R DHANALAKSHMI Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) IN all these writ petitions, the challenge is to the proceedings of the first respondent dated 11.06.2007 in Na.Ka.No.16170/D3/2007. The very same impugned order came up for consideration in W.P.No.22326 of 2007. By order dated 10.04.2008, the correctness of the above impugned order was examined and in paragraph No.6 and 7 of the said order, it has been held as under:

(2.) THE said order was subsequently followed in another batch of writ petitions connected with W.P.Nos.21960 of 2007 etc. dated 07.11.2008. Following the above referred two orders and since the challenge is to the very same impugned order, the declaration made in W.P.No.22326 of 2007 dated 10.04.2008 shall hold good and the very same relief granted in paragraph Nos.6 and 7 are extended to the case of the petitioners in the present writ petitions. THEse writ petitions therefore, stand allowed and the impugned proceedings are hereby set aside in so far as the petitioners are concerned. It is needless to state that in order to avail the benefit granted in the above earlier orders, the petitioners will have to satisfy the conditions stipulated in G.O.Ms.No.388 dated 19.06.1996 and the authority will be competent to pass orders on fulfillment of the conditions stipulated therein and in accordance with the earlier orders of this Court referred to above. No costs. Consequently, connected miscellaneous petitions are closed.