SOMMY KUNJAPPAN Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) "Whether the disciplinary action initiated by the management against the erring teachers in a school affiliated to the Central Board of Secondary Education can be called in question by them in proceedings under Article 226 of the Constitution of India."

(2.) The following abbreviations are used:

(3.) We heard Mr.P.Ramakrishnan, Advocate and Ms.Surya Binoy, Advocate for the petitioners, Mr.Liji J. Vadakedom, Advocate and Smt. Parvathy Kottol, Advocate for the managements, Mr.Nirmal S., Advocate for CBSE as well as Mr.V.A.Muhammed, Advocate as amicus curiae.