M CT MUTHIAH CHETTIAR HR SEC SCHOOL, TEACHING AND NON-TEACHING STAFF ASSOCIATION Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) W.P.No.6567 of 2018 has been filed for the issuance of a Writ of Mandamus to direct the respondents 1 to 3 to dispose of the petitioner's representation dated 27.01.2018 and consequently initiate suitable proceedings against the 4th respondent-School Management on the basis of their representation dated 27.01.2018.

(2.) W.P.No.1315 of 2016 has been filed praying for issuance of a Writ of Certiorarified Mandamus to call for the entire records on the file of 4th respondent culminated in Na.Ka.No.5763/ A3/2014 dated 18.12015, and quash the same and consequently direct the Educational Agency of the 5th respondent School to constitute a fresh School Committee in accordance with the provisions of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 and the Rules framed thereunder.

(3.) W.P.No.25002 of 2016 has been filed praying for issuance of a Writ of Certiorari to call for the entire records on the file of the 6th respondent culminated in the letter dated 08.07.2016 and quash the same.