ST. JOSEPH'S BOY'S ANGLO INDIAN HIGHER SECONDARY SCHOOL Vs. SECRETARY DEPARTMENT OF MUNICIPAL ADMINISTRATION AND WATER SUPPLY

JUDGEMENT

(1.) This batch of eight writ petitions has been filed by various Anglo Indian Convents situated at Coonoor.

(2.) The facts in W.P.No.29389 of 2018 filed by St. Joseph's Convent Anglo-Indian Girls' Higher Secondary School, Coonoor, The Nilgiris District (in short 'Convent') are taken to be representative of the factual and legal position in all writ petitions.

(3.) The Convent was established in the year 1900 and is run by The Roman Catholic Congregation of Sisters of St. Joseph of Tarbes, a registered Society functioning under the name and style of 'The Nilgiris St. Joseph's Sisters Society'. Several minority Educational Institutions are being run by the Society, comprising classes from the Lower Kindergarten to the XII th Standard. The Institutions, according to learned Senior Counsel Dr.Father Xavier Arulraj, appearing for Ms.A.Arul Mary, learned counsel for the petitioner, run on a Deficit Grant in so far as there is a difference between the income received by way of collected fees, and the outflow comprising the salaries paid to sanctioned and approved staff. This Deficit is made good by the State Government.