AJEET KUMAR Vs. PATKAI CHRISTIAN COLLEGE

JUDGEMENT

(1.) The writ application has been filed by the petitioner who was a Lecturer of Patkai Christian College, Dimapur. The prayer made in the writ application are as follows:

(2.) The admitted position in this case is that the petitioner is an employee of a private college. This college receives some Grant-in-aid from the State of Nagaland. But the question is whether this Court has the power to exercise the writ jurisdiction to quash the order of termination, he being the employee of the private institution inasmuch as a receipt of Grant-in-aid from the State of Nagaland by an institution will not make it an authority under Article 12 of the Constitution and/or will not make it a statutory body. The order of termination is at Annexure 6A to the writ application and it is quoted below:

(3.) The set of rule which is applicable to the petitioner is at Annexure 10 to the writ application and that is quoted below: