TIRUNELVELI CMS-EVANGELICAL CHURCH Vs. DISTRICT

JUDGEMENT

(1.) WRIT Appeal under Clause 15 of Letters Patent against the order of the learned Single Judge, dated 20.12.2007, made in W.P.(MD)No.2985 of 2007.) WRIT Appeal Nos.22 and 24 of 2008 are preferred against the order of the learned Single Judge, dated 20.12.2007, allowing W.P.(MD)Nos.2652/2006 and 2985/2007 and quashing the orders of the District Elementary Educational Officer, Tirunelveli, in R.C.No.150 B2/2006, dated 15.03.2006 and the District Elementary Educational Officer, Tuticorin, in M.M.No.874/A5/06, dated 25.09.2006 and the consequential orders dated 29.12.2006 and 31.01.2007 and directing them to approve the Correspondents nominated by the Tirunelveli CMS Evangelical Church Society, Idayankulam, the 1st Respondent in W.A.24 of 2008.

(2.) W.A.(MD)No.23/2008 is preferred against the order dismissing W.P.(MD)No.4225/2006 filed by Tirunelveli C.M.S.-Evangelical Church, Odaikarai. W.P.(MD)No.4225 of 2006 was filed challenging the proceedings of the District Registrar, Cheranmahadevi, Tirunelveli District, dated 05.05.2006, registering Form No.VII submitted by one J.Daniel, shown as Respondent No.4 in the said Writ Petition. For the sake of convenience, the parties are referred to as in W.A.(MD)No.24 of 2008.

(3.) RELEVANT facts in nutshell are as follows: