RAMASWAMY PILLAI HIGHER SECONDARY SCHOOL Vs. SECRETARY

JUDGEMENT

(1.) will dispose of these four writ petitions which arise out of a broad common factual matrix.

(2.) All these four writ petitions were listed together at the request of all counsel concerned and all these four writ petitions were heard out together with the consent of all counsel concerned. Likewise, with consent of all counsel concerned in these four writ petitions, main writ petitions were heard out and are now being disposed of by this common order.

(3.) For the sake of convenience and clarity, these four writ petitions, namely W.P.(MD) Nos.3817 of 2018, 8226, 9708 and 13221 of 2019 shall be referred to as 'I-WP, II-WP, III-WP and IV-WP' respectively.