REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5789 OF 2022

(Arising out of S.L.P. (Civil) No. 1118 of 2022)

ST. MARY’S EDUCATION SOCIETY & ANR.  ……APPELLANTS 

VERSUS

RAJENDRA PRASAD BHARGAVA & ORS.    ......RESPONDENTS

J U D G M E N T

J.B. PARDIWALA, J.   :

1. Leave granted.

2. This   appeal   is   at   the   instance   of   a   private   unaided

minority educational institution and its disciplinary committee,

(respondents before the High  Court) and is directed against the

judgment and order dated 15.12.2021 passed by a Division

Bench of the High Court of Madhya Pradesh, Bench Indore in

the Writ Appeal No. 485 of 2017 by which the Division Bench

set aside the judgment and order passed by a learned single

1

Judge of the High Court and held that a writ petition filed by an

employee of a private unaided minority educational institution

seeking   to   challenge   his   termination   from   service   is

maintainable in law. 

3. In   the   present   appeal,   two   pivotal   issues   fall   for

consideration of this Court:­

(a) Whether a writ petition under Article 226 of the

Constitution of India is maintainable against a private

unaided minority institution?

(b) Whether a service dispute in the private realm

involving   a   private   educational   institution   and   its

employee can be adjudicated in a writ petition filed

under   Article   226   of   the   Constitution?  

In other words, even if a body performing public duty is

amenable   to   writ   jurisdiction,   are   all   its   decisions

subject to judicial review or only those decisions which

have public element therein can be judicially reviewed

under the writ jurisdiction?

4. The   aforesaid   two   questions,   though   not   vexed,

nevertheless despite plethora of case laws, always give rise to a

2

debate.

FACTUAL MATRIX

5. The   appellant   No.   1­Society   runs   a   private   unaided

educational institution. The appellant No. 2 is the disciplinary

committee constituted by the appellant No. 1­Society for the

purpose  of its  internal management. The  respondent  No. 1

herein (original writ applicant before the learned single Judge)

was serving as an office employee of the appellant No. 1. It

appears from the materials on record that a show cause notice­

cum­suspension order dated 08.09.2014 was issued by the

appellant No. 1 herein to the respondent No.1 for the various

alleged misconduct in service. The respondent No. 1 herein was

thereafter issued a departmental chargesheet dated 08.12.2014

essentially on six grounds. 

6. The statement of charges and allegations as contained in

the chargesheet dated 08.12.2014 are as under:­

“Charge I­

That, you refused to receive and deposit the PTA fund

from the lady teachers of the school on 4

th

 August, 2014

and misbehaved with them. You talked to them rudely,

loudly and your language was improper. Your refusal to

3

receive   and   deposit   the   amount   during   the   working

hours is a gross misconduct and dereliction of your duty

and act subversive of discipline. 

Charge­II­

That, you are in habit of writing unwarranted letters to

different authorities against the Principal of the school

using   very   disrespectful,   derogatory   and   offensive

language, making false accusation which is spoiling the

image and reputation of this school.  

Charge­III­

That,   you   have   threatened   and   pressurized   the

institution by closing your Bank Account in which your

monthly   salary   was   being  deposited   for   the   last   so

many years.   You also actually refused to accept and

receive your monthly salary for the month of August,

2014, which was offered to you by cheque personally on

01.09.2014. In the following month the salary from 1

st

 to

8

th

 September and 9

th

 to 30

th

 September as Subsistence

Allowance   was   also   offered   to   you   by   cheque   on

01.10.2014 which you refused to accept again, saying

that­ “I will take the subsistence allowance but until and

unless I get justice …” (Letter dated 10.10.2014).

  Your refusal to accept the salary shows that you

do not wish to continue the relationship of employer –

employee with the school because the school cannot

take your service without paying your salary.

Charge­IV­

That earlier also your rude behavior with the Principal of

the school was noticed for which you were warned and

4

advised   to   improve   your   behavior   and   talk   politely.

However, no improvement has been shown by you in

your   behavior.     You   have   misbehaved   with   the   two

earlier Principals also namely: (1) Sr. Lalita (Letter dated

17.04.2009) and (2) Sr. Flavia.  

Charge­V­

That, you were threatening the institution by writing to

the President of our country that if something happens to

you physically or mentally on work due to such behavior

at home the sole responsibility of it would be on the

School   Management,   the   Principal   and   the   various

authorities.  This behaviour has compelled the school to

complain to the police regarding your threat.

Charge­VI­

That, you are in the habit of taking leaves at will and

insisting   on   taking   leave   at   your   sole   convenience,

sometimes without any sanction also.”

  After   conclusion   of   the   departmental   enquiry,   the

services of the respondent No. 1 came to be terminated vide

order dated 08.05.2015.

7. The   respondent   No.  1   herein  challenged  the   order   of

termination   on   various   grounds   in   appeal   before   the

Disciplinary Committee of the appellant No. 1. The appeal was

filed by the respondent No. 1 herein under Rule 49 of the CBSE

Affiliation Byelaws. The Disciplinary Committee consisted of (i)

5

Sr. M. Deepa, Chairman, (ii) Sr. M. Georgina, School Manager,

(iii)   S.N.   Purwar,   Advisor   CBSE   Nominee,   and   (iv)   Sadhna

Paranjape, School Managing Committee Member. The appeal

was ordered to be dismissed by the Disciplinary Committee, the

appellant No. 2 herein, vide order dated 23.09.2016.

8. In view of the aforesaid, the respondent No. 1 invoked the

writ jurisdiction of the High Court under Article 226 of the

Constitution of India.  In the writ petition, the respondent No. 1

arrayed the following five respondents:­

1. Union of India

2.   Central Board of Secondary Education

3.  St. Mary’s Education Society

4.  Disciplinary Committee of the School 

5.  Mr.   T.R.   Lapalikar   (retired   Deputy   Labour

Commissioner appointed as Enquiry Officer)

9.  It   is   pertinent   to   note   that   despite   the   above   five

respondents being arrayed as aforestated, the principal relief

sought in the writ petition filed by the respondent No. 1 herein

was to set aside the order dated 23.09.2016 passed by the

6

Disciplinary Committee of the school and to set aside the order

of termination dated 08.05.2015 passed by the appellant No. 1

herein. In other words, the respondent No.1 herein sought writ

in the nature of certiorari to be issued against the private

unaided minority institution. It may not be out of place to state

at this stage that no relief was sought against the Union of

India,   respondent   No.   2   herein   and   the   Central   Board   of

Secondary Education (CBSE), respondent No. 3 herein. 

10. The   appellants   herein   raised   a   preliminary   objection

before   the   learned   single   Judge   of   the   High   Court   on   the

maintainability of the writ petition filed by an employee of a

private unaided minority institution. 

11.The learned single Judge of the High Court upheld the

preliminary   objection   raised   by   the   appellants   herein   and

rejected the writ application as not being maintainable. While

rejecting the writ application vide order dated 10.07.2017 on

the ground of not being maintainable in law, the learned single

Judge held as under:­

“So   far   as   the   judgment   in   the   matter   of   K.

Krishnamacharyulu (supra) relied upon by the petitioner

7

is concerned, in that case in respect of teachers duly

appointed to a post in the private institution, it has been

held by the Supreme Court that when an element of

public interest is created and institution is catering to

that element, the teacher, the arm of the institution is

also entitled to avail of remedy provided under Article

226. In the present case, petitioner is not a teacher but

is a member of clerical staff being L.D.C., hence he is not

entitled to the benefit of that judgment.

So far as the judgment in the matter of Frank Anthony

Public   School   Employees   Association(supra)   is

concerned, that was a case where the teachers had

approached the  court for writ of mandamus seeking

equalisation of their pay scales and condition of service

with those of their counterparts in government schools

and   in   that   context   it   was   observed   that   'the

management of a minority Educational institution cannot

be permitted under the guise of the fundamental right

guaranteed   by   Article   30(1)   of   the   Constitution,   to

oppress or exploit its employees any more than any

other private employee, therefore the said judgment is

distinguishable on its own facts.

Similarly the benefit of Single Bench judgment of this

court in the matter of Mrs. Kirti Bugde (supra) cannot be

granted to the petitioner because in that judgment the

petitioner was a teacher and a member of the academic

staff but that is not so in the present case. 

Having regard to the aforesaid, I am of the opinion that

writ petition filed by the petitioner for issuance of writ of

certiorari against the action of respondent No.3 which is

a private unaided institution is not maintainable under

Article   226   of   the   Constitution   of   India,   which   is

accordingly dismissed, however with a liberty to the

petitioner to avail such other remedies as are available

8

in the law.”

12. Being aggrieved with the aforesaid judgment and order

passed by the learned single Judge of the High Court, the

respondent No. 1 herein went in appeal under Section 2(1) of

the   M.P.   Uchcha   Nyayalaya   (Khand   Nyayapeeth   Ko   Appeal)

Adhiniyam,   2005.     The   Division   Bench   of   the   High   Court

thought fit to set aside the judgment and order passed by the

learned single Judge and allowed the appeal holding that the

writ application filed by the respondent No.1 herein against the

appellants herein challenging the order of termination from

service was maintainable under Article 226 of the Constitution.

The appeal Court remitted the matter to the learned single

Judge for being considered on its own merits. The Division

Bench, while allowing the appeal filed by the respondent No. 1

herein, held as under:­

“11. Since all the aforesaid previous judgments have

been considered, the judgment of Marwari (supra) is a

binding   precedent.   The   present   appellant   was

terminated from a private institution. In Marwari (supra)

and Ramesh Ahluwalia (supra) also the termination of

Teacher/Officer was called in question in a writ petition.

As per this judgment, the writ petition is maintainable. A

division bench of this Court in Yogendra Singh Dhakad

9

Vs. Delhi Public School Society & Ors. 2014 SCC OnLine

MP 162 has also taken the same view. So far as the

judgment of Supreme Court in Executive Committee of

Vaish   Degree   College,   Shamli   &   Ors.   Vs.   Lakshmi

Narain & Ors. (1976) 2 SCC 58 is concerned, it is not

applicable to the present case as it did not arise out of a

writ petition.

12. Considering the aforesaid, order of learned Single

Judge dated 10.07.2017 passed in WP No.1052/2017

is set aside. The writ petition is restored to its original

number. We have no doubt that writ court shall make

every   endeavor   to   decide   the   petition   expeditiously

preferably within two months.

13. The writ appeal is allowed to the extent indicated

above.”

13.It   appears   from   the   aforesaid   that   the   appeal   court

heavily relied upon the decision of this Court rendered in the

case of  Marwari Balika Vidhyalaya v. Asha Shrivastaga ,

reported in (2020) 14 SCC 449, which, in turn, has relied upon

its decision in the case of  Ramesh Ahluwalia v. State of

Punjab, reported in (2012) 12 SCC 331. 

14. In view of the aforesaid, the appellants are before this

Court with the present appeal.

10

LEGAL STATUS OF THE APPELLANT NO. 1 ­ SOCIETY

15.  The appellant No. 1 is a Society registered under the

Madhya Pradesh Society Registrikaran Adhiniyam, 1973. The

Society   runs   an   all­girls   school   in   Mhow,   Indore,   Madhya

Pradesh, by the name St. Mary’s Higher Secondary School,

which was founded by a group of French Catholic Nuns in

1893. The school is a private unaided minority educational in­

stitution, which enjoys the protection guaranteed under Article

30(1) of the Constitution. There is absolutely no Governmental

control over the functioning and administration of the school.

The respondent No. 1 herein was employed in this school prior

to his termination. The school is presently affiliated to the Cen­

tral Board of Secondary Education (CBSE) and is thus governed

by its Rules and Byelaws. Further, the Society has its own

Byelaws, namely, (1) the Service Conditions for the Employees

of St. Mary’s School and (2) Service Rules for Teaching and

Non­Teaching Staff. The appellant No. 1­Society and the school

are absolutely private institutions, without any aid or control of

the Government or any instrumentality of the Government, and

11

therefore, not a “State” within the meaning of Article 12 of the

Constitution.

16. CBSE­i AFFILIATION BYELAWS

Chapter­ I

1. Short Title and Definitions:

1. These   Byelaws   shall   be   called   Central   Board   of

Secondary Education – International Affiliation Byelaws.

2. They   are   effective   from   April,   1,   2010   with

modifications / amendments from time to time.

3. In case of any dispute(s) regarding the withdrawal of

not granting affiliation or any other matter pertaining to

upgradation   and   /or   any   matter   arising   in   respect   of

anything pertaining to affiliation with any school and / or

any other person, society, company or organization , the

courts and tribunals at Delhi only shall have the exclusive

jurisdiction to entertain such disputes.

2. Definitions:

(i)“Affiliation”   means   formal   enrolment   of   a   school

among the list of approved schools of the Board following

prescribed / approved courses of studies up to class VIII as

well as those preparing students according to prescribed

courses   for   the   Board’s   International   Curriculum

examinations.

x x x  x

(xxxxii) “School” means any recognized school imparting

elementary / middle / secondary /senior secondary level

12

education and includes:

(i)a school established, owned or controlled by the 

appropriate Government or a local authority;

(ii)an aided school receiving aid or grants to meet whole 

or part of its expenses from the appropriate Government or 

the local authority;

(iii)a school belonging to specified category; and

(iv)an unaided school not receiving any kind of aid or 

grants to meet its expenses from the appropriate Government

or the local authority.

Chapter­6

23. Powers and functions of the School Managing 

Committee:

(xi)It shall exercise powers to take disciplinary action

against staff.

25. Head of the School – Duties, Powers and 

Responsibilities:

(xii)Supervise, guide and control the work of the teaching

and non­ teaching staff of the school.

Chapter ­7

Service Rules for Employees:

26. Short Title:

(1)Each school affiliated/ to be affiliated with the Board

shall frame Service Rules for its employees which will be as

per Education Act of the State/ Union Territory, if the Act

makes adoption of the same obligatory, otherwise as per

Service Rules given in subsequent sections.

(2)Service Contract will be entered with each employee

as per the provision in the Education Act of the State / Union

Territory or as given in Appendix III, if not obligatory as per

13

the State Education Act / Act applicable in the country in

which the school is situated.

27. Appointments:

(1)All appointments to all categories of employees except

Group ‘D’ employees (multitasking staff/ housekeeping) as

per relevant country /Government of India gradation shall be

made by Managing Committee either by direct recruitment or

by promotion through a Selection Committee constituted by

the School Society / Trust / Company Registered under

Section   25   of   the   Companies   Act,   1956   or   under   the

appropriate Acts of relevant country and in accordance with

and upon such conditions as the Managing committee may

decide, which shall be consistent with norms of the Board /

Government   if   statutory   provision   exists.   Appointment   of

Group ‘D’ employees will be made by the Principal through

constituted Selection Committee.

(2)The Selection Committee shall include

a) In the case of recruitment of the Head of the School:

(i)the President of the Society;

(ii)the Chairman of the Managing Committee;

(iii)an   educationist,   nominated   by   the   managing

committee;

(iv)a   person   having   experience   of   administration   of

schools, nominated by the Managing Committee; and

(v)an academic officer or representative of the Board.

b) In the case of recruitment of teachers and librarian:

(i)the Chairman of the managing committee;

(ii)Head of the School;

(iii)an   educationist,   nominated   by   the   managing

committee; and 

(iv)a subject expert

c) In the case of recruitment of clerical staff / Laboratory

Assistant:

14

(i)The   Chairman   of   the   managing   committee   or   any

member   of   the   managing   committee   nominated   by   the

Chairman.

(ii)Head of the school;

(iii)Manager/ Correspondent of the School

d) In case of recruitment of class IV staff / multitasking

staff/ housekeeping staff:

(i)Head of the school;

(ii)A nominee of School Managing Committee.

(3)The   Selection   Committee   shall   regulate   its   own

procedure   and   in   the   case   of   any   difference   of   opinion

amongst the members of the Selection Committee on any

matter, it shall be decided by the trust / society running the

school or Board.

(4)The appointment letters of every employee of a school

shall be issued by its managing committee.

(5)Where any selection made by the Selection Committee

is not acceptable to the managing committee of the school,

the managing committee shall record its reason for such

nonacceptance and refer the matter to Board and the trust or

society   or   Company   registered   under   Section   25   of   the

Companies   Act,   1956   or   under   the   appropriate   Acts   of

relevant country running the school and the trust or society,

as the case may be, shall decide the same.

(6)Employees   shall   be   appointed   subject   to   the

provisions of this agreement and they shall have to comply

with all the requirements of the provisions contained herein.

44. Code of Conduct:

Byelaw number 44 of the Chapter­7 prescribes that every

employee   shall   be   covered   by   the   code   of   conduct.   It

prescribes the acts that constitute breach of code of conduct,

the acts which shall not be deemed as a breach is a code of

conduct.

15

46. Disciplinary Procedure:

Suspension

1. The   School   Managing   Committee   may   place   an

employee under suspension where:

a. The   disciplinary   proceedings   against   her   are

contemplated or pending.

Or

b. A case against her in respect of any criminal offence is

under investigation or trial;

Or

c. She is charged with embezzlement;

Or

d. She is charged with cruelty / physical punishment or

mental harassment towards any student or any employee of

the school.

Or

e. She is charged with misbehavior towards any parent,

guardian student or employee of the school;

Or

f. She is charged with a breach of any other Code of

Conduct.

49. Procedure for Imposing Major Penalty:

1. No   order   imposing   on   any   employee   any   major

penalty shall be made except after an inquiry is held as far

as may be, in the manner specified below:

a) The disciplinary authority shall frame definite charges

on   the   basis   of   the   allegation   on   which   the   inquiry   is

proposed to be held and a copy of the charges together with

the statement of the allegations on which they are based

shall be furnished to employee and she shall be required to

submit   within   such   time   as   may   be   specified   by   the

disciplinary   authority   but   not   later   than   two   weeks,   a

written statement of her defence and also to state whether

she desires to be heard in person;

16

b) On   receipt   of  the   written  statement  of  defence,  or

where no such statement is received within the specified

time, the disciplinary authority may itself make inquiry in to

such of the charges as are not admitted or if it considers it

necessary   to   do   so,   appoint   and   inquiry   officer   for   the

purpose;

c) At the conclusion of the enquiry the enquiry officer

shall prepare a report of the enquiry recording her findings

on each of the charges together with the reasons thereof;

d) The disciplinary authority shall consider the report of

the enquiry and record its findings on each charge and if the

disciplinary authority is of opinion that any of the major

penalties should be imposed it shall:

(i)  furnish to the employee a copy of the report of the

enquiry officer, where an enquiry has been made by such

officers;

(ii) give her notice in writing stating the action proposed

to be taken in regard to her and calling upon her to submit

within the specified time, not exceeding two weeks, such

representation   as   she   may   wish   to   make   against   the

proposed action;

(iii) on receipt of the representation if any, made by the

employee, the disciplinary authority shall determine what

penalty, if any should be imposed on the employee and

communicate its tentative decision to impose the penalty to

the Committee for its prior approval;

(iv)  after considering the representation, made by the

employee   against   the   penalty,   the   disciplinary   authority

shall record its findings as to the penalty, which it proposes

to   impose   on   the   employee   and   send   its   findings   and

decision to the Committee for its approval and while doing so

the disciplinary authority shall furnish to the employee all

relevant   records   of   the   case   including   the   statement   of

allegations,   charges   framed   against   the   employee,

representation made by the employee, a copy of the enquiry

report, where such enquiry was made and the proceedings

of the disciplinary authority.

17

2. No   order   with   regard   to   the   imposition   of   a

major   penalty   shall   be   made   by   the   disciplinary

authority except after the receipt of the approval of

the Committee.

51. Disciplinary Committee:

1. In case the employee wishes to appeal against the

order   of   the   Disciplinary   authority,   the   appeal   shall   be

referred   to   a   Disciplinary   Committee.   The   Disciplinary

Committee shall consist of the following:

a) The Chairman of the School Managing committee or in

her absence any member of the Committee, nominated by

her.

b) The Manager of the School, and where the disciplinary

proceeding is against her any other person of the Committee

nominated by the Chairman.

c) A nominee of the Board appropriate authority, She

shall act as an adviser.

d) The Head of the School, except where the disciplinary

proceedings is against her, the Head of any other school

nominated by the CBSE or Director of Education in case the

Act so provides.

e) One teacher who is a member of School Managing

Committee of the school nominated by the Chairman of the

Committee.

2. The Disciplinary Committee shall carefully examine the

findings of the enquiry officer reasons for imposing penalty

recorded   by   the   Disciplinary   Authority   and   the

representation by the employee and pass orders as it may

deem fit.

Appendix–IV  attached to the Byelaws is with respect to the

minority   educational   institutions.   Clause   6   of   Appendix­IV

18

reads thus:­

“6.   Disciplinary   Control   over   Staff   in   Minority

Educational   Institutions:  While   the   managements

should   exercise   the   disciplinary   control   over   staff,   it

must be ensured that they hold an inquiry and follow a

fair procedure before punishment is given. With a view

to   preventing   the   possible   misuse   of   power   by   the

management of the Minority Educational Institutions, the

State   has   the   regulatory   power   to   safeguard   the

interests of their employees and their service conditions

including procedure for punishment to be imposed.”

(Emphasis supplied)

SUBMISSIONS ON BEHALF OT THE APPELLANTS

17.Mr.   Pai   Amit,   the   learned   counsel   appearing   for   the

appellants, vehemently submitted that the Division Bench of

the   High   Court   committed   a   serious   error   in   passing   the

impugned judgment and order.   He would submit that the

learned single Judge of the High Court rightly took the view

that   the   writ   petition   filed   by   the   respondent   No.1   herein

seeking to challenge the order of termination passed by the

appellant No. 1 herein could not be said to be maintainable in

law. He would submit that the Division Bench of the High Court

in an intra­court appeal ought not to have taken the view that

19

the writ petition under Article 226 of the Constitution at the

instance   of   the   respondent   No.   1   herein   was   maintainable

before the learned single Judge.

18.Mr. Pai would submit that the Division Bench of the High

Court mis­directed itself by relying upon the two decisions of

this Court rendered in the cases of Ramesh Ahluwalia  (supra)

and Marwari Balika Vidhyalaya  (supra). 

19.Mr. Pai laid much stress on the following three aspects of

the matter:­

(a) Indisputably, the appellant No. 1 is a

private   unaided   minority   educational

institution;

(b) The   dispute   between   the   appellants

and the respondent No. 1 herein is purely

contractual in nature and does not involve

any public law element, and

(c) The   respondent   No.1   herein   has

sought relief only against the two orders of

termination and both of which have been

passed   by   the   appellant   No.   1   in   its

20

capacity as a private body. 

20. In such circumstance referred to above, Mr. Pai prays

that there being merit in his appeal, the same may be allowed

and the impugned order passed by the Division Bench of the

High Court may be set aside.

SUBMISSIONS ON BEHALF OF THE RESPONDENT NO. 1

21. The   respondent   No.   1   herein   appeared   virtually   in­

person. He relied upon the written submissions furnished by

him   to   this   Court.   In   his   written   submissions   dated

10.08.2022, he has mainly stated as under:­

“That the respondent no. 1 (Rajendra Prasad Bhargava)

is filing this Written Notes as per this Hon’ble Court’s

Order Dated:08.08.2022 seeking that the judgment and

final order dated: 15.12.2021 of the Hon’ble High Court

of Madhya Pradesh, Bench at Indore in Writ Appeal No.

485/2017 kindly be upheld whereby the writ petition of

Respondent No. 1 was maintainable.

That the Respondent No. 1 was working in St. Mary’s

Hr.   Sec.   School,   Mhow   (M.P.)   run   by   the   appellant

namely St. Mary’s Education Society, serving as a LDC

since July 1, 1987. That, the respondent no. 1 has

performed   his   duty   honestly,   diligently,   allegiance

(loyalty) and with hard work during his 27 years of

service and there is no adverse remark in his Service

Book and Annual Confidential Roll. That, as far as the

respondent no. 1 has knowledge and information, on the

21

basis of that the respondent no. 1 humbly prays to this

Court that:

I) Mandamus is a very wide remedy which must be

available   to   reach   injustice   wherever   it   is   found.

Technicalities should not come in the way of granting

that relief under Article 226.

“A word is said to be mandatory as well as defining in

nature when the word MUST is used in meaning of that

word.”

As the word “MUST” is used in the aforesaid statement

about   the   mandamus   by   this   Hon’ble   Court,   the

mandamus becomes mandatory as well as defining in

nature. Hence it is proved that mandamus is a very

wide remedy which must be easily available to reach

injustice wherever it is found. Technicalities should not

come in the way of granting that relief under Article 226.

I (Respondent No. 1), therefore, humbly pray to this

Hon’ble Supreme Court that kindly reject the contention

urged by the appellant on the maintainability of the writ

petition and to kindly upheld the Impugned judgment

and final order dated: 15.12.2021 rightly and legally

held by the Hon’ble High Court of Madhya Pradesh,

Bench at Indore in Writ Appeal No. 485 of 2017.

1.Kindly read page No. 2 and 3 of Reply to the SLP.

  OR

Kindly read page No. 76 and 77 of Reply to the SLP

(Annexure   R­2   Ramesh   Ahluwalia   case   reported   in

(2012) 12 SCC 331).

2. Kindly read Para 20 on page No. 89, Para 21 on

page No. 89­90 and Para 22 on page No. 90 of Reply to

the SLP (Annexure R­3 Andi Mukta case reported in

22

1989 AIR 1607) (1989) 2 SCC 691

3.Kindly read page No. 6 and 7 of Reply to the SLP.

OR

Kindly read Para 15 on page No. 97, 98 and 99 of Reply

to the SLP (Annexure R­4 Marwari Balika Vidhyalya

Case reported in (2020) 14 SCC 449.

4.Kindly   read   page   No.   49   of   SLP   (Annexure   P­5

Yogendra Singh Dhakad versus Delhi Public School

Society, 2014 SCC Online MP 162: AIR 2014 (NOC

580) 211.”

22. In his written submissions, the respondent No. 1 has

also   requested   this   Court   to   consider   the   following   social

circumstances:­

“i) That, my youngest son Ashwin Bhargava is suffering

from Cancer of Nasopharanx (Rare type of Head and

Nose Cancer) and I’m facing severe financial difficulties

in his medical treatment.

ii)  That, my wife Smt. Sunita Bhargava, 53 years has

been   operated   upon   for   Carnio   Vertebral   Junction

Anamoly on 25.12.2021. She has been discharged on

02.01.2022 and still completely on bed. Her medication

is   still   going   on   through   physiotherapy   and   regular

follow   up   for   future   periodic   evaluation.   For   her

operation I’ve taken a loan of Rupees 350000/­ from a

friend which has put more financial burden on me. I’ve

to attend her throughout the day and night as well.

iii)  That, apart from this, I’m suffering from Cataract

Disease in left eye.

iv) That, I’m also suffering from Knee Pain problem in the

23

right leg.”

23. He has prayed for the following reliefs:­

“Humble Prayer to this Court in the interest of Justice:

1. That, I (Respondent No. 1), therefore, humbly pray to

this Court that kindly reject the contention urged by the

appellant on the maintainability of the writ petition and

to kindly upheld the Impugned Judgment and final order

dated:15.12.2021 rightly and legally held by the High

Court   of   Madhya   Pradesh,   Bench   at   Indore   in   Writ

Appeal No. 485 of 2017.

2. That, the impugned order dated 23.09.2016 passed

by the appellant, being illegal, improper and inoperative,

may kindly be set aside;

3. That, the termination order dated 08.05.2015 passed

by the disciplinary authority may kindly be set aside;

4. That, necessary orders may kindly be passed for

reinstating the Respondent no. 1 at his original post with

all consequential benefits and back wages;

5.   Any   other   relief,   which   this   Court   may   consider

necessary in the interest of justice, may also be granted

in favor of the Respondent no. 1.”

24. Later   in   point   of   time,   the   respondent   No.   1   filed

additional written submissions dated 11.08.2022, wherein the

following has been stated:­

“1. That, when Respondent no. 1 was appointed in the

24

said institution (St. Mary’s Hr. Sec. School), the said

institution was affiliated to the M.P. Board (State Board).

At that time the school was also in receipt of the Grant­

in­Aid from the State Government of M.P.

2. That, whilst the respondent no. 1 was appointed on

01.07.1987 but the Service Conditions and Guidelines

for   the   Teachers   was   for   the   first   time   given   on

26.07.2013 by the school to the respondent no. 1. 

3. That, at the time of appointment of respondent no. 1

the said school was governed by the M.P. Ashaskiya

School Viniyam Adhiniyam, 1975 – Which received the

assent of the President on the 18

th

 October, 1975 assetn

first published in the Madhya Pradesh for their better

organization and development and matters connected

therewith or incidental thereto.

4. Para 3 of Chapter II of the said Act reproduced below,

“Power   of   State   Government   to   regulate   school

education.­ On and from the commencement of this Act,

the State Government may regulate education in all the

schools in the State in accordance with the provisions of

this Act and the rules made thereunder.”

25.He has relied upon few judgments of this Court as noted

above to fortify his submissions that the writ application filed

before the learned single Judge was maintainable and should

have been entertained on its own merits.

ANALYSIS

26.Having   heard   the   learned   counsel   appearing   for   the

25

appellants and the respondent No. 1 in­person and also having

considered the materials on record, we now proceed to answer

the two pivotal issues referred to above by us.

27.The respondent No. 1 herein has laid much emphasis on

the fact that at the time of his appointment in the school, the

same was affiliated to the Madhya Pradesh State Board. It is his

case that at the relevant point of time the school used to receive

the grant­in­aid from the State Government of Madhya Pradesh.

Later in point of time, the school came to be affiliated to the

CBSE. The argument of the respondent No. 1 seems to be that

as the school is affiliated to the Central Board i.e. the CBSE, it

falls   within   the   ambit   of   “State”   under   Article   12   of   the

Constitution.     The  school   is  affiliated  to  the   CBSE  for   the

purpose of imparting elementary education under the Right of

Children to Free and  Compulsory Education Act, 2009 (for

short,   “Act   2009”).   As   the   appellant   No.   1   is   engaged   in

imparting of education, it could be said to be performing public

functions. To put it in other words, the appellant No. 1 could be

said to be performing public duty.  Even if a body performing

26

public duty is amenable to the writ jurisdiction, all its decisions

are not subject to judicial review. Only those decisions which

have public element therein can be judicially reviewed under

the writ jurisdiction. If the action challenged does not have the

public element, a writ of mandamus cannot be issued as the

action could be said to be essentially of a private character.

28. We may at the outset state that the CBSE is only a

society registered under the Societies Registration Act, 1860

and the school affiliated to it is not a creature of the statute and

hence not a statutory body. The distinction between a body

created by the statute and a body governed in accordance with

a statute has been explained by this Court in the  Executive

Committee of Vaish Degree College v. Lakshimi Narain ,

(1976) 2 SCC 58, as follows:­

“It   is,   therefore,   clear   that   there   is   a   well   marked

distinction   between   a   body   which   is   created   by   the

statute   and   a   body   which   after   having   come   into

existence is governed in accordance with the provisions

of the statute. In other words, the position seems to be

that   the   institution   concerned   must   owe   its   very

existence to a statute which would be the fountain­head

of its powers. The question in such cases to be asked is,

if there is no statute would the institution have any legal

27

existence.   If   the   answer   is   in   the   negative,   then

undoubtedly it is a statutory body, but if the institution

has   a   separate   existence   of   its   own   without

any reference to the statute concerned but is merely

governed by the statutory provisions it cannot be said to

be a statutory body.”

29.  As stated above, the school is affiliated to the CBSE for

the sake of convenience, namely, for the purpose of recognition

and syllabus or the courses of study and the provisions of the

Act 2009 and the rules framed thereunder. 

30.The contention canvassed by the respondent No. 1 is that

a   Writ   Petition   is   maintainable   against   the   Committee   of

Management controlling the affairs of an institution (minority)

run by it, if it violates any rules and byelaws laid down by the

CBSE.   First,   as   discussed   above,   the   CBSE   itself   is   not   a

statutory   body   nor   the   regulations   framed   by   it   has   any

statutory force. Secondly, the mere fact that the Board grants

recognition to the institutions on certain terms and conditions

itself does not confer any enforceable right on any person as

against the Committee of Management. 

31. In     Km.   Regina   v.   St.   Aloysins   High   Elementary

28

School and another,(1972) 4 SCC 188 :  AIR 1971 SC 1920,

this   Court   held   that   the   mere   fact   that   an   institution   is

recognised by an authority, does not itself create an enforceable

right   to   an   aggrieved   party   against   the   Management   by   a

teacher on the ground of breach or non­compliance of any of

the Rules which was part of terms of the recognition. It was

observed as under :­

"The Rules thus govern the terms on which the Govern­

ment would grant recognition and aid and the Govern­

ment can enforce these rules upon the management. But

the enforcement of such rules is a matter between the

Government and the management, and a third party,

such as teacher aggrieved by some order of the manage­

ment cannot derive from the rules any enforceable right

against the management on the ground of breach or non­

compliance of any of the rules."

32. In  Km. Anita Verma v. D.A.V. College Management

Committee, Unchahar, Rai Bareilly , (1992) 1 UPLBEC 30:­

“….30 where the services of a teacher were terminated,

the Court held that the writ petition under Article 226 is

not maintainable as the institution cannot be treated as

the instrumentality of the State. The matter was consid­

ered in detail in M/s. Habans Kaur v. Committee of

Management, Guru Teghahadur Public School, Meerut

29

and Anr., 1992 Labour and Industrial Cases 2070 (All),

wherein the services of the petitioner were terminated

by the Managing Committee of the institution recognised

by the C.B.S.E. It was held that the Affiliation Bye­laws

framed by the C.B.S.E. has no statutory force. The Court

under Article 226 of the Constitution of India can enforce

compliance of statutory provision against a Committee of

Management as held in a Full Bench decision of this

Court   in Aley   Ahmad   Abdi   v.   District   Inspector   of

Schools, Allahabad and Ors., AIR 1977 All. 539. The Af­

filiation Bye­laws of C.B.S.E. having no statutory force,

the only remedy against the aggrieved person is to ap­

proach C.B.S.E. putting his grievances in relation to the

violation of the Affiliation Bye­laws by the institution.”

33. Thus, where a teacher or non­teaching staff challenges

action of Committee of Management that it has violated the

terms of contract or the rules of the Affiliation Byelaws, the

appropriate remedy of such teacher or employee is to approach

the CBSE or to take such other legal remedy available under

law. It is open to the CBSE to take appropriate action against

the Committee of Management of the institution for withdrawal

of   recognition   in   case   it   finds   that   the   Committee   of

Management has not performed its duties in accordance with

the Affiliation Byelaws.

34.It needs no elaboration to state that a school affiliated to

30

the CBSE which is unaided is not a State within Article 12 of

the Constitution of India [See : Satimbla Sharma v. St. Pauls

Senior Secondary School  [(2011) 13 SCC 760]. Nevertheless

the school discharges a public duty of imparting education

which   is   a   fundamental   right   of   the   citizen   [See   :  K.

Krishnamacharyulu v. Sri Venkateshwara Hindu College

of Engineering, (1997) 3 SCC 571]. The school affiliated to the

CBSE is therefore an “authority” amenable to the jurisdiction

under Article 226 of the Constitution of India [See : Binny Ltd.

and another v. V. Sadasivan and others , (2005) 6 SCC 657].

However, a judicial review of the action challenged by a party

can be had by resort to the writ jurisdiction only if there is a

public law element and not to enforce a contract of personal

service.   A contract of personal service includes all matters

relating   to   the   service   of   the   employee   –   confirmation,

suspension, transfer, termination, etc. [See : Apollo Tyres Ltd.

v. C.P. Sebastian, (2009) 14 SCC 360].

35.This Court in the case of K.K. Saksena v. International

31

Commission on Irrigation and Drainage and others , (2015)

4 SCC 670, after an exhaustive review of its earlier decisions on

the subject, held as follows:­

“43. What follows from a minute and careful reading of

the aforesaid judgments of this Court is that if a person

or authority is a 'State' within the meaning of Article

12 of   the   Constitution,   admittedly   a   writ   petition

under Article 226 would lie against such a person or

body. However, we may add that even in such cases

writ would not lie to enforce private law rights. There are

catena   of   judgments   on   this   aspect   and   it   is   not

necessary to refer to those judgments as that is the

basic principle of judicial review of an action under the

administrative law. Reason is obvious. Private law is

that part of a legal system which is a part of Common

Law   that   involves   relationships   between   individuals,

such as law of contract or torts. Therefore, even if writ

petition would be maintainable against an authority,

which   is   'State'   under Article   12 of   the   Constitution,

before issuing any writ, particularly writ of mandamus,

the Court has to satisfy that action of such an authority,

which is challenged, is in the domain of public law as

distinguished from private law. 

x x x x

52. It is trite that contract of personal service cannot be

enforced. There are three exceptions to this rule, namely:

(i) when the employee is a public servant working under

the Union of India or State; 

(ii)   when   such   an   employee   is   employed   by   an

authority/ body which is a State within the meaning

of Article 12 of the Constitution of India; and 

(ii)   when  such  an  employee   is   'workmen'   within   the

meaning of Section 2(s) of the Industrial Disputes Act,

1947 and raises a dispute regarding his termination by

32

invoking the machinery under the said Act. 

In the first two cases, the employment ceases to have

private   law   character   and   'status'   to   such   an

employment is attached. In the third category of cases, it

is the Industrial Disputes Act which confers jurisdiction

on   the   labour   court/industrial   tribunal   to   grant

reinstatement in case termination is found to be illegal.”

36. The following decisions have been adverted to in  K.K.

Saksena (supra):­

1.Shri   Anadi   Mukta   Sadguru   Shree   Muktajee

Vandasjiswami   Suvarna   Jayanti   Mahotsav

Smarak Trust & Ors. v. V.R. Rudani & Ors .(1989) 2

SCC 691

2.G. Bassi Reddy v. International Crops Research

Institute & Anr., (2003) 4 SCC 225

3.Praga   Tools   Corporation   v.   Shri   C.A.   Imanual    ,

(1969) 1 SCC 585 

4.Federal Bank Ltd. v. Sagar Thomas , (2003) 10 SCC

733

37.This Court in  Janet Jeyapaul v. SRM University &

Ors.,  reported  in 2015  (13)  SCALE  622,  held  that   when a

private body exercises its public functions even if it is not a

33

State, the aggrieved person has a remedy, not only under the

ordinary law, but also by way of a writ petition under Article

226 of the Constitution. In the case of Binny Ltd. (supra), this

Court held that the Article 226 of the Constitution is couched

in such a way that a writ of mandamus could be issued even

against a private authority. However, such private authority

must be discharging a public function and that the decision

sought to be corrected or enforced must be in the discharge of

public function.

38. Paragraph 11 of the judgment in Binny Ltd.  (supra) is

reproduced below:­

"Judicial review is designed to prevent the cases of abuse

of   power   and   neglect   of   duty   by   public   authorities.

However, under our Constitution,       Article 226       is couched

in such a way that a writ of mandamus could be issued

even against a private authority. However, such private

authority must be discharging a public function and that

the decision sought to be corrected or enforced must be in

discharge   of   a   public   function.  The   role   of   the   State

expanded enormously and attempts have been made to

create   various   agencies   to   perform   the   governmental

functions. Several corporations and companies have also

been formed by the government to run industries and to

carry on trading activities. These have come to be known

as   Public   Sector   Undertakings.   However,   in   the

34

interpretation given to Article 12 of the Constitution, this

Court took the view that many of these companies and

corporations could come within the sweep of Article 12 of

the   Constitution.  At   the   same   time,   there   are   private

bodies also which may be discharging public functions. It

is difficult to draw a line between the public functions

and private functions when it is being discharged by a

purely private authority. A body is performing a "public

function" when it seeks to achieve some collective benefit

for the public or a section of the public and is accepted by

the public or that section of the public as having authority

to do so. Bodies therefore exercise public functions when

they intervene or participate in social or economic affairs

in the public interest….”                               (Emphasis

supplied) 

39.This Court considered various of its other decisions to

examine the question of public law remedy under Article 226 of

the Constitution.  This Court observed in Binny Ltd. (supra) as

under:­

“29. Thus, it can be seen that a writ of mandamus or

the remedy under Article 226 is pre­eminently a public

law   remedy   and   is   not   generally   available   as   a

remedy   against   private   wrongs.   It   is   used   for

enforcement of various rights of the public or to compel

the   public/statutory   authorities   to   discharge   their

duties and to act within their bounds. It may be used

to do justice when there is wrongful exercise of power

or a refusal to perform duties. This writ is admirably

equipped   to   serve   as   a   judicial   control   over

administrative actions. This writ could also be issued

against any private body or person, specially in view

35

of the words used in Article 226 of the Constitution.

However,   the   scope   of   mandamus   is   limited   to

enforcement of public duty. The scope of mandamus is

determined by the nature of the duty to be enforced,

rather than the identity of the authority against whom

it is sought. If the private body is discharging a public

function and the denial of any right is in connection

with the public duty imposed on such body, the public

law remedy can be enforced. The duty cast on the

public body may be either statutory or otherwise and

the   source   of   such   power   is   immaterial,   but,

nevertheless, there must be the public law element in

such action.  Sometimes, it is difficult to distinguish

between public law and private law remedies.”

 (Emphasis supplied)

40.In the penultimate para, this Court ruled as under:­

“32. Applying these principles, it can very well be said

that a writ of mandamus can be issued against a

private body which is not a State within the meaning

of Article   12 of   the   Constitution   and   such   body   is

amenable to the jurisdiction under Article 226 of the

Constitution and the High Court under Article 226 of

the Constitution can exercise judicial review of the

action challenged by a party.  But there must be a

public   law   element   and   it   cannot   be   exercised   to

enforce purely private contracts entered into between

the parties.”

                                  (Emphasis supplied)

41.In the background of the above legal position, it can be

safely concluded that power of judicial review under Article 226

36

of the Constitution of India can be exercised by the High Court

even if the body against which an action is sought is not State

or an Authority or an Instrumentality of the State but there

must be a public element in the action complained of.

42.A reading of the above extract shows that the decision

sought to be corrected or enforced must be in the discharge of a

public   function.   No   doubt,   the   aims   and   objective   of   the

appellant No. 1 herein is to impart education, which is a public

function.   However,   the   issue   herein   is   with   regard   to   the

termination   of   service   of   the   respondent   No.   1,   which   is

basically a service contract. A body is said to be performing a

public function when it seeks to achieve some collective benefit

for the public or a section of the public and is accepted by the

public or that section of the public as having authority to do so.

43. In the case of Committee of Management, Delhi Public

School & Anr. v. M.K. Gandhi , reported in (2015) 17 SCC

353, this Court held that no writ is maintainable against a

private school as it is not a "State" within the meaning of Article

12 of the Constitution of India. 

37

44.In the case of Trigun Chand Thakur v. State of Bihar

& Ors., reported in (2019) 7 SCC 513, this Court upheld the

view of a Division Bench of the Patna High Court which held

that   a   teacher   of   privately   managed   school,   even   though

financially aided by the State Government or the Board, cannot

maintain a writ petition against an order of termination from

service passed by the Management.

45.In the case of Satimbla Sharma (supra), this Court held

that   the   unaided   private   minority   schools   over   which   the

Government   has   no   administrative   control   because   of   their

autonomy under Article 30(1) of the Constitution are not “State”

within the meaning of Article 12 of the Constitution. As the

right to equality under Article 14 of the Constitution is available

against the State, it cannot be claimed against unaided private

minority private schools.  

46.The Full Bench of the Allahabad High Court in the case

of Roychan Abraham v. State of U.P. , AIR 2019 All 96, after

taking into consideration various decisions of this Court, held

as under:­

38

“38.  Even   if   it   be   assumed   that   an   educational

institution is imparting public duty, the act complained

of must have direct nexus with the discharge of public

duty.  It   is   undisputedly   a   public   law   action   which

confers   a   right   upon   the   aggrieved   to   invoke

extraordinary   writ   jurisdiction   under Article   226 for   a

prerogative writ. Individual wrongs or breach of mutual

contracts   without   having   any   public   element   as   its

integral   part   cannot   be   rectified   through   petition

under      Article 226. Wherever Courts have intervened in

exercise   of   jurisdiction   under Article   226,   either   the

service   conditions   were   regulated   by   statutory

provisions   or   the   employer   had   the   status   of   'State'

within the expansive definition under Article 12 or it was

found   that   the   action   complained   of   has   public   law

element.”

(Emphasis supplied)

47.We may refer to and rely upon one order passed by this

Court in the case of S.K. Varshney v. Principal, Our Lady of

Fatima H.S.S., in the Civil Appeal Nos. 8783­8784 of 2003

dated July 19, 2007, in which the dispute was one relating to

the   retirement   age   of   a   teacher   working   in   an   unaided

institution. This Court, while dismissing the appeal preferred by

the employee, held as under:­

 “Both the petitions were dismissed by the learned

single   Judge   on   the   ground   that   no   writ   would   lie

against   unaided   private   institutions   and   the   writ

petitions were not maintainable. 

39

 Aggrieved   thereby,   writ   appeals   have   been   filed

before   the   Division   Bench   without   any   result.   The

Division   Bench   held   that   the   writ   petitions   are   not

maintainable   against   a   private   institute.   Aggrieved

thereby, these appeals have been filed. 

 Counsel   for   the   appellant   relied   on   a   decision

rendered by this Court in K. Krishnamacharyulu & Ors.

Vs. Sri Venkateswara Hindu College of Engineering &

Anr., (1997) 3 SCC 571. He particularly relied on the

observation made by this Court in paragraph 4 of the

order that when an element of public interest is created

and   the   institution   is   catering   to   that   element,   the

teacher, being the arm of the institution, is also entitled

to avail of the remedy provided under Article 226.

 This Court in Sushmita Basu & Ors. Vs. Ballygunge

Siksha Samity & Ors., (2006) 7 SCC 680 in which one of

us (Sema, J.) is a party, after considering the aforesaid

judgment has distinguished the ratio by holding that the

writ   under   Article   226   of  the   Constitution   against   a

private educational institute would be justified only if a

public law element is involved and if it  is only a private

law remedy no writ petition would lie.  In the present

cases,   there   is   no   question   of   public   law   element

involved inasmuch as the grievances of the appellants

are of personal nature. We, accordingly, hold that writ

petitions   are   not   maintainable   against   the   private

institute. There is no infirmity in the order passed by the

learned   single   Judge   and   affirmed   by   the   Division

Bench.   These   appeals   are   devoid   of   merit   and   are,

accordingly,   dismissed.   No   costs.”

(Emphasis supplied)

48. We may also refer to and rely upon the decision of this

Court in the case of  Vidya Ram Misra v. The Managing

40

Committee Shri Jai Narain College , (1972) 1 SCC 623 : AIR

1972 SC 1450. The appellant therein filed a writ petition before

the Lucknow Bench of the High Court of Allahabad challenging

the validity of a resolution passed by the Managing Committee

of Shri Jai Narain College, Lucknow, an associated college of

the Lucknow University, terminating his services and praying

for   issue   of   an   appropriate   writ   or   order   quashing   the

resolution. A learned single Judge of the High Court finding

that in terminating the services, the Managing Committee acted

in violation of the principles of natural justice, quashed the

resolution   and   allowed   the   writ   petition.   The   Managing

Committee appealed against the order. A Division Bench of the

High Court found that the relationship between the college and

the appellant therein was that of master and servant and that

even if the service of the appellant had been terminated in

breach of the audi alteram partem rule of natural justice, the

remedy of the appellant was to file a suit for damages and not

to apply under Article 226 of the Constitution for a writ or order

in the nature of certiorari and that, in fact, no principle of

41

natural justice was violated by terminating the services of the

appellant.   The   writ   petition   was   dismissed.   In   appeal,   this

Court upheld the decision of the High Court holding that the

Lecturer cannot have any cause of action on breach of the law

but only on breach of the contract, hence he has a remedy only

by way of suit for damages and not by way of writ under Article

226 of the Constitution. In  Vidya Ram Misra   (supra), this

Court observed thus:

“12. Whereas in the case of Prabhakar Ramakrishna

Jody v. A.L. Pande (1965) 2 SCR 713, the terms and

conditions of service embodies in Clause 8(vi)(a) of the

‘College   Code’   had   the   force   of   law   apart   from   the

contract and conferred rights on the appellant there,

here the terms and conditions mentioned in Statute 151

have   no   efficacy,   unless   they   are   incorporated   in   a

contract. Therefore, appellant cannot found a cause of

action on any breach of the law but only on the breach

of the contract.  As already indicated, Statute 151 does

not lay down any procedure for removal of a teacher to

be incorporated in the contract. So, Clause 5 of the

contract can, in no event, have even statutory flavour

and   for   its   breach,   the   appellant’s   remedy   lay

elsewhere. 

13. Besides, in order that the third exception to the

general   rule   that   no   writ   will   lie   to   quash   an   order

terminating   a   contract   of   service,   albeit   illegally,   as

stated in S.R Tewari v. District Board, Agra, (1964) 3

SCR   55   :   AIR   1964   SC   1680,    might   apply,   it   is

42

necessary that the order must be the order of a statutory

body acting in breach of a mandatory obligation imposed

by a statute. The college, or the Managing Committee in

question, is not a statutory body and so the argument of

Mr. Setalvad that the case in hand will fall under the

third exception cannot be accepted. The contention of

counsel that this Court has sub­silentio sanctioned the

issue of a writ under Article 226 to quash an order

terminating services of a teacher passed by a college

similarly   situate   in Prabhakar   Ramakrishna   Jodh

(supra), and, therefore, the fact that the college or the

Managing Committee was not a statutory body was no

hindrance to the High Court issuing the writ prayed for

by the appellant has no merit as this Court expressly

stated  in  the  judgment  that  no such  contention  was

raised in the High Court and so it cannot be allowed to

be raised in this Court.”

49.In the case on hand, the facts are similar. Rule 26(1) of

the Affiliation Byelaws, framed by the CBSE, provides that each

school affiliated with the Board shall frame Service Rules. Sub­

rule (2) of it provides that a service contract will be entered with

each employee as per the provision in the Education Act of the

State/U.T. or as given in the Appendix III, if not obligatory as

per   the   State   Education   Act.   These   rules   also   provide

procedures   for   appointments,   probation,   confirmation,

recruitment, attendance representations, grant of leave, code of

43

conduct, disciplinary procedure, penalties, etc. The model form

of contract of service, to be executed by an employee, given in

Appendix III, lays down that the service, under this agreement,

will be liable to disciplinary action in accordance with the Rules

and Regulations framed by the school from time to time. Only

in case where the post is abolished or an employee intends to

resign, Rule 31 of Affiliation Byelaws of the Board will apply. It

may be noted that the above byelaws do not provide for any

particular procedure for dismissal or removal of a teacher for

being incorporated in the contract. Nor does the model form of

contract given in the Appendix III lays down any particular

procedure for that purpose. On the contrary, the disciplinary

action   is   to   be   taken   in   accordance   with   the   Rules   and

Regulations framed by the school from time to time.

50.On a plain reading of these provisions, it becomes clear

that   the   terms   and   conditions   mentioned   in   the   Affiliation

Byelaws may be incorporated in the contract to be entered into

between the school and the employee concerned. It does not say

that the terms and conditions have any legal force, until and

44

unless they are embodied in an agreement. To put it in other

words, the terms and conditions of service mentioned in the

Chapter VII of the Affiliation Byelaws have no force of law. They

become terms and conditions of service only by virtue of their

being incorporated in the contract. Without the contract they

have no vitality and can confer no legal rights. The terms and

conditions   mentioned   in   the   Affiliation   Byelaws   have   no

efficacy, unless they are incorporated in a contract. In the

absence of any statutory provisions governing the services of

the employees of the school, the service of the respondent no.

1 was purely contractual. A contract of personal service cannot

be enforced specifically. Therefore, the respondent no. 1 cannot

find a cause of action on any breach of the law, but only on the

breach of the contract. That being so, the appellant’s remedy

lies elsewhere and in no case the writ is maintainable.

51.Thus, the aforesaid order passed by this Court makes it

very   clear   that   in   a   case   of   retirement   and   in   case   of

termination, no public law element is involved.  This Court has

held that a writ under Article 226 of the Constitution against a

45

private educational institution shall be maintainable only if a

public law element is involved and if there is no public law

element is involved, no writ lies. 

52.In  T.M.A.   Pai   Foundation   v.   State   of   Karnataka,

(2002)   8   SCC   481,   an   eleven­Judge   Bench   of   this   Court

formulated   certain   points   in   fact   to   reconsider   its   earlier

decision   in   the   case   of  Ahmedabad   St.   Xavier’s   College

Society v. State of Gujarat, (1974) 1 SCC 717, and also the

case of Unnikrishnan P.J. v. State of A.P., reported in (1993)

4 SCC 111, regarding the “right of the minority institution

including   administration   of   the   student   and   imparting

education   vis­

à­vis   the   right   of   administration   of   the   non­

minority student”.  In the said case, very important points arose

as follows:­

“5. (c) Whether the statutory provisions which regulate

the facets of administration like control over educational

agencies, control over governing bodies, conditions of

affiliation including recognition/withdrawal thereof, and

appointment of staff, employees, teachers and principals

including their service conditions and regulation of fees

etc. would interfere with the right of administration of

minorities?

46

A.   So   far   as   the   statutory   provisions   regulating   the

facets of administration are concerned, in case of an

unaided minority educational institution, the regulatory

measure of control should be minimal and the conditions

of recognition as well as conditions of affiliation to a

university or board have to be complied with, but in the

matter of day­to­day management, like appointment of

staff,   teaching   and   non­teaching   and   administrative

control  over  them,  the  management  should  have  the

freedom and there should not be any external controlling

agency. However, a rational procedure for selection of

teaching staff and for taking disciplinary action has to

be evolved by the management itself. For redressing the

grievances   of   such   employees   who   are   subjected   to

punishment or termination from service, a mechanism

will have to be evolved and in our opinion, appropriate

tribunals   could   be   constituted,   and   till   then,   such

tribunal could be presided over by a judicial officer of

the rank of District Judge. The State or other controlling

authorities, however, can always prescribe the minimum

qualifications, salaries, experience and other conditions

bearing on the merit of an individual for being appointed

as a teacher of an educational institution.

Regulations can be framed governing service conditions

for teaching and other staff for whom aid is provided by

the State without interfering with overall administrative

control   of   management   over   the   staff,   government/

university   representative   can   be   associated   with   the

Selection Committee and the guidelines for selection can

be laid down. In regard to unaided minority educational

institutions such regulations, which will ensure a check

over unfair practices and general welfare of teachers

could be framed.”

53.We now procced to look into the two decisions of this

47

Court in the cases of Ramesh Ahluwalia (supra) and Marwari

Balika Vidhyalaya (supra) resply.

54.In Ramesh Ahluwalia (supra), the appellant therein was

working   as   an   administrative   officer   in   a   privately   run

educational institution and by way of disciplinary proceedings,

was removed from service by the managing committee of the

said educational institution. A writ petition was filed before the

learned single Judge of the High Court challenging the order of

the disciplinary authority wherein he was removed from service.

The writ petition was ordered to be dismissed in limine holding

that the said educational institution being an unaided and a

private school managed by the society cannot be said to be an

instrument of the State. The appeal before the Division Bench

also came to be dismissed. The matter travelled to this Court.

The principal argument before this Court was in regard to the

maintainability of the writ petition against a private educational

institution. It was argued on the behalf of the appellant therein

that although a private educational institution may not fall

within   the   definition   of   “State”   or   “other   authorities/

48

instrumentalities”   of   the   State   under   Article   12   of   the

Constitution, yet a writ petition would be maintainable as the

said educational institution could be said to be discharging

public functions by imparting education. However, the learned

counsel   for   the   educational   institution   therein   took   a   plea

before this Court that while considering whether a body falling

with the definition of “State”, it is necessary to consider whether

such   body   is   financially,   functionally   and   administratively

dominated by or under the control of the government. It was

further argued that if the control is merely regulatory either

under a statute or otherwise, it would not ipso facto make the

body   “State”   within   Article   12   of   the   Constitution.   On   the

conspectus   of   the   peculiar   facts   of   the   case   and   the

submissions  advanced,  this  Court  held  that   a  writ  petition

would   be   maintainable   if   a   private   educational     institution

discharges   public   functions,   more   particularly   imparting

education. Even by holding so, this Court declined to extend

any   benefits   to   the   teacher   as   the   case   involved   disputed

questions of fact.

49

55.We take notice of the fact that in  Ramesh Ahluwalia

(supra) the attention of the Hon’ble Judges was not drawn to

the earlier decisions of this Court in K. Krishnamacharyulu

(supra), Federal Bank (supra), Sushmita Basu v. Ballygunge

Siksha   Samity, (2006)   7   SCC   680,   and  Committee   of

Management,  Delhi Public School v. M.K. Gandhi (supra).

56.In  Marwari   Balika   Vidhyalaya  (supra),   this   Court

followed Ramesh Ahluwalia (supra) referred to above. 

57.We may say without any hesitation that the respondent

No. 1 herein cannot press into service the dictum as laid down

by this Court in the  case of  Marwari  Balika  Vidhyalaya

(supra) as the said case is distinguishable. The most important

distinguishing   feature   of   the   case   of  Marwari   Balika

Vidhyalaya (supra) is that in the said case the removal of the

teacher from service was subject to the approval of the State

Government.   The   State   Government   took   a   specific   stance

before this Court that its approval was required both for the

appointment as well as removal of the teacher. In the case on

50

hand, indisputably the government or any other agency of the

government   has   no   role   to   play   in   the   termination   of   the

respondent No. 1 herein. 

58.In context with Marwari Balika Vidhyalaya  (supra), we

remind ourselves of the Byelaw 49(2) which provides that no

order with regard to the imposition of major penalty shall be

made by the disciplinary authority except after the receipt of

the   approval   of   the   disciplinary   committee.   Thus   unlike

Marwari   Balika   Vidhyalaya  (supra)   where   approval   was

required of the State Government, in the case on hand the

approval is to be obtained from the disciplinary committee of

the institution. This distinguishing feature seems to have been

overlooked   by   the   High   Court   while   passing   the   impugned

order.

59.In Marwari Balika Vidhyalaya  (supra), the school was

receiving grant­in­aid to the extent of dearness allowance. The

appointment and the removal, as noted above, is required to be

approved   by   the   District   Inspector   of   School   (Primary

Education) and, if any action is taken dehors such mandatory

51

provisions, the same would not come within the realm of private

element. 

60.In    Trigun Chand Thakur     (supra), the appellant therein

was appointed as a Sanskrit teacher and a show cause notice

was issued upon him on the ground that he was absent on the

eve   of   the   Independence   day   and   the   Teachers   day   which

resulted   into   a   dismissal   order   passed   by   the   Managing

Committee of the private school. The challenge was made by

filing a writ petition before the High Court which was dismissed

on the ground that the writ petition is not maintainable against

an order terminating the service by the Managing Committee of

the private school. This Court held that even if the private

school was receiving a financial aid from the Government, it

does not make the said Managing Committee of the school a

“State” within the meaning of Article 12 of the Constitution of

India.

61.Merely because a writ petition can be maintained against

the private individuals discharging the public duties and/or

public functions, the same should not be entertained if the

52

enforcement is sought to be secured under the realm of a

private law. It would not be safe to say that the moment the

private institution is amenable to writ jurisdiction then every

dispute concerning the said private institution is amenable to

writ jurisdiction. It largely depends upon the nature of the

dispute   and   the   enforcement   of   the   right   by   an   individual

against such institution. The right which purely originates from

a   private   law   cannot   be   enforced   taking   aid   of   the   writ

jurisdiction   irrespective   of   the   fact   that   such   institution   is

discharging   the   public   duties   and/or   public   functions.   The

scope of the mandamus is basically limited to an enforcement

of the public duty and, therefore, it is an ardent duty of the

court to find out whether the nature of the duty comes within

the peripheral of the public duty. There must be a public law

element in any action.

62.Our present judgment would remain incomplete if we fail

to   refer   to   the   decision   of   this   Court   in   the   case   of

Ramakrishnan Mission v. Kago Kunya , (2019) 16 SCC 303.

In the said case this Court considered all its earlier judgments

53

on the issue. The writ petition was not found maintainable

against the Mission merely for the reason that it was found

running a hospital, thus discharging public functions/public

duty.   This   Court   considered   the   issue   in   reference   to   the

element of public function which should be akin to the work

performed by the State in its sovereign capacity. This Court

took the view that every public function/public duty would not

make a writ petition to be maintainable against an “authority”

or a “person” referred under Article 226 of the Constitution of

India unless the functions are such which are akin to the

functions of the State or are sovereign in nature. Few relevant

paragraphs of the said judgment are quoted as under for ready

reference:­

“17. The basic issue before this Court is whether the

functions performed by the hospital are public functions,

on the basis of which a writ of mandamus can lie under

Article 226 of the Constitution. 

18. The hospital is a branch of the Ramakrishna Mission

and   is   subject   to   its   control.   The   Mission   was

established by Swami Vivekanand, the foremost disciple

of Shri Ramakrishna Paramhansa. Service to humanity

is for the organisation co­equal with service to God as is

54

reflected   in   the   motto   “Atmano   Mokshartham   Jagad

Hitaya   Cha”.   The   main   object   of   the   Ramakrishna

Mission   is   to   impart   knowledge   in   and   promote   the

study of Vedanta and its principles propounded by Shri.

Ramakrishna Paramahansa and practically illustrated

by his own life and of comparative theology in its widest

form. Its objects include, inter alia to establish, maintain,

carry   on   and   assist   schools,   colleges,   universities,

research institutions, libraries, hospitals and take up

development   and   general   welfare   activities   for   the

benefit of the underprivileged/backward/tribal people of

society without any discrimination. These activities are

voluntary, charitable and non­profit making in nature.

The activities undertaken by the Mission, a non­profit

entity are not closely related to those performed by the

State in its sovereign capacity nor do they partake of the

nature of a public duty. 

19. The Governing Body of the Mission is constituted by

members of the Board of Trustees of Ramakrishna Math

and is vested with the power and authority to manage

the   organisation.   The   properties   and   funds   of   the

Mission   and   its   management   vest   in   the   Governing

Body. Any person can become a member of the Mission

if elected by the Governing Body. Members on roll form

the   quorum   of   the   annual   general   meetings.   The

Managing Committee comprises of members appointed

by the Governing Body for managing the affairs of the

Mission.   Under   the   Memorandum   of   Association   and

Rules   and   Regulations   of   the   Mission,   there   is   no

governmental control in the functioning, administration

and   day   to   day   management   of   the   Mission.   The

conditions of service of the employees of the hospital are

governed   by   service   rules   which   are   framed   by   the

Mission without the intervention of any governmental

body.

55

20. In coming to the conclusion that the appellants fell

within the description of an authority under Article 226,

the High Court placed a considerable degree of reliance

on the judgment of a two­Judge Bench of this Court in

Andi   Mukta   [Andi   Mukta   Sadguru   Shree   Muktajee

Vandas   Swami   Suvarna   Jayanti   Mahotsav   Smarak

Trust v. V.R. Rudani, (1989) 2 SCC 691]. Andi Mukta

[Andi Mukta Sadguru Shree Muktajee Vandas Swami

Suvarna   Jayanti   Mahotsav   Smarak   Trust   v.   V.R.

Rudani, (1989) 2 SCC 691] was a case where a public

trust   was   running   a   college   which   was   affiliated   to

Gujarat   University,   a   body   governed   by   the   State

legislation. The teachers of the University and all its

affiliated colleges were governed, insofar as their pay

scales were concerned, by the recommendations of the

University   Grants   Commission.   A   dispute   over   pay

scales   raised   by   the   association   representing   the

teachers of the University had been the subject­matter of

an award of the Chancellor, which was accepted by the

government   as   well   as   by   the   University.   The

management of the college, in question, decided to close

it   down   without   prior   approval.   A   writ   petition   was

instituted before the High Court for the enforcement of

the right of the teachers to receive their salaries and

terminal   benefits   in   accordance   with   the   governing

provisions. In that context, this Court dealt with the

issue as to whether the management of the college was

amenable   to   the   writ   jurisdiction.   A   number   of

circumstances weighed in the ultimate decision of this

Court, including the following:

20.1.   The   trust   was   managing   an   affiliated

college. 

20.2. The college was in receipt of government

aid. 

20.3. The aid of the government played a major

role in the control, management and work of the

56

educational institution. 

20.4. Aided institutions, in a similar manner as

government   institutions,   discharge   a   public

function of imparting education to students.

20.5. All aided institutions are governed by the

rules and regulations of the affiliating University.

20.6. Their activities are closely supervised by

the University. 

20.7. Employment in such institutions is hence,

not devoid of a public character and is governed

by the decisions taken by the University which

are binding on the management. 

21. It was in the above circumstances that this Court

came to the conclusion that the service conditions of

the   academic   staff   do   not   partake   of   a   private

character,   but   are   governed   by   a   right­duty

relationship between the staff and the management. A

breach of the duty, it was held, would be amenable to

the remedy of a writ of mandamus. While the Court

recognised that “the fast expanding maze of bodies

affecting rights of people cannot be put into watertight

compartments”, it laid down two exceptions where the

remedy of mandamus would not be available : (SCC p.

698, para 15)

“15. If the rights are purely of a private character

no mandamus can issue. If the management of

the college is purely a private body with no public

duty   mandamus   will   not   lie.   These   are   two

exceptions to mandamus.” 

22. Following the decision in Andi Mukta [Andi Mukta

Sadguru   Shree   Muktajee   Vandas   Swami   Suvarna

Jayanti Mahotsav Smarak Trust v. V.R. Rudani, (1989)

2 SCC 691], this Court has had the occasion to re­visit

the underlying principles in successive decisions. This

57

has led to the evolution of principles to determine what

constitutes a “public duty” and “public function” and

whether the writ of mandamus would be available to an

individual who seeks to enforce her right. 

25. A similar view was taken in Ramesh Ahluwalia v.

State of Punjab [Ramesh Ahluwalia v. State of Punjab,

(2012) 12 SCC 331 : (2013) 3 SCC (L&S) 456 : 4 SCEC

715], where a two­Judge Bench of this Court held that a

private   body   can   be   held   to   be   amenable   to   the

jurisdiction of the High Court under Article 226 when it

performs public functions which are normally expected

to be performed by the State or its authorities. 

26. In Federal Bank Ltd. v. Sagar Thomas [Federal Bank

Ltd. v. Sagar Thomas, (2003) 10 SCC 733], this Court

analysed   the   earlier   judgments   of   this   Court   and

provided a classification of entities against whom a writ

petition may be maintainable : (SCC p. 748, para 18) 

“18.   From   the   decisions   referred   to   above,   the

position that emerges is that a writ petition under

Article   226   of   the   Constitution   of   India   may   be

maintainable against (i) the State (Government); (ii)

an   authority;   (iii)   a   statutory   body;   (iv)   an

instrumentality   or   agency   of   the   State;   (v)   a

company which is financed and owned by the State;

(vi)   a   private   body   run   substantially   on   State

funding; (vii) a private body discharging public duty

or positive obligation of public nature; and (viii) a

person or a body under liability to discharge any

function under any statute, to compel it to perform

such a statutory function.”  

58

63.The aforesaid decision of this Court in  Ramakrishnan

Mission (supra) came to be considered exhaustively by a Full

Bench of the High Court of Allahabad in the case of  Uttam

Chand Rawat v. State of U.P., reported in (2021) 6 All LJ 393

(FB), wherein the Full Bench was called upon to answer the

following question:­

"(i) Whether the element of public function and public

duty   inherent   in   the   enterprise   that   an   educational

institution undertakes, conditions of service of teachers,

whose functions are a sine qua non to the discharge of

that   public   function   or   duty,   can   be   regarded   as

governed by the private law of contract and with no

remedy available under Article 226 of the Constitution?”

64. The   Full   Bench   proceeded   to   answer   the   aforesaid

question as under:­

“16. The substance of the discussion made above is that

a   writ   petition   would   be   maintainable   against   the

authority or the person which may be a private body, if

it   discharges   public   function/public   duty,   which   is

otherwise primary function of the State referred in the

judgment of the Apex Court in the case of Ramakrishnan

Mission   (supra)   and   the   issue   under   public   law   is

involved. The aforesaid twin test has to be satisfied for

entertaining   writ   petition   under Article   226 of   the

Constitution of India.

59

17. From the discussion aforesaid and in the light of the

judgments referred above, a writ petition under Article

226 of the Constitution would be maintainable against

(i) the Government; (ii) an authority; (iii) a statutory body;

(iv)   an   instrumentality   or   agency   of   the   State;   (v)   a

company which is financed and owned by the State; (vi)

a private body run substantially on State funding; (vii) a

private   body   discharging   public   duty   or   positive

obligation of public nature; and (viii) a person or a body

under   liability   to   discharge   any   function   under   any

statute, to compel it to perform such a statutory function.

18. There is thin line between "public functions" and

"private functions" discharged by a person or a private

body/authority. The writ petition would be maintainable

only   after   determining   the   nature   of   the   duty   to   be

enforced by the body or authority rather than identifying

the authority against whom it is sought.

19. It is also that even if a person or authority is

discharging   public   function   or   public   duty,   the   writ

petition would be maintainable under Article 226 of the

Constitution,   if   Court   is   satisfied   that   action   under

challenge   falls   in   the   domain   of   public   law,   as

distinguished   from   private   law.   The   twin   tests   for

maintainability of writ are as follows :

1.   The   person   or   authority   is   discharging   public

duty/public functions.

2.  Their action under challenge falls in domain of

public law and not under common law.

20. The   writ   petition   would   not   be   maintainable

against an authority or a person merely for the reason

that   it   has   been   created   under   the   statute   or   is   to

governed by regulatory provisions. It would not even in

a case where aid is received unless it is substantial in

60

nature. The control of the State is another issue to hold a

writ petition to be maintainable against an authority or a

person.”                 (Emphasis supplied)

65. We owe a duty to consider one relevant aspect of the

matter. Although this aspect which we want to take notice of

has not been highlighted by the respondent No.1, yet we must

look into the same. We have referred to the CBSE Affiliation

Byelaws in the earlier part of our judgment. Appendix­IV of the

Affiliation Byelaws is with respect to the minority institutions.

Clause 6 of Appendix­IV is with respect to the disciplinary

control over the staff in a minority educational institution. We

take notice of the fact that in Clause 6, the State has the

regulatory power to safeguard the interests of their employees

and   their   service   conditions   including   the   procedure   for

punishment to be imposed. For the sake of convenience and at

the cost of repetition, we quote Clause 6 once again as under:

“6.   Disciplinary   Control   over   Staff   in   Minority

Educational   Institutions: While   the   managements

should exercise the disciplinary control over staff, it

must be ensured that they hold an inquiry and follow a

fair procedure before punishment is given. With a view

to   preventing   the   possible   misuse   of   power   by   the

61

management of the Minority Educational Institutions,

the State has the regulatory power to safeguard the

interests of their employees and their service conditions

including procedure for punishment to be imposed.”

(Emphasis supplied)

66. It could be argued that as the State has regulatory power

to safeguard the interests of the employees serving with the

minority institutions, any action or decision taken by such

institution is amenable to writ jurisdiction under Article 226 of

the Constitution.

67. In the aforesaid context, we may only say that merely

because the State Government has the regulatory power, the

same, by itself, would not confer any such status upon the

institution (school) nor put any such obligations upon it which

may be enforced through issue of a Writ under Article 226 of

the Constitution. In this regard, we may refer to and rely upon

the decision of this Court in the case of Federal Bank (supra).

While deciding whether a private bank that is regulated by the

Banking Regulation Act, 1949 discharges any public function,

this Court held thus:­

62

"33.   ...   in   our   view,   a   private   company   carrying   on

banking   business   as   a   scheduled   bank,   cannot   be

termed as an institution or a company carrying on any

statutory or public duty. A private body or a person may

be   amenable   to   writ   jurisdiction   only   where   it   may

become necessary to compel such body or association to

enforce any statutory obligations or such obligations of

public   nature   casting   positive   obligation   upon   it.   We

don't find such conditions are fulfilled in respect of a

private company carrying on a commercial activity of

banking.  Merely regulatory provisions to ensure such

activity   carried   on   by   private   bodies   work   within   a

discipline,   do   not   confer   any   such   status   upon   the

company nor put any such obligation upon it which may

be enforced through issue of a writ under       Article 226       of

the Constitution. Present is a case of disciplinary action

being taken against its employee by the appellant Bank.

The   respondent's   service   with   the   Bank   stands

terminated. The action of the Bank was challenged by

the   respondent   by   filing   a   writ   petition   under       Article

226      of the Constitution of India. The respondent is not

trying to enforce any statutory duty on the part of the

Bank."

34. Thus, contracts of a purely private nature would not

be subject to writ jurisdiction merely by reason of the

fact that they are structured by statutory provisions.

The only exception to this principle arises in a situation

where the contract of service is governed or regulated

by a statutory provision. Hence, for instance, in K.K.

Saksena [K.K. Saksena v. International Commission on

Irrigation & Drainage, (2015) 4 SCC 670 : (2015) 2 SCC

(Civ) 654 : (2015) 2 SCC (L&S) 119] this Court held that

when   an   employee   is   a   workman   governed   by

the Industrial   Disputes   Act,   1947,   it   constitutes   an

exception  to  the general  principle  that  a contract of

63

personal  service   is   not  capable  of  being  specifically

enforced or performed.

35. It is of relevance to note that the Act was enacted to

provide for the regulation and registration of clinical

establishments   with   a   view   to   prescribe   minimum

standards of facilities and services. The Act, inter alia,

stipulates   conditions   to   be   satisfied   by   clinical

establishments for registration. However, the Act does

not   govern   contracts   of   service   entered   into   by   the

hospital with respect to its employees. These fall within

the ambit of purely private contracts, against which writ

jurisdiction cannot lie. The sanctity of this distinction

must be preserved."    (Emphasis supplied)

 68.We may sum up our final conclusions as under:­

(a)   An   application   under   Article   226   of   the

Constitution is maintainable against a person or a body

discharging   public   duties   or   public   functions.   The

public duty cast may be either statutory or otherwise

and where it is otherwise, the body or the person must

be shown to owe that duty or obligation to the public

involving   the   public   law   element.   Similarly,   for

ascertaining the discharge of public function, it must

be established that the body or the person was seeking

to achieve the same for the collective benefit of the

64

public or a section of it and the authority to do so must

be accepted by the public.

(b)Even if it be assumed that an educational institution

is imparting public duty, the act complained of must

have a direct nexus with the discharge of public duty.

It is indisputably a public law action which confers a

right upon the aggrieved to invoke the extraordinary

writ   jurisdiction   under Article   226 for   a   prerogative

writ. Individual wrongs or breach of mutual contracts

without having any public element as its integral part

cannot be rectified through a writ petition under Article

226. Wherever Courts have intervened in their exercise

of   jurisdiction   under Article   226,   either   the   service

conditions were regulated by the statutory provisions

or the employer had the status of “State” within the

expansive definition under Article 12 or it was found

that the action complained of has public law element.

(c)It must be consequently held that while a body may

be discharging a public function or performing a public

duty   and   thus   its   actions   becoming   amenable   to

65

judicial review by a Constitutional Court, its employees

would not have the right to invoke the powers of the

High   Court   conferred   by Article   226 in   respect   of

matter relating to service where they are not governed

or   controlled   by   the   statutory   provisions.   An

educational institution may perform myriad functions

touching various facets of public life and in the societal

sphere. While such of those functions as would fall

within the domain of a "public function" or "public

duty" be undisputedly open to challenge and scrutiny

under Article 226 of the Constitution, the actions or

decisions   taken   solely   within   the   confines   of   an

ordinary contract of service, having no statutory force

or backing, cannot be recognised as being amenable to

challenge under Article 226 of the Constitution. In the

absence of the service conditions being controlled or

governed   by   statutory   provisions,   the   matter   would

remain in the realm of an ordinary contract of service.

(d) Even if it be perceived that imparting education

66

by private unaided the school is a public duty within

the expanded expression of the term, an employee of a

non­teaching   staff   engaged   by   the   school   for   the

purpose of its administration or internal management

is only an agency created by it. It is immaterial whether

“A” or “B” is employed by school to discharge that duty.

In   any   case,   the   terms   of   employment   of   contract

between a school and non­teaching staff cannot and

should not be construed to be an inseparable part of

the obligation to impart education. This is particularly

in respect to the disciplinary proceedings that may be

initiated against a particular employee. It is only where

the removal of an employee of non­teaching staff is

regulated by some statutory provisions, its violation by

the employer in contravention of law may be interfered

by   the   court.   But   such   interference   will   be   on   the

ground   of   breach   of   law   and   not   on   the   basis   of

interference in discharge of public duty.

(e) From the pleadings in the original writ petition,

67

it is apparent that no element of any public law is

agitated or otherwise made out. In other words, the

action challenged has no public element and writ of

mandamus   cannot   be   issued   as   the   action   was

essentially of a private character. 

69.In view of the aforesaid discussion, we hold that the

learned single Judge of the High Court was justified in taking

the   view   that   the   original   writ   application   filed   by   the

respondent No. 1 herein under Article 226 of the Constitution is

not   maintainable.  The  Appeal   Court   could  be  said   to  have

committed an error in taking a contrary view.

70.In view of the aforesaid, this appeal succeeds and is

hereby allowed. The impugned judgment and order passed by

the Division Bench of the High Court in the Writ Appeal No.

485   of   2017   is   set   aside.   The   writ   application   accordingly

stands   rejected   on   the   ground   of   its   maintainability.   It   is

needless to clarify that it shall be open to the respondent No. 1

herein to take up the issue with the CBSE itself or the State or

may avail any other legal remedy available to him in accordance

68

with law. We clarify that we have otherwise not expressed any

opinion on the merits of the case.

71.There shall be no order as to costs.

72.Pending application, if any, also stands disposed of.

………………………………………..J.

    (ANIRUDDHA BOSE)

………………………………………..J.

    (J.B. PARDIWALA)

NEW DELHI;

AUGUST 24, 2022

69