ATAL KHANDELWAL Vs. INSTITUTE OF HEALTH MANAGEMENT RESEARCH

JUDGEMENT

(1.) The petitioner has approached this Court, assailing the order dtd. 19/7/2008, whereby his services have been terminated and prayed for reinstatement of his services with all consequential benefits.

(2.) A preliminary objection has been raised as to the maintainability of the present writ petition. The said issue, being foundational, must be considered at the threshold.

(3.) Learned counsel for the petitioner submits that respondent No.1-Indian Institute of Health Management Research, is an institution working in the field of public health management and policy support and therefore, discharges public function. It is contended that once an institution is shown to be performing a public function, it would qualify as other authority within the realm of Article 12 and would be amenable to writ jurisdiction.