SIR M.CT. MUTHAIAH CHETTIAR HR. SEC. SCHOOL TEACHING AND NON-TEACHING STAFF ASSOCIATION AND ORS. Vs. SIR M.CT. MUTHAIAH CHETTIAR HR. SEC. SCHOOL AND ORS.

JUDGEMENT

(1.) With consent, the writ appeals and the writ petition are taken up for final disposal. Since both the writ appeals are directed against one and the same order passed in the writ petition, they are considered and decided by this common judgment.

(2.) Both the writ appeals emanate from the order dated 13 November, 2014 passed by the learned single Judge in W.P. No.23177 of 2013.

(3.) Impugning the correctness of the proceedings dated 29 February, 2012 issued by the District Educational Officer, Chennai North, Chennai and the consequential order of rejection of appeal dated 28 June, 2013 passed by the Chief Educational Officer, Saidapet, Chennai, the Management of M. Ct. Muthiah Chettiar Boys Higher Secondary School (for short "the Management") filed the writ petition being W.P.No.23177 of 2013. The learned single Judge set aside the impugned orders and allowed the writ petitions, directing the District Educational Officer to release the staff grant and maintenance grant to the Management of the writ petitioner school. Feeling aggrieved by the said order, the Teaching and Non-Teaching Staff Association has preferred W.A. No.1651 of 2014 and aggrieved by the very same order, the State has also preferred W.A. No.824 of 2015.