RAVI KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Dr. Ajay Shankar Rajoo, learned counsel appearing on behalf of the petitioner; Mr. Amit Bhushan, learned AC to GP-17 appearing on behalf of the State and Mr. Anil Kumar Singh, learned counsel representing respondent Nos. 4 to 6.

(2.) This writ petition has been filed challenging the termination letter dtd. 19/1/2023, issued by the respondent No.4 / Manager of D.A.V. Public School, Jehanabad, whereby, the petitioner's service as Science Teacher in the D.A.V. Public School, Jehanabad has been terminated.

(3.) Respondent Nos. 4 to 6 have filed a counter affidavit, wherein, it has been stated that the D.A.V. Public School, Jehanabad is managed by D.A.V. College Trust and Management Society which trust and society is entirely a private body.