VINODA Vs. KERAGODU EDUCATION SOCIETY

JUDGEMENT

(1.) Smt.H.C.Kavitha, learned High Court Government Pleader for respondent No4. Sri.M.S.Bhagwat, learned counsel for respondent No.1.

(2.) The writ petitions are admitted for hearing. With consent of the parties, the same are heard finally.

(3.) In these petitions, the petitioners seek for the following reliefs: