JUDGEMENT
S.Manikumar, J. -
(1.) Challenge in the instant writ appeals is to the common order of the writ court dated 07.11.2017 made in W.P. Nos.28369 to 28373 of 2017, by which, the writ court, allowed the writ petitions filed by the respondents herein and directed the appellants herein/respondents in the writ petition, to approve the appointments of the non-teaching staff, namely the respondents herein, working in the Private Aided Schools, as sweepers, sanitary workers etc., and to sanction the grant within a period of four weeks from the date of receipt of the order, made in the writ petitions.
(2.) Short facts leading to the filing of the writ appeals are that Scott Christian College is a Christian minority, autonomous, coeducational, aided institution established in 1893, as an Arts and Science College. It enjoys the privileges of 2(f) and 12(b) status of UGC Act, 1956 and has both government aided and self-financed courses. It has 15 UG programmes, 12 PG programmes, 10 M.Phil programmes with equal number of research centres. With autonomous status from the year 2005, the college enjoys high standards and wider acceptability. The college is re-accredited by NAAC with 'A' grade in the year 2009. The college envisages a wholesome personality for the students and aims at the all round growth of faculty and scholars in its 123 years of educational ministry.
(3.) Respondents have submitted that Scott Christian College is located in an area measuring 44 acres of land with 3.00 Lakh sq. feet of buildings. There are 2145 Aided students, 115 aided teaching staff and 58 Nos of aided non teaching staff, 5 Nos of water wells, 3 Acres of Herbal Garden, 2 Acres of Rose garden, play ground and indoor stadium, centenary hall, Alumni Association hall, museum, labs, ladies hostel, and all the amenities in the college. Government of India, have issued a postal stamp of 125 years of rendering educational service.;
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