REGENT COMPUTRONICS PVT. LTD.

SATYABRATA CHAKRABORTY Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
TIKARAM VS. MUNDIKOTA SHIKSHAN PRASARAK MANDAL [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
FRANCIS JOHN VS. DIRECTOR OF EDUCATION [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [FOLLOWED ON]
K KRISHNAMACHARYULU VS. VENKATESWARA HINDU COLLEGE OF ENGINEERING [REFERRED TO]
R S SAINI VS. STATE OF PUNJAB [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. RAJNI VALI [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
LALIT POPLI VS. CANARA BANK [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [FOLLOWED ON]
MOOLCHAND AND CO VS. STATE OF ASSAM [REFERRED TO]
N JOGENDRA KUMAR SINGH VS. STATE OF MANIPUR [FOLLOWED ON]
PRABHU NATH PANDEY VS. UNION OF INDIA [REFERRED TO]
PARIMAL CHAKRABORTY VS. STATE OF MEGHALAYA [FOLLOWED ON]
DIPANKAR ROY VS. PRINCIPAL AND SECRETARY PUBLIC COLLEGE OF COMMERCE [FOLLOWED ON]
JYOTISHMOY BORA VS. GOVERNING BODY PRAGJYOTISH COLLEGE [FOLLOWED ON]
RAMBHA BALA DEVI SAHARIAH VS. MULTIPURPOSE PROGRESSIVE ASSOCIATION [REFERRED TO]
RAVNEET KAUR VS. CHRISTIAN MEDICAL COLLEGE LUDHIANA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. P.K. Tiwari, learned counsel appearing for the petitioners. Also heard Mr. A. Apang, learned Addl. Sr. Govt. Advocate appearing for the State respondent Nos. 1 & 2, and Mr. J. Hussain. learned counsel appearing for the private respondent Nos. 3 to 5.

(2.) The petitioner, during the relevant time was serving as Junior Teacher in the Ram Krishna Mission School, Along in the West Siang District, Arunachal Pradesh. The School authority alleging certain misconduct against the petitioner demoted him to the rank of Assistant Teacher by holding a departmental proceeding, which is the subject matter of challenge of this writ petition.

(3.) At the out set, a preliminary point has been raised by Mr. Hussain, the learned counsel for the respondent Nos. 3 to 5 about the maintainability of the petition. It is submitted by the learned counsel, the R.K. Mission School, not being a State or 'other authority' within the meaning of Article 12 of the Constitution of India, no writ lies against the said school. It is further submitted that the R.K. Mission School is neither a statutory body nor the State has got any pervasive control over the Mission in the matter of its management and it is a Society registered under the Societies Registration Act. However, the impugned decision is an administrative one taken by the Management of the Mission for internal discipline amongst the teachers of the School, this petition is not maintainable.

Click here to view full judgment.

SATYABRATA VHAKRABORTY Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address