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Judgment
None appears for the petitioners.
Mr.M.P.Srikanth, learned counsel is permitted to file vakalath on behalf of respondent No.5.
In the instant petition, petitioners have sought for the following reliefs:
a) Issue a writ or order or direction declaring that not allowing the petitioners who got allotted seats under RTE Act, to the respective classes by the 5th respondent is without authority of Law;
b) Issue a writ of certiorari to quash Annexure-C on the ground that the 5th respondent has no authority whatsoever to send Transfer Certificate of the 4th petitioner dated 22.05.2017;
c) Issue a writ of mandamus to the respondents 1 to 6 to ensure that the petitioners should get special training for the missed classes by the 5th respondent in school;
d) Issue a writ of mandamus or order or direction to the first respondent to release the money regarding the uniform, shoe, bag, books & note books directly to the parents account;
e) Issue a direction to the respondent No.5 not to demand any money in respect of books and uniform.
Learned counsel for the State, on instructions, submitted that the present petition does not survive for consideration in view of the fact that the petitioners are already admitted to school. To that effect, she has furnished the register of attendance and fees, for various periods.
In view of these facts and circumstances, the present petition does not survive for consideration. Accordingly, the petition stands disposed off.