01Facts
The petitioner invoked Article 226 seeking directions to repair dilapidated school and Anganwadi buildings and, where buildings were listed for demolition, to construct replacements.
p. 16The petition also sought directions for additional buildings and facilities, including toilets, kitchens and compound walls, as set out in paragraph 7 of the accompanying affidavit.
p. 16The Court made a brief procedural order, directing that the matter be listed for a comprehensive report.
p. 1702Issues
i.Whether the Court should require a comprehensive report before considering the petitioner’s requests for repair, replacement or construction of school and Anganwadi facilities.
p. 1703Law Applied
The petition was brought under Article 226 of the Constitution, which empowers High Courts to issue writs, including mandamus.
pp. 16–17The Court did not state or apply any substantive statutory provision, precedent or specific legal test in this order.
pp. 16–1704Reasoning
The order records the relief sought but contains no assessment of the condition of the identified buildings, the respondents’ position or the merits of the requested directions.
p. 17Instead, the Court directed the matter to be listed for a comprehensive report, postponing consideration of the substantive claims.
p. 1705Holding
The Court did not decide whether any repairs, demolitions or constructions were required, and granted no substantive relief on the merits.
p. 17It directed that the petition be listed on 30 November 2026 for filing a comprehensive report.
p. 17Original Court PDF
MuruganandamvsThe Principal Secretary
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