NEHRU MEMORIAL COLLEGE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This judgment governs both the writ petition and the writ appeal as the issues involved are the same.

(2.) The petitioner in the writ petition is a private aided college run by the management in the name of Nehru Memorial College, Puthanampatti. The petitioner challenged the Order made in G.O.Ms.No.1138 Labour and Employment Department dated 25.09.1978.

(3.) The appellant in the writ appeal is the Association of Management of Hindu Educational Institution, Tamilnadu, represented by its Secretary. The Association filed W.P.No.355 of 1997, challenging the proceedings of the Director of School Education made in Na.Ka.No.105532/C22/96 dated 02.10.1996. The writ petition was dismissed by the learned single Judge on 03.04.1998. Hence, the writ appeal.