ST. FRANCIS EDUCATIONAL SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in all these writ petitions is one and the same, they are being heard together and disposed of by way of this common order.

(2.) For the sake of convenience, the facts in W.P.No.2195 of 2021 are discussed hereunder:

(3.) W.P.No.2195 of 2021 is filed seeking the following relief: