P K JAYASEELAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS order shall dispose of the following writ petitions as the common question of law and facts are involved in all these writ petitions.

(2.) FOR the sake of brevity, the facts are taken from W.P.No.6002 of 2012.

(3.) ACCORDING to the Government instructions referred to above, the elected member of the ward is to be appointed as the President of the School Committee of the school which falls in the ward from where he is elected.