K.RAJENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE , the issues involved in both the writ petitions are similar in nature, they have been taken up together and a common order is being passed.

(2.) IT has been stated that the petitioners in the above writ petitions have filed the present writ petitions, before this Court, being aggrieved by the order of the second respondent, dated 8.2.2011.

(3.) IT has been further stated that the respondent School had been started for admitting students and for conferring degrees in M.B.A. in Textiles and Post Graduate Diploma in Textiles. It has been started, by the Government of India, as an autonomous body, for imparting education to students specilising in Textiles Management. Apart from the teaching staff, sanctioned non-teaching posts were also created for running the said School.