S.B.M. High School (Minority) vs The State of Tamil Nadu

M. Jaichandren, J.—Heard the learned Counsel appearing for the petitioner and the learned Government Advocate appearing for the

respondents.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the petitioner has submitted that it would suffice, if the

first respondent is directed to dispose of the representation, dated 23.3.2009, in view of G.O.Ms. No. 525, School Education (D1) Department,

dated 29.12.1997, within a specified period.

The learned Counsel appearing on behalf of the respondents, has no objection for such an order being passed by this Court.

In view of the submissions made by the learned Counsels appearing on either side, the first respondent is directed to dispose of the

representation, dated 23.3.2009, in view of G.O.Ms. No. 525, School Education (D1) Department, dated 29.12.1997, on merits and in

accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of

the representation, dated 23.3.2009, to the first respondent, along with a copy of this order. However, it is made clear that this Court, by this

order, has not expressed any opinion on the merits of the matter.

The writ petition is disposed of accordingly. No costs.