LITTLE FLOWER HIGH SCHOOL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petitions arise out of common set of facts. Therefore, they are decided vide the following common order.

(2.) Heard Mr.Ch.Samson Babu, learned counsel for the petitioner in W.P.No.45940 of 2022 and respondent No.5 in W.P.No.3372 of 2023; Mr.Ali Faraz Farooqui, learned counsel for the petitioner in W.P.No.3372 of 2023 and respondent No.5 in W.P.No.45940 of 2022; and learned Government Pleader for School Education appearing on behalf of the official respondents in both writ petitions.

(3.) W.P. No. 45940 of 2022 is filed challenging the proceedings issued by the District Educational Officer, Hyderabad vide RC. No. 321/HRC/B3/2022 dtd. 30/11/2022 as illegal, and violative of Articles 14 and 30 of the Constitution of India. Likewise, W.P. No. 3372 of 2023 is filed seeking a direction against Respondent No. 5 therein to implement the orders in RC No. 321/HRC/B3/2022 dtd. 1/12/2022 issued by the District Educational Officer, Hyderabad. (For the sake of convenience, the parties are referred to as they are arrayed in W.P. No. 3372 of 2023)