1999 LAB. I. C. 2204 ::(1999) 3 LabLJ 1292 ::(1999) 1 Mad LJ 681 ::(1999) 3 Lab LN 822 ::(2000) WritLR 334

Madras High Court

Hon'ble Judge(s): T. Meenakumari , J

(A) Constitution of India , Art.226, Art.12— Writ petition - Maintainability - Private Trust - Test of there being deep and pervasive control of Govt. not proved - Mere receipt of loan by trust from Govt. cannot be termed as financial aid - Nor was trust performing any public duty - It cannot be said to be a State instrumentality - Writ petition against it not maintainable. (Para ara 6) (B) T. N. Pachaiyappa's Trust (Taking Over of Management) Act (11 of 1981) , S.15— Termination of services - Employee of private trust terminated for no fault of his - Directions given for payment of damages. (Para 7)