ASHOK BHUSHAN,J. - (1.) Leave granted.
(2.) These three appeals have been filed by Ex-Managers of three private aided institutions questioning the common judgment of Kerala High Court dated 01.08.2017 by which judgment, the Division Bench of Kerala High Court while dismissing the writ appeals filed by the appellants have confirmed the judgment of learned Single Judge wherein the appellants have questioned the Notification issued by State of Kerala taking over the aided schools, which were managed by the appellants.
(3.) The facts and issues raised in these appeals being similar, reference of facts and pleadings in Civil Appeal arising out of Special Leave Petition (C) No. 24386 of 2017 shall suffice for deciding all these appeals.;