Gurusharan Sharma, J. - (1.) The defendants are appellants. Plaintiff's suit for declaration that termination of his services as a teacher of Delhi Public School, Ranchi, was illegal, was dismissed. However, appeal filed by him was allowed in part and his removal from service was held to be arbitrary and in violation of natural justice.
(2.) Delhi Public School Society (hereinafter referred to as 'the Society') is a society registered under the Societies Registration Act, 1860. It object is to establish progressive schools and other educational institutions in Delhi or outside Delhi and impart sound and liberal education.
(3.) An agreement dated 6-1-1989 was entered into between the Research and Development Center for Iron and Steel, Ranchi (in short the 'RDCIS', an unit of Steel Authority of India Limited (in short 'the SAIL') a company incorporated under the Companies Act, 1956 and the society regarding setting up of an English medium School in the township of the RDCIS at Ranchi in the name of Delhi Public School (in short 'the School') for the benefit of children of employees working in the units of SAIL at Ranchi and Metallurgical and Engineering Consultants (India) Limited (in short 'MECON') under the control of the Society.;