Ranjit Singh, J. - (1.) This Order Will Dispose Of Civil Writ Petition Nos. 11229 of 2009 (Appejay Education Society & another v. The State of Haryana and others ), 15039 of 2009 (Appejay Education Society & another v. The State of Haryana and others ), 17748 of 2009 (Bhagat Singh Bisht & another v. The State of Haryana and others , 19311 of 2009 (West Academy Senior Secondary School v. The State of Haryana and others , and COCP No. 2200 of 2009 (Bhagat Singh Bisht & another v. The State of Haryana and others ).
(2.) Unaided school either individually or through their organisation has filed these writ petitions for quashing order/memo No. 7/4/-09-PS(2) dated July 6, 2009 issued by respondent No. 2 in exercise of power, which is termed as illegal, without jurisdiction and violative of Articles 14 and 19 (1)(g) of the Constitution of India. It is further urged that the same is opposed to principles of natural justice, equity and fair play. Since the common question of law and fact arises in all these writ petitions, the same are being disposed of through this common order. The facts have been taken from CWP No. 11223 of 2009.
(3.) This writ petition is filed by Haryana Progressive Schools' Conference (Regd.) with a plea that most of the member schools of the petitioner Association are running schools in the State of Haryana for almost twenty to thirty years. All the schools are well established, enjoy a good reputation and a lot of goodwill. All the schools are engaged in providing education and have been established after obtaining a 'No Objection Certificate' from the State of Haryana. The schools are either affiliated with CBSE or ICSE and are duly recognised.;