S SENDHILKUMAR Vs. SHRI ANGALAMMAN COLLEGE OF

JUDGEMENT

(1.) "Whether writ remedy is available for a dismissed non-teaching staff of a private unaided college?" is the question which has arisen for consideration.

(2.) THE petitioners are dismissed non-teaching staff from the respondent College. Admittedly, the respondent college is an unaided college run by a private trust. All the petitioners were dismissed from service with effect from 21.4.2008. THE said dismissal orders are under challenge in these Writ Petitions.

(3.) I have considered the rival submissions.