S P B V D SABHA ELEMENTARY AND HIGH SCHOOL UPPARAPALLI Vs. REGIONAL JOINT DIRECTOR OF SCHOOL EDUCATION CUDDAPAH

JUDGEMENT

(1.) It is unfortunate that a private institution has been groaning under perennial litigation over a quarter century, yet it is unable to extricate itself from the clutches of two rival groups operating in the management.

(2.) All the Writ Petitions can be disposed of by a common judgment. The result in W.P.No. 9961/1990 will pave the way for the disposal of the other cases. Therefore, before considering the other cases, it is necessary to decide the matter covered by W.P.No. 9961/1990.

(3.) The Writ Petition is filed by one Mr. M. Ramakrishnaiah questioning the validity of the order issued by the Government in G.O.Rt.No. 1109, dated 2-7-1990 wherein the order of the 3rd respondent - District Educational Officer, Cuddapah dated 24-3-1983 was set aside and the 5th respondent was directed to be appointed as Correspondent of Sri Padma Saliya Bahuttama Vidya Daana Sabha High School (S.B.V.D. Sabha High School). The facts though voluminous, only those which are relevant for the purpose of this case are narrated in a short compass.