PASTOR C GNANADOSS Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) W.P. No. 25868 of 2009 was filed by the Correspondent of Assembly of Jesus Christ Public School, challenging the order passed by the fourth respondent dated 04.12.2009, directing the petitioner to close down the said school from 04.12.2009 and to consequently direct the respondents to allow the school to carry on its function till the end of the academic year 2009-2010.

(2.) W.P. No. 26212 of 2009 was filed by the Parents Association of Assembly of Jesus Christ Public School, challenging the order passed by the second respondent dated 05.12.2009 and the order of the third respondent dated 04.12.2009, with a further direction to the respondents two and three to permit the petitioner and other students of the fourth respondent school to complete their academic year 2009-2010 in the fourth respondent school based on their representation dated 14.12.2009.

(3.) In effect, the relief sought for by the petitioners in both the writ petitions are one and the same.