AIDED MIDDLE SCHOOL REP.BY ITS CORRESPONDENT Vs. PRINCIPAL SECRETARY TO GOVERNMENT SOCIAL WELFARE & NUTRITIOUS MEAL PROGRAM DEPARTMENT

JUDGEMENT

(1.) THESE are the strange cases filed by the managements of the private School running in Nagapattinam and other Districts. In these three Writ Petitions, the challenge made by the petitioners is the order passed by the State Government in G.O.Ms.No.4, Social Welfare and Nutritious Meal Programme Department dated 6.1.2011 and after setting aside the same seeks for a direction to select and appoint Noon Meal Organizers only from the panel sponsored by the petitioner management.

(2.) WHEN Writ Petition Nos.18025 to 18030 of 2012 came up on 13.7.2012, this Court directed the respondents to maintain status quo till 17.7.2012 as similar order has been passed batch cases. However, the challenge made by the management is misconceived as they have no locus standi in filing the Writ Petitions.

(3.) ON the contrary, it is the scheme and an adhoc post was made on regular basis by creating a separate Department by the Government functioning under the Social Welfare Department. A separate Minister incharge of the Department and also a separate Directorate monitoring the Department have been provided for. The funds for the post of noon meal organizers under the scheme has been provided by the State Government and the appointments are done on the basis of the various orders issued by the Government.