UNION OF INDIA Vs. RENGASWAMY EDUCATIONAL TRUST

JUDGEMENT

(1.) These Intra Court Appeals have arisen out of a common impugned order dtd. 16/9/2025, made in W.P.Nos.28894, 32292 & 32789 of 2025. Infact, along with these writ petitions, some other writ petitions have also been heard and disposed of by the said common impugned order.

(2.) W.P.No.40016 of 2025 filed for the same relief, however, not tagged along with the said batch as it was filed only later on and when this writ petition came up for hearing before the learned Writ Court, it was directed to be tagged along with the present appeals and by the administrative order of the Hon'ble Chief Justice, this W.P.No.40016 of 2025 was directed to be tagged along with the present appeals to have a combined hearing and disposal. That is how these three writ appeals and one writ petition came up for hearing before us and we having heard the matter are inclined to dispose all these writ appeals and the writ petition by this common order.

(3.) That the writ petitioners are the Educational Institutions or its agencies (hereinafter be referred to as Educational Institutions/writ petitioners for the sake of convenience and brevity). The appellants herein are the respondents before the Writ Court i.e.,Union of India, represented by its Secretary to Government, Ministry of Health and Family Welfare. Other official respondents since are not the contesting respondents, they only be called as official respondents herein.