DHARMENDRA BAHADUR SINGH Vs. SCINDIA ENGINEERING COLLEGE

JUDGEMENT

(1.) THEY are heard on IA No. 4875/07 application filed by the respondents for dismissing the petition on the ground that a writ petition under Article 226/227 of Constitution is not maintainable against the respondent Society as it is not "State" come within the meaning under Article 12 of the Constitution amenable a writ jurisdiction of this Court.

(2.) PETITIONER has filed this petition challenging the order Annexure P- 1 dated 8.2.2007 by which petitioner has been directed to hand over charge of Secretary of the Society to one Shri Ramesh Agrawal. It is the case of the petitioner that he has been appointed as Secretary by the respondent Society in the year 1975. With effect from October 2001 he is being paid Rs. 5,000/- per month as honorarium. The society in question is receiving certain grant-in-aid from the State Government. Inter alia contending that the services of the petitioner as Secretary cannot be brought to an end in the manner as done without hearing him and without following the principles of natural justice, petitioner has filed this petition before this Court.

(3.) SHRI Katare submitted that as the services of the petitioner have been brought to an end without hearing him and contrary to the provision of bye-laws this Court has jurisdiction to deal with the matter.