SOWRI RAJ Vs. THE DIRECTOR OF SCHOOL EDUCATION, EDUCATION DEPARTMENT, PONDICHERRY AND THE CORRESPONDENT, FATHIMA HIGHER SECONDARY SCHOOL, PONDICHERRY

JUDGEMENT

(1.) THE petitioners in W.P. Nos. 15921 to 15924 of 2007 are working as Primary School Teachers and the petitioner in W.P. No. 15295 of 2007 is working as a Lower Division Clerk in the second respondent school - Fathima Higher Secondary School, represented by its Correspondent at Puducherry. The petitioner in W.P. No. 15988 of 2007 is working as part time sanitary assistant in the above -said school. In all these Writ Petitions, the petitioners have come out with the prayer that the second respondent school cannot take any action through its correspondent and therefore, a writ in the nature of prohibition against the school was sought for from initiating any action including the disciplinary action. In the typed set filed along with the Writ Petitions, the petitioners have enclosed the various charge memorandums given in the name of the Correspondent of the school proposing to take action.

(2.) EVEN before the admission of the Writ Petitions, while ordering notice, an order of interim stay was granted in W.P.Nos. 15921 to 15925 of 2007 on 25.4.2007 and subsequently, when the matter came up on 23.7.2007, this Court while admitting the Writ Petition and making the grant of stay absolute, observed as follows:

(3.) W .P. No. 15998 of 2007 was admitted on 27.4.2007. Pending the Writ Petition, no interim order was granted and it was merely directed to be posted along with the other Writ Petitions.