WPSS/2332/2017
2023 Latest Caselaw 1224 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                  COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPSS 2333/2017
                                 With
                                 WPSS 2332/2017
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. M.C. Pant, Advocate, for the petitioners.

Mr. Pradeep Hairiya, Standing Counsel, for the State/respondents no. 1 to 3.

Mr. Anil Kumar Joshi, Advocate, for the respondent no. 6.

(2) Learned State Counsel as well as learned Counsel appearing for respondent no. 6 submits that these writ petitions are not maintainable as petitioners were appointed in primary section of a school, which was not receiving any financial aid from the State Government and they are challenging termination of their services. According to them, the only remedy available to petitioners is to approach the Tribunal constituted in terms of the judgment rendered by Hon'ble Supreme Court in T.M.A. Pai Foundation & Ors. V. State of Karnataka & Ors.

(3) Mr. M.C. Pant, learned Counsel appearing for petitioners, seeks adjournment in order to get ready on the above aspect of the matter.

                                 (4)       List on 12.5.2023.
 (5)      It is made clear that the case

shall not be adjourned any further and shall be decided even in the absence of learned Counsel for the parties.

(Manoj Kumar Tiwari, J.) 2.5.2023 Pr