DEEPA JAIN Vs. PRINCIPAL, THE CATHEDRAL

JUDGEMENT

(1.) We are not satisfied that the Petition is maintainable.

(2.) The only Respondent to the Petition is the Cathedral and John Connon School. This is admittedly a minority institution. It is not an instrumentality of the State within the meaning of Article 12 of the Constitution.

(3.) Our attention is drawn to a previous order of 26/4/2016 of RD Dhanuka J (as he then was) sitting singly in an earlier Writ Petition No. 7007 of 2015 brought by the same Petitioner. An issue of maintainability was raised. Paragraphs 2 and 3 of that order at pages 71 and 72 read thus: