MAHAJANA EDUCATIONAL BOARD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) All these writ petitions relate to Chikkaiah Naicker College at Erode, and since the issue involved is the same all these writ petitions are heard together and a common order is passed.

(2.) (i) The prayer in WP No. 4399 of 2001 is to issue a Writ of Certiorarified Mandamus calling for the records relating to the letter of the second respondent dt.7.12.2000 made in No. 18627/I1/2000, quash the same and direct respondents 1 and 3 to hand over the Management of the Chikkaiah Naicker College, Erode to the petitioner.

(3.) W.P. No. 4399 of 2001 has been filed by one Shanmuga Sundaram representing Mahajana Educational Board. It is stated that (i) the petitioner Board was registered under the Tamil Nadu Societies Registration Act. The main object of the Board is to provide higher education for the people in and around Erode. The purpose of the writ petition is to request respondents 1 to 3 to rectify the maladministration of Chikkaiah Naicker College Managing Board and for that purpose to take over the administration by the petitioner Board.