D RANJAN SUNDARA KUMAR Vs. SECRETARY GOVERNMENT OF

JUDGEMENT

(1.) ALL these Writ Petitions relate to appointments/promotions/ reversions/Transfers/Disciplinary action taken against the teaching staff in schools and colleges functioning under Tiruneveli Diocese, which runs several colleges, schools and hospitals for the benefit of the member of the Tirunelveli Dioceses. The educational institutions are recognised and aided by the Government. Litigation started in the year 2007 for the posts in the administration of Diocese, has spread its wings to educational institutions resulting in filing of number of writ petitions as well as civil suits, in lower courts. Some Writ Petitions relate to challenging the order of the Director of Collegiate Education, Chennai, in the matter of functioning of Secretaries and Correspondents in St.John's College, and Sarah Tucker College, Palayamkottai. Many writ petitions relate to appointments/promotions/reversion/cancellation of appointments in various schools and colleges established and administered by Tiruvenlveli Diocesan Trust Association. Two writ petitions have been filed by TADA employees Welfare Association.

(2.) AS common questions of fact and law are involved, all the Writ Petitions are taken up together and disposed of by a common order. On the facts of the case, some of the Writ Petitions are dealt with independently.

(3.) IT is to be noted that all the appointments have been made on the strength of the interim orders granted by the Civil Court, Chennai and consequent orders passed by the Director of Collegiate Education, Chennai.