2016 LAB. I. C. (NOC) 606 (BOM.) (AURANGABAD BENCH) ::2016 Lab IC (NOC) 606 (BOM) ::2016 (5) ABR 385 ::(2016) 3 CurLR 46 ::(2018) 2 AllMR 612 (BOM) ::(2016) 4 Bom CR 241 ::(2016) 6 Mah LJ 427

Bombay High Court ( Aurangabad Bench )

Hon'ble Judge(s): S. S. Shinde, V. K. Jadhav , JJ

(A) Constitution of India Art. 14, 16, 309 — Education Code for Kendriya Vidyalaya (2006), Art 81(B) — Termination of service — On ground of immoral behaviour towards girl students — Complaint made by father of girl student that teacher misbehaved with his daughter and other two-girl students — Finding of committee constituted by Principal to hold preliminary enquiry that charge against delinquent was prima facie established — Consequential summary enquiry — Said Committee also found that allegations made against him were established — Opportunity given to him to file his representation — Termination order passed after considering his representation — At every occasion he was given opportunity to put forth his contention — He had replied and filed two written statements — Show-cause notice was issued to him before terminating his service — It cannot be said that there was no adherence to principles of natural justice — Art 81(B) is not ultra vires Art 14 of the Constitution of India — Termination proper (Para 15,20) .....