2020 LAB. I. C. 3216 ::AIROnline 2020 Del 893 ::(2020) 3 Lab LN 85 ::(2021) 168 Fac LR 225 ::(2020) 2 Cur LR 649 ::(2021) 3 Serv LR 1027 (DELHI) ::2021 (3) Serv LR 1027 ::2021 (168) Fac LR 225 ::2020 (3) Lab LN 85 ::2020 (2) Cur LR 649

Delhi High Court

Hon'ble Judge(s): Hima Kohli, Subramonium Prasad , JJ

Constitution of India , Art.226, Art.311— Termination of service - Writ petition against - Maintainability - Petitioners working on contractual basis with respondent company - Their services terminated for alleged misconduct - Respondent company had entered into contracts with different banks to collect currency from them and top up ATM branches being run by them, which activity cannot be described as a public function - Termination can be challenged before Labour court or Industrial Court - Petitioners cannot invoke Art. 226 of Constitution for seeking resolution of an industrial dispute raised by them - Even otherwise, disputed questions of facts, cannot be gone into in writ proceedings. (Para 8)