NORTH ARCOT AMBEDKHAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) In W.P. No. 33594 of 2002, North Arcot Ambedkhar and Sambuvarayar District Recognised Private Aided Primary and Middle Schools Managers and Teacher Managers Association, represented by its Secretary and in W.P. No. 42629 of 2002, filed by the Tamilnadu Recognised Aided Private Private School Managers Association represented by its President have challenged G.O. Ms. No. 53, School Education Department, dated 26.4.2002, by which, the Government have ordered for formation of Four-Tier Committees namely State, District, Block and Village levels to implement and monitor the Sarva Shiksha Abhiyan programmes in Tamilnadu.

(2.) Counter affidavits have been filed in both Writ Petitions. As pleadings and submissions advanced by the learned Counsel appearing for both sides are common, the Writ Petitions are disposed of by a common order.

(3.) According to the writ petitioners, the respective Associations were formed to espouse the cause of its members, who are the Managements of various recognised Private Aided High Schools, Primary and Middle Schools, which are aided by the Government. The members of the Associations have been maintaining the school building and providing necessary facilities and infrastructure, out of the maintenance grant received from the government.