- (1.) Leave granted in Special Leave Petition (C) Nos. 29423-29424 of 2010.
(2.) State of Kerala has filed these appeals assailing the order passed by the High Court allowing various review petitions filed by the respondents and declaring that the conditions relied on by the Government are violative of the provisions contained in Direct Payment Agreement and the University Statutes and directing the State to pay salary and allowances to the teachers who were appointed by the Private Managements in the newly commenced courses.
(3.) The issue arising in these appeals being similar, the cases were heard together and shall stand disposed of by this common order. For convenience, the appeals filed by State of Kerala and others in C.A. Nos. 8459-8461 of 2010 challenging the order dated 07.10.2009 in R.P. Nos. 101 & 180 of 2008 and W.A. No. 2529 of 2005 are taken as lead case.;