Supreme Court of Sri Lanka: In this appeal violation of Right to Equality was contended which was even upheld by the bench of Sisira J. De Abrew, A.C.J. and L.T.B. Dehideniya and P. Padman Surasena, JJ.
In the pertinent case, appellant complained that his fundamental rights guaranteed under Article 12(1) of the Constitution has been violated by Respondent 1. His child was not admitted to Grade I in Vishaka Vidyalaya, Colombo in the year 2014 even after the directions of the Respondent 2 to admit his child in the School.
The Court considered the material facts and directed the 1st respondent to comply with the direction within one month from the date of judgment and asked 2nd respondent to undertake the responsibility of informing further.[B.A. Nulara Nethumi v. S.S.K. Awiruppola, 2019 SCC OnLine SL SC 2, Order dated 24-01-2019]
