AIROnline 2019 HP 644

Himachal Pradesh High Court

Hon'ble Judge(s): Tarlok Singh Chauhan , J

Constitution of India , Art.16, Art.12, Art.226— Writ petition - Maintainability - Petitioners belonged to teaching and non-teaching faculty sought directions to respondent school to pay monetory benefits with respect to their service as per CBSE Bye Laws - Teaching and non-teaching staff of school related to CBSE,is neither public servant nor employee employed by a body, which is State within Art. 12 - Relief sought by petitioners not for enforcement of any order issued by government but for enforcing private right available to them by virtue of contract of service - Writ petition not maintainable. (Para 33)