JUDGMENTTAG-JUDGMENT
Vijay Kumar Shukla, J
The petitioner has challenged the order dated 1.11.2024 issued by respondent No.4 whereby the petitioner has been directed to be superannuated at
the age of 58 years with effect from 31.1.2025.
2. Counsel for State raises preliminary objection that the petition is not maintainable under Article 226 of the Constitution of India against the
respondent No.4 which is a private company. The petitioner was a Workman and is challenging his superannuation.
3. Counsel for petitioner submits that the respondent No.4 is controlled by the respondent No.1 and since the fundamental right of the petitioner
regarding 'livelihood' is violated, therefore, writ petition is maintainable under; Article 226 of the Constitution of India. In support of his submission he
has placed reliance on a judgment passed by the Apex Court in the case of Kaushal Kishore Vs. State of UP (2023) 4 SCC 1 and the judgment
passed in the case of Zee Telefilms Ltd. Vs. Union of India (2005) 4 SCC 649.
4. The grievance of the petitioner is regarding the retirement before the age of superannuation as against the Rule 14-A of M.P. Industrial
Employment Standing Orders. Counsel for petitioner submits that as per the Rule 14-A of the M.P. Standing Order Rules 1963, the petitioner is
entitled to continue upto the age of superannuation of 60 years. Counsel for the petitioner argued that writ petition is maintainable as respondent No.4
though it is a private company, because it is controlled by the respondent No.1 and the respondent No.4 is discharging public duty and, therefore, it is
amenable to issuance of writ jurisdiction under Article 226 of the Constitution of India. It is further argued that the order of the respondent No.4
retiring the petitioner on completion of age of 58 years instead of 60 years is in contravention to his right to livelihood which is an integral part of 'right
to life' under Article 21 of the Constitution of India. He referred para 88 of the judgment of Kaushal Kishore (supra) in respect of 'right to life' He also
referred para 172 of the judgment passed in the case of Zee Telefilms Ltd. (supra). In para 172 it has been held that a writ can be issued against a
private body if it acts as a public authority and has a public duty to perform.
5. To appreciate the objection raised by counsel for the State regarding maintainability of the petition against a private company, it is apposite to survey
the judgments in this regard on the said point.
6. The Hon'ble Supreme Court in the case of Unni Krishnan reported i n AIR 1993 SC 2178 held that private educational institutions discharge public
duties irrespective of the fact they receive aid or not. The absence of aid does not detract from the public nature of the duty. These institutions
supplement the effort of the State in educating the people which is the principal duty cast upon the State under the constitutional scheme. Relevant
excerpt is quoted below:
83. The emphasis in this case is as to the nature of duty imposed on the body. It requires to be observed that the meaning of authority under Article
226 came to be laid down distinguishing the same term from 11 ----Article 12. In spite of it, if the emphasis is on the nature of duty on the same
principle it has to be held that these educational institutions discharge public duties. Irrespective of the educational institutions receiving aid it should be
held that it is a public duty. The absence of aid does not detract from the nature of duty.
7. The case of Unni Krishnan came to be partly overruled by the subsequent eleven Judge Bench in T.M.A. Pai Foundation and others Vs. State of
Karnataka and others reported in AIR 2003 SC 355, however, the ratio decidendi, in so far educational institution discharging public function and it is
the duty of the State to provide education to children from the age of six to fourteen years held to be fundamental right was affirmed.
8. The Hon'ble Supreme Court again got an opportunity to examine the issue as to whether private institution imparting education in higher studies to
students is discharging 'public function' and whether, Deemed University notified by the Central Government under Section 3 of the University Grants
Commission Act, 1956 which, inter alia, provides for effective discharge of public function, namely, education for the benefit of public is an authority
within the meaning of Article 12 of the Constitution then as a necessary consequence, it becomes amenable to writ jurisdiction of High Court under
Article 226 of the Constitution. The Court in the case of Janet Jayapaul Vs. SRM University & Others reported in (2015) 16 SCC 530 held that the
institution engaged in/and imparting higher studies to students is discharging 'public function' by imparting education. Relevant excerpt is quoted below:
This we say for the reasons that firstly, respondent No. 1 is engaged in imparting education in higher studies to students at large. Secondly, it is
discharging ""public function"" by way of imparting education. Thirdly, it is notified as a ""Deemed University"" by the Central Government under Section
3 of the UGC Act. Fourthly, being a ""Deemed University"", all the provisions of the UGC Act are made applicable to respondent No. 1, which inter alia
provides for effective discharge of the public function - namely education for the benefit of public. Fifthly, once respondent No. 1 is declared as
Deemed University"" whose all functions and activities are governed by the UGC Act, alike other universities then it is an ""authority"" within the
meaning of Article 12 of the Constitution. Lastly, once it is held to be an ""authority"" as provided in Article 12 then as a necessary consequence, it
becomes amenable to writ jurisdiction of High Court under Article 226 of the Constitution.
9. Further, the eleven Judge Bench in T.M.A. Pai (supra) while considering the relationship between the management and the employees/teachers of
private technical and higher education though being contractual in nature but, in the case of educational institutions, the Court was of the opinion that
requiring a teacher or a staff to go to civil court for the purposes of seeking redress is not in the interest of education. The Court held that: (Extract of
Para 50):-
“In the case of educational institutions, however, we are of the opinion that requiring a teacher or a member of the staff to go to a civil court for
the purpose of seeking redress is not in the interest of general education. Disputes between the management and the staff of educational institutions
must be decided speedily, and without the excessive incurring of costs.â€
10. Thus, from the aforesaid judgments it is clear that writ is maintainable even against a private person or authority if action of such an authority
which is challenged is in domain of public law as distinguished from private law. The emphasis is on the nature of duty and if the private person or
authority is discharging a public duty, the writ is maintainable. In the case of Janet Jayapaul (supra) it is held that the institution engaged in/and
imparting higher studies to students is discharging 'public function' by imparting education, and, therefore, the same is an authority within the meaning
of Article 12. In the case of T.M.A. Pai (supra), the court while
considering the relationship between the management and the employees/teachers of private technical and higher education held that though the
relationship is contractual in nature but, in the case of educational institutions, the Court was of the opinion that requiring a teacher or a staff to go to
civil court for the purposes of seeking redress is not in the interest of education, and, therefore, the writ petition was held to be maintainable. Relying
on the aforesaid judgments, the division bench in WA No.1619/2022 in the case of Laurels School International Vs. Union of India and others held that
in a case of termination of a teacher of a private institution, the writ is maintainable because it affects The Right of Children to Free and Compulsory
Education Act, 2009 and the Rules framed therein. For denial of any such rights in connection with public duty imposed on such body, public law
remedy can be enforced and as the service conditions of the respondents have direct nexus of the discharge of a public duty, their case would be
covered under the exception clause, therefore, amenable under Article 226 of the Constitution of India. Against the said order, the review was filed by
the school in RP No.602/2023 which has also been dismissed affirming the said view by order dated 1.12.2023. The Apex Court in the recent
judgment in the case of St.Mary's Education Society and Ors. Vs.
Rajendra Prasad Bhargava and Ors. (2023) 4 SCC 498 in which it is held that the action impugned before the writ court has no nexus with public
element, even though the private body in question may be discharging public functions, the writ jurisdiction cannot be invoked in such a case.
11. In the present petition, the petitioner who was working as a Workman with the respondent No.4 which is a private company and is seeking relief
for continuation in service upto 60 years of age cannot be held to be an action relating to public duty of the respondent No.4. The same cannot be held
to be a breach of public duty by the respondent No.4. The right to continue in service cannot be held to be a fundamental right. The service conditions
of an employee is governed by the Service rules and violation of service rules would not come within the purview of violation of discharge of public
functions and, therefore, any action taken by a private institution against his employee would not come within the judicial scrutiny of this Court under
Article 226 of the Constitution of India. Thus, it is held that writ petition against a private company challenging the order of premature retirement and
claiming to be continued in service is not maintainable.
12. The petition is dismissed as not maintainable.