K RAJASEKAR Vs. DISTRICT EDUCATIONAL OFFICER SIVAGANGE

JUDGEMENT

(1.) THESE two writ appeals have been preferred by the appellant against the common order passed by the learned single Judge of this Court in W.P.Nos.6588 and 8341 of 1998 dated 12.8.1998 and the appellant have also filed two writ petitions for quashing the proceedings of the second respondent in Na.Ka.No.360/A5/98, dated 28.4.1999 in W.P.No.8515 of 1999 and the proceedings of the first respondent in Na.Ka.No.6087/W12/98, dated 1.5.1998 in W.P.No.15151 of 1999.

(2.) SINCE the questions involved in the writ appeals and the writ petitions are one and the same, they were heard together and disposed of by a common order.

(3.) BEFORE entering into the rival contentions, it is better to see what Rule 13(2) of the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 says.