REGENT COMPUTRONICS PVT. LTD.

Maria Aramita Vas Appellant

V/S

DIRECTOR OF EDUCATION Respondents

Referred Judgements :-

RASKAR VIDYA DAMODAR (ALIAS) SMT. BHUJBAL VIDYA VS MAHARASHTRA AROGYAMANDAL AND OTHERS [REFERRED TO]
LORD KRISIRTA SAGAR MILLS LIMITED IN PETRI NO 9 OF 59 AND SHIVA PRASAD BANARSI DAS SUGAR MILLS IN PETN NO 14 OF 59 VS. UNION OF INDIA [REFERRED TO]
FRANK ANTHONY PUBLIC SCHOOL EMPLOYERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
K KRISHNAMACHARYULU VS. VENKATESWARA HINDU COLLEGE OF ENGINEERING [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
SUSHMITA BASU VS. BALLYGUNGE SIKSHA SAMITY [REFERRED TO]
SATIMBLA SHARMA VS. ST PAULS SENIOR SECONDARY SCHOOL [REFERRED TO]
ALL GOA PRIVATE SCHOOLS PRE PRIMARY AND PRIMARY TEACHERS ASSOCIATION VS. STATE OF GOA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel agree that a common judgment and order could dispose of all these petitions since substantially the common issues of law and fact arise. Accordingly, the learned counsel suggest that Writ Petition No.1937 of 2021 (F) may be treated as the lead petition.

(3.) The Petitioners seek a writ of mandamus to Respondent No.1 (Director of Education) to direct Respondent Nos. 2 and 3 to comply with the mandate of Sec. 13 of the Goa, Daman and Diu School Education Act, 1984 (the said Act).

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MARIA ARAMITA VAS Vs. DIRECTOR OF EDUCATION

Referred Judgements :-

JUDGEMENT

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