O.SELVAM Vs. COMMISSIONER OF SCHOOL EDUCATION

JUDGEMENT

(1.) Since the issue involved in all the writ petitions is one and the same, they were clubbed together, heard together and are being disposed of by this common order.

(2.) The lis on hand has been instituted questioning the validity of the proceedings of the Joint Director of School Education, dtd. 6/1/2022 and the consequential proceedings of the Chief Educational Officer, dtd. 7/1/2022.

(3.) To be noted, the proceedings, dtd. 6/1/2022, issued by the Joint Director of School Education, is an instruction issued to the Chief Educational Officers across the State. In other words, it is a circular issued by the Joint Director of School Education to all the Chief Educational Officers.