M. Katju and Yatindra Singh, JJ. - (1.) We have heard learned counsel for the petitioner.
(2.) The petitioner has challenged the impugned order dated 29.4.2002, Annexure-13 to the writ petition. In our opinion, this writ petition is not maintainable, as it has been filed against a private body, namely, Rajghat Education Centre, Varanasi.
(3.) Ordinarily, no writ lies against a private body except a writ of habeas corpus vide Praga Tools Corporation v. Imanuel, AIR 1969 SC 1306, C. M. Khanna v. N.C.E.R.T... AIR 1992 SC 76, Ganga Saran v. Civil Judge, 1991 (1) AWC 213, Tek Raj v. Union of India, 1988 (1) SCC 236, etc. There are no doubt certain exceptions to this rule, but that is the ordinary rule.;