LAWS(BOM)-2012-3-164

FRANKY MONTEIRO Vs. DIRECTORATE OF EDUCATION GOA

Decided On March 06, 2012

FRANKY MONTEIRO Appellant

V/S

DIRECTORATE OF EDUCATION, GOA Respondents

Referred Judgements :-

MODERN SCHOOL VS. UNION OF INDIA AND ORS. [REFERRED TO]
ACTION COMMITTEE UNAIDED PRIVATE SCHOOLS AND ORS. VS. DIRECTOR OF EDUCATION AND ORS. [REFERRED TO]
K M CHINNAPPA IN TAMIL NADU GODAVARMAN THIRUMALPAD VS. UNION OF INDIA [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The above petitions involve common question of facts and law and, therefore, are disposed of by this common judgment.

(2.) Heard, the learned counsel for the parties.

(3.) Rule. Rule made returnable forthwith. Heard with the consent of the learned counsel for the parties. Respondents waive service.

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