ZAHOOR AHMAD RATHER Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) The petitioner being aggrieved of the order of termination dtd. 29/2/2020 has impugned the same on the ground that the same has been passed in violation of the principles of natural justice as no enquiry was conducted by respondent Nos. 3 and 4 against the petitioner and that the termination order is stigmatic and punitive in nature.

(2.) Response stands filed by the contesting respondent Nos. 3 and 4 wherein it has been stated that show cause notice dtd. 13/2/2020 was served upon the petitioner through post and he replied the same and the writ petition is not maintainable against the un-aided minority educational institution.

(3.) In the response, it has been further stated that the petitioner was placed under suspension on account of various activities as mentioned in the response including the child abuse committed by the petitioner by corporal punishment, forcing the students to purchase books not prescribed by the school at higher price etc.