Recently, the Madras High Court made it clear that students in government-aided colleges cannot be forced to participate in any religious, communal, or similar activities not sanctioned by the Tamil Nadu Education Department.
A Division Bench comprising Justice S.M. Subramaniam and Justice A.D. Maria Clete was hearing a petition filed in connection with alleged coercion of students to participate in the "Alagumuthu Kone Jayanthi" celebrations at a government-aided arts and science college.
The writ petition was filed against a government-aided institution (5th Respondent) where a statue of Alagumuthu Kone—a local figure of historic significance—was installed within the college premises. The petitioner alleged that students were being compelled by the college administration to participate in events related to Alagumuthu Kone Jayanthi, scheduled for July 11, 2025.
Seeking to safeguard students' rights, the petitioner urged the court to direct the authorities to ensure that such celebrations do not disrupt the peace and harmony on campus, and that no banners or posters promoting individuals or groups be allowed within the college premises.
Taking a strong stance on student autonomy, the Court categorically held, “No aided college can compel students to participate in any religious, communal or other activities not approved by the Education Department of the Government of Tamil Nadu.”
The Bench emphasized that while the declaration of a holiday is within the administrative domain, students must retain complete freedom to decide whether or not to participate in any celebration. Any form of direct or indirect coercion by the college administration would be impermissible, the Court warned.
In case of any such compulsion, the Court clarified that the Director of Collegiate Education is empowered to take appropriate action, including cancellation of financial aid granted to the college. Public funding, it said, must be reserved for institutions that uphold constitutional values and comply with existing legal norms.
The Bench also directed that no posters or banners bearing communal names or representing specific groups shall be allowed within the college premises. It instructed the local police authorities and the Education Department to remain vigilant and take immediate action in the event of any violations.
With these directions, the High Court disposed of the writ petition, reinforcing the constitutional mandate of safeguarding students’ freedom and secularism within educational institutions.
Case Title: Dr. A.K. Boominathan v. The Director of Collegiate Education & Ors.
Case No.: W.P(MD) No. 18762 of 2025
Coram: Justice S.M. Subramaniam and Justice A.D. Maria Clete
Picture Source :
