Prayer : Writ Petition filed Article 226 of the Constitution of India praying for issuance of a writ of mandamus directing the 6 respondent award the 20 grace marks in the petitioner's son of one Mr. R. Suraj Roll. No. 5358, each subject for 12 standard examination held on 09.03.2017 in the current academic year 2016-2017 and also direct the 1 and 2 respondents to give preferential right and also ensure the petitioner's son one Mr. R. Suraj for serve in the defence/Army of the officer level and also consequentially direction of the respondents to take appropriate action an enquiry against the Sainik School, Amaravatinagar, as per the petitioner's representation dated 06.03.2017.
The Order of the Court was delivered by
R. Subramanian, J.:— (1) The prayer in the writ petition is similar to the one made by the Parents Association of Sainik School, Amaravathi Nagar, in WP. No. 16688/2017.
2. This Court, by a detailed judgment dated 04.07.2017, has rejected the said prayer after considering the statistics that has been submitted before this Court.
3. I do not see any reason to take a different view. Hence, this writ petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
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