KU VIDHYA MISHRA Vs. GOVERNING BODY

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner, being an employee of the Pandit Kishorilal Shukla Law College (for short "the respondent College"), has filed this petition seeking to quash the notice dated 9-7-2012 (Annexure - P/4) without impleading the State Government as well as Pandit Ravishankar Shukla University (for short "the University") as party/ respondents. The respondent No.1 is the Governing Body, respondent No.2 is the Society registered under the Societies Registration Act, respondent No.3 is the College affiliated to the University and the respondent No.4 is the Secretary to Nandgaon Shiksha Mandal.

(3.) Shri Kotecha, learned counsel appearing for the petitioner, would submit that since the respondents are performing the job of public duty, hence they are amenable to the writ jurisdiction of this Court and, as such, the question, which arises for consideration is whether a writ petition is maintainable against the private parties on the ground that they are performing the duty of imparting education, which, according to the petitioner, is a public duty.