B.AMIT STHALEKAR,J. - (1.) Heard Shri Sudhir Srivastava holding brief of Shri Ravi Chandra Srivastava, learned counsel for the petitioner, learned standing counsel for the respondent no. 1 and Shri J. Nagar, learned senior counsel assisted by Shri Pratik J. Nagar for the respondent no. 4.
(2.) The petitioner in the writ petition is seeking quashing of the order of termination dated 7.3.2014 passed by the Secretary, Saint Francis School, Shamli-respondent no. 3. The order of termination mentions that his services are being terminated as he has been found guilty of moral turpitude in a domestic enquiry.
(3.) In para 3 of the writ petition, it is stated that the Saint Francis School i.e. the school in question is a Christian Minority Institution founded and run by Shamli Franciscan Education Society which is a religious and charitable organization registered under the Societies Registration Act, 1860. Annexure-3 to the writ petition is a document which shows the Saint Francis School to be affiliated to the Council for the Indian School Certification Examinations, New Delhi.;