(Prayer: Writ Petition is filed under Article 226 of the Constitution of India, praying for a writ of mandamus, directing the First Respondent herein to recall the announcement made on 05.12.2011 in the prayer assembly of the school that the Fourth Respondent was elected as the Chairman of the Parent Teacher Association and subsequently to conduct the election to all the posts of the office bearers of the Parent

Teacher Association of the Government Higher Secondary School (Adi-Dravidar Welfare) Nedunkulam Nannilam Taluk Thiruvarur District in accordance with the rules and regulations preferably under the direct supervision of an officer to be nominated by the District Collector, Thiruvarur.)

1. Heard the learned counsel appearing on behalf of the petitioner, as well as the learned counsel appearing on behalf of respondents 1 to 3. Even though notice had been served on the 4th respondent and his name has been printed in the cause list, there is no appearance on behalf of the 4th respondent, either in person, or through a counsel.

2. At this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of respondents 1 to 3 had submitted that a fresh election would be conducted by the 1st respondent-School, for the posts of Office Bearers of the Parent-Teacher Association of the Government Higher Secondary School [Adi Dravidar Welfare], Nedunkulam, Nannilam Taluk, Tiruvarur District, within a period of four weeks, from the date of receipt of a copy of this order, and therefore, no further orders are necessary, in the present Writ Petition.

3. The learned counsel appearing on behalf of the petitioner has no objection for this Court permitting the 1st respondent to conduct fresh elections, in the above manner.

4. In view of the submissions made by the learned counsels appearing on behalf of respondents 1 to 3, as well as the petitioner, the 1st respondent is permitted to conduct a fresh election for the posts of Office Bearers of the Parent-Teacher Association of the 1st respondent-Government Higher Secondary School [Adi Dravidar Welfare], Nedunkulam, Nannilam Taluk, Tiruvarur District, within a period of four weeks, from the date of receipt of a copy of this order, by following the necessary procedures, if any.

5. Accordingly, the Writ Petition is disposed of, with the above directions. No costs. M.P.No.1 of 2012 is closed.