V K WALIA Vs. CHAIRMAN ARMY SCHOOL

JUDGEMENT

(1.) This writ petition is preferred by the petitioner against the impugned order of termination of his services dated 26.6.2002 from the post of Principal, Army School, Mathura Cantt. issued by the Brigadier who is the Chairman of the School.

(2.) The Army School, Mathura Cantt. is an institution governed by the Army Welfare Educational Society and is affiliated to the Central Board of Secondary Education, New Delhi known as C.B.S.E., New Delhi. The Society published an advertisement for filing up the post of Principal of the School. The petitioner also applied for the same and was selected. He was appointed on the post of the Principal vide letter dated 26.12.2000.

(3.) The Army School is a registered Society, governed by the Army Welfare Education Society (A.W.E.S.) Rules and Regulations. It is neither financed by the State nor by the Central Government. The appointments of Teachers is on contract basis as is apparent from Annexure 5 to the writ petition.