AIDED ELEMENTARY SCHOOL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE the issue raised in all these writ petitions is one and the same, they are being disposed of by the following common order.

(2.) THE above batch of writ petitions have been filed questioning the orders passed by the educational authorities directing deployment of teachers found surplus in the respective schools based on g. O. Ms. No. 525 Education Department, dated 29. 12. 1997.

(3.) THE facts leading to filing the above writ petitions are as follows: