VINITA NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on an application (Document No. 3412/2022) for dismissal of the petition on account of its maintainability as the preliminary objections have been raised on behalf of respondent No. 5 (Laurels School International).

(2.) Shri Gaurav Chhabra, learned counsel for respondent No. 5/School has submitted that respondent No. 5 is an unaided educational institution and the petitioners were employed in the aforesaid School on contractual basis only as teachers.

(3.) It is submitted that the petitioners have claimed the reliefs pertaining to the payment of salary by respondent No. 5/School, which does not involve any sort of public functions on the part of respondent No. 5. Hence, the petition is not maintainable qua respondent No. 5.