MAYO COLLEGE GENERAL COUNCIL Vs. PUSHPA SISODIYA

JUDGEMENT

(1.) By way of the present writ petition, it is prayed that the order dtd. 14/9/2005 passed by the Rajasthan Non-Government Educational Institutional Tribunal, Jaipur in appeal No. 21/2001 whereby, the order of termination of Respondent No. 1 dtd. 9/11/2000 was quashed and the petitioner was directed to reinstate respondent No.1 with all consequential benefits, be quashed and set aside.

(2.) The Mayo College, Ajmer is an educational institute which was founded in the year 1875 by Sir Richard Bourke, the 6th Earl of Mayo, who was also the Viceroy of India until 1872. It is one of the oldest educational institutions in the country, which was set up as a public boarding school, offering education to the then elite. While the character of the institute changed postindependence, but one thing that remained constant was the nature of the establishment in being an eminent institute of learning. At the outset, it is pertinent to note that Mayo College is an unaided, non-governmental educational institution receiving no grant from either the State or the Central Government and is affiliated to the Central Board of Secondary Education, New Delhi.

(3.) Succinctly stated, the facts of the present case are as follows: