- (1.) THE petitioner prays for issuance of a writ in the nature of Certiorari, to quash the order Na. Ka.No. 1292/A1/2011 dated 04.07.2011 approving the School Committee of W.T. Masilamani Mudaliar Higher Secondary School, Walajabad, Kanchipuram.
(2.) THE grand father of late W.T.Masilamani Mudaliyar formed a Trust Ambalavanar Araporuppu Ayam at Walajabad, Kanchipuram in the year 1963, with an object to give best education to the local people, who are socially and educationally backward. The Trust started various schools in and around the area and majority of people living in the Walajabad village and surrounding areas are dependent on these schools to give education to their children. Some of the students are also doing part time job for their livelihood, and then attend the school. As per the constitution of the Trust, originally there were seven trustees, who were to continue till their lifetime. It was stipulated that after death of W.T. Masilamani Mudaliar, his family member is to be included as a member of the Trust. The qualification for being included as trustee was also prescribed in the Trust deed.
(3.) THE petitioner submits that she is grand daughter of Thiru W.T. Masilamani Mudaliar and fulfils all the required qualification as per the Trust Deed. After death of Thiru W.T. Masilamani Mudaliar, no one from his family was included as trustee in the Trust. THE petitioner brought this to the notice of the Board of Trustees on several occasions, but no action was taken by the Board of Trustees to include the family member of late Thiru W.T. Masilamani Mudaliar, as one of the trustees. The Director of School Education on 26.10.1977, pointed out that no one from the family of W.T. Masilamani Mudaliar was included in the Trust and directions were also issued to the District Educational Officer to verify whether trustees were appointed as per the Trust Deed before granting approval.;