THE STATE OF TAMIL NADU Vs. JEEVANA SCHOOLS

JUDGEMENT

(1.) Since common issues are arising for the consideration of this Court, the Writ Appeals, the Review Applications and the Writ Petition are heard together and a Common Judgment is being passed. The Writ Appeals, in WA.(MD). Nos. 1240 and 1241 of 2013, have been filed, challenging the order of the learned Judge, dated 19.09.2013, made in W.P.(MD). Nos. 14756 and 5249 of 2013.

(2.) The Review Applications, in R.A.[MD]. Nos. 97, 98 of 2012 and 14 of 2014, have been filed against the order, dated 21.03.2012, 07.03.2012 and 21.01.2014, made in W.A.[MD]. Nos. 181, 182 of 2012 and 81 of 2014.

(3.) The Writ Petition, in W.P.[MD]. No. 7136 of 2013, has been filed, challenging the order of the third respondent, dated 09.04.2013, in and by which the request of the petitioner to start XI and XII, which was already granted by the Director of School Education, Chennai, has been cancelled by the order of the Joint Director of School Education, [Higher Secondary], Chennai.