K MUNISWARI Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) The petitioner was working as a Teacher in the 3rd respondent School, which is an unaided School. The petitioner joined as Yoga Teacher on 17.09.2001. She has been in service for more than 10 years. Now, the 3rd respondent passed the impugned order dated 24.04.2013 that there is no scope to continue the employment of the petitioner as Yoga Teacher, as the school was constrained to discontinue and abolish Yoga as a subject from the academic year 2013-2014. The aforesaid order of the third respondent is challenged in this writ petition.

(2.) Heard learned counsel appearing for the petitioner.

(3.) The learned counsel for the petitioner has submitted that the writ petition is maintainable against the 3rd respondent, though the 3rd respondent is an unaided educational institution. In support of her submission, she relied on the following judgments:-