SANDEEP KUMAR JINDAL Vs. UOI

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner who was working with the respondent no.2 Air Force Naval Housing Board.

(2.) THE issue which arises is that whether respondent no.2 is a State, or whether it is doing a public duty/public function, for a writ to be maintainable under Article 226 of the Constitution of India.

(3.) I am bound by this judgment and therefore I hold that the respondent no.2 is not a State for a writ being maintainable under Article 226 of the Constitution of India.