N MANIMEGALAI Vs. DISTRICT EDUCATIONAL OFFICER, DISTRICT ELEMENTARY EDUCATIONAL OFFICER, SECRETARY, KAMARAJAR MIDDLE SCHOOL AND P SUNDARA PANDIAN, SECRETARY, KAMARAJAR MIDDLE SCHOOL

JUDGEMENT

(1.) Heard both sides.

(2.) As the parties are same in all the writ petitions and the issues are connected, with the consent of the both parties, all the writ petitions were heard together and a common order is passed.

(3.) The Petitioner, in all the writ petitions, was working as Headmistress in the Kamarajar Middle School, which is the 3rd Respondent School and the 4th Respondent was the Secretary of the School, who was impleaded in his personal capacity.