SAPTHAGIRI EDUCATIONAL TRUST REP Vs. GOVERNMENT OF PONDICHERRY

JUDGEMENT

(1.) The above three writ petitions involve consideration of common issues and hence taken up together.

(2.) W.P.No.32296 of 2002 is filed by a Private Unaided Non Minority Institution, established at Pondicherry, seeking to quash G.O.Ms.No.41, Chief Secretariat (Education) of Pondicherry Government dated 11.4.2002.

(3.) W.P.Nos.37348 and 37349 are filed by a Minority Unaided Institution. In W.P.No.37348 of 2002, the institution prays for quashing G.O.Ms.No.29, Chief Secretariat (Education), dated 25.3.2002 and G.O.Ms.Nos.41 and 42 dated 11.4.2002. In W.P.No.37349 of 2002, the prayer is to quash G.O.Ms.No.29, Chief Secretariat (Education), dated 25.3.2002 and G.O.Ms.No.35, Chief Secretariat (Education), dated 28.3.2002.