PRAMODH DIXIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition seeking direction to the respondent nos. 1 to 8 and 10 to 12 to take action against respondent no. 9.

(2.) The petitioner is working as P.R.T. teacher in Delhi Public School, Nigahi Project, district Singrauli in which the respondent no. 9 is also working as Principal. According to the petitioner, the respondent no. 9 has created dirty atmosphere in the school and indulged in sexual harassment and exploiting female teachers by sending SMS on Ward App. He is also sending massages to the students. Therefore, he is not fit to hold the post. The petitioner made various complaints to the Management of the school as well as to the authorities of NCL, hence, the present petition before this court.

(3.) Delhi Public School is non Government Educational Institution. Therefore, no writ can be issued by the High Court under Article 226 of the Constitution of India. The petitioner can not spouse cause of others and has no locus. It is for the victim to make complaint against the respondent no. 9.