T DHANALAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Against a common order passed in a batch of about 30 writ petitions, by a division Bench in W. P. No.910 of 2007 batch, dated 05.04.2007, persons who were not parties thereto came up with the present Review Applications. While entertaining the Review Applications, it was felt that the issues raised in the review Applications were of greater importance, requiring consideration by a full Bench. Hence, the Review Applications were referred to the Full Bench.

(2.) The order of reference to the Full Bench reads as follows: " (a)The Constitutional rights guaranteed under Article 16 (1) and Article 19 (1) (g) of the Constitution are being violated by depriving such petitioners the opportunity of seeking employment to an office under the State merely on the ground that such persons are already employed in Private aided Schools. (b)The conditions of service being dissimilar and the opportunities being better in Government Schools, they have every right of seeking better opportunity which is being denied. (c)Directions have been issued in the writ petitions directing the reversion of some of the petitioners in the Review Applications thus affecting their accrued rights, even though they had not been given an opportunity of hearing and had not been impleaded in the connected writ petitions. "

(3.) The genesis of this litigation is as follows: