REGENT COMPUTRONICS PVT. LTD.

K. Abdul Vahabudheen Appellant

V/S

The Secretary To Government School Education Department, Government Of Tamil Nadu And Ors. Respondents

Referred Judgements :-

ADVOCATE GENERAL STATE OF BIHAR VS. MADHYA PRADESH KHAIR INDUSTRIES [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
FORWARD CONSTRUCTION CO MUNICIPAL CORPORATION OF GREATER BOMBAY PRABHAT MANDAL VS. PRABHAT MANDAL REGD ANDHERI:PRABHAT MANDAL:MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
D C WADHWA VS. STATE OF BIHAR [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
GURUVAYUR DEVASWOM MANAGING COMMITTEE VS. C K RAJAN [REFERRED TO]
NEETU VS. STATE OF PUNJAB [REFERRED TO]
SANTOSH SOOD VS. GAJENDRA SINGH [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
P SESHADRI VS. S MANGATI GOPAL REDDY [REFERRED TO]
UNION OF INDIA VS. J D SURYAVANSHI [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]
JAIPUR SHAHAR HINDU VIKAS SAMITI VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Petitioner, a practicing advocate of Tirunelveli District Court and claiming himself to be a pro bono litigant, has sought for a mandamus, directing the respondents not to impose a condition on the students, writing examination for Higher Secondary School Education to remove their waist belts and foot wears, as a condition precedent, for entering into the examination halls.

(2.) According to the petitioner, such an act is in violation of Article 15 of the Constitution of India and human rights. He has also alleged that the instruction, issued by the Education Authorities to remove footwears would likely affect the students, thereby picking up communicable diseases.

(3.) Mr. V.R. Shanmuganathan, learned Special Government Pleader, who has taken notice for the respondents in the writ petition, submitted that no such instructions have been issued by the education department for removal of footwears and waist belts, before entering into examination halls. He also submitted that sofar no complaint has been received from any one of the students within Tirunelveli District.

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K. ABDUL VAHABUDHEEN Vs. THE SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT, GOVERNMENT OF TAMIL NADU AND ORS.

Referred Judgements :-

JUDGEMENT

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