s) concerned in the Writ Petitions, along with the other students/parents, requested the School that if any action is taken, the students' future would be spoiled, as it may affect XI Std. examination that is scheduled. The student originally were placed under suspension and the said suspension was revoked on an undertaking given by the parents. The mother of the student concerned in these Writ Petitions, has also accepted the incident and to safeguard the interest of the son's future, gave a letter, one in the morning and the other in the afternoon. The crux of the letter is that the student may be permitted to take up XI Std. examination and thereafter, he may be allowed to leave the School by taking Transfer Certificate. But after the examination, the student concerned in the Writ Petitions alone has gone back and started creating trouble to the institution by making a complaint on his behalf. It is also stated that the other parents have also given complaints.