BANDELA ALPHONSUS Vs. REGIONAL DIRECTOR, DAV PUBLIC SCHOOLS

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking a writ of quo warranto stating inter alia that the appointment of respondent No.9 as Senior Primary Biology Teacher, DAV Public School, Kirandul, South Bastar, is contrary to law and therefore appropriate writ be issued quashing her appointment by declaring the appointment illegal.

(2.) Ms. Rajni Soren, learned counsel for the petitioner, would submit that appointment of respondent No.9 on the post of Senior Primary Biology Teacher, DAV Public School, Kirandul, is illegal and contrary to law.

(3.) Mr. Vaibhav Shukla, learned counsel for respondents No.1 to 3, would submit that the writ petition is not bona fide, as the petitioner has made a complaint under Sections 107 & 116 of the Cr.P.C. against respondent No.9 Smt. Deepasri Nair for initiating proceedings against her (Annexure P-10) and also filed a complaint to the Chhattisgarh State Commission For Minorities on 2-8-2014 (Annexure P-3) and she also served a legal notice to the petitioner.