M JOTHI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Against the common order dated 04.02.2000 made in W.P.Nos.1983 to 1985 of 2000 dismissing all the writ petitions challenging G.O.Ms.No.559 Education Science and Technology Department dated 11.07.1995, the petitioners therein have filed the present appeals.

(2.) Heard the learned counsel for the appellants and Mrs.Bhavani Subbarayan, learned Government Advocate for respondents 1 to 3.

(3.) It is not in dispute that the validity of the G.O.Ms.No.559 Education Science and Technology Department dated 11.07.1995 has been upheld by the decision of Division Bench of this Court reported in 2002 Writ Law Reporter 173 (SECRETARY AND CORRESPONDENT, USWATHUN HASANA ORIENTAL (ARABIC) GIRLS HIGHER SECONDARY SCHOOL, PALLAPATHI 639 205, KARUR DISTRICT VS. THE STATE OF TAMIL NADU AND FOUR OTHERS). In such circumstances, following the same, these writ appeals are liable to be dismissed and accordingly, the same are dismissed. No costs.