PROVIDENCE CONVENT MATRICULATION SCHOOL REP BY ITS CORRESPONDENT Vs. GOVERNMENT OF TAMIL NADU REPRESENTED BY ITS PRINCIPAL SECRETARY LABOUR AND EMPLOYMENT DEPARTMENT

JUDGEMENT

(1.) The prayer made in these writ petitions is for a writ of Certiorari calling for the records pertaining to the impugned G.O.(MS) No. 237 Labour and Employment (K1) dated 26.11.2010 passed by 1st respondent and the consequential proceedings of the 3rd respondent dated 21.12.2016 and 26.11.2010 respectively and quash the same in respect of the petitioners' school.

(2.) Mr.A.K.Baskarapandian, Special Government Pleader, accepts notice for the respondents 1 and 2 and Mr.K.C.Ramalingam, standing counsel, accepts notice for the respondents 3 and 4.

(3.) Since the issue raised in these writ petitions are one and the same, they are decided by this common order with the consent of the learned counsel appearing for both parties.