T MATHIVANAN Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The issue involved in all these Writ Petitions revolves around the appointment of one Kezi Selva Vijila as the Correspondent of Shanthinikethan Higher Secondary School, Oddanchatram, Dindigul District.

(2.) While the Secretary of the Christian Education, Health and Development Society, Santhipuram, Dindigul District, has filed Writ Petition in W.P. 19439 of 2015 seeking for Mandamus directing the second respondent District Educational Officer to register the name of Kezi Selva Vijila as the Correspondent of the petitioner's School, viz., Shanthinikethan Higher Secondary School [hereinafter referred to as "the School"], the Bishop of Diocese of Dindigul District and the teachers of the School have filed Writ Petitions being W.P. Nos. 18446 of 2015 and 20365 of 2015 respectively for mandamus forbearing the respondents 1 and 2 from granting approval to the appointment proposal of Kezi Selva Vijila, the third respondent in the latter writ petitions [hereinafter referred to as "the third respondent"] until the disposal of the enquiry against her for collecting money from students.

(3.) The facts leading to the filing of these three Writ Petitions are in brief as follows:-