STATE OF MAHARASHTRA Vs. ENGINEERING COLLEGE TEACHERS ASSOCIATION

JUDGEMENT

(1.) Delay condoned.

(2.) We have heard learned counsel on both sides.

(3.) This appeal by special leave arises from the order of the Administrative Tribunal, Maharashtra made on April 17, 1995 in T.A. No. 670/91. The admitted facts are that all the respondents were appointed prior to 1979 as Assistant Lecturers and were possessed of Post Graduation/Directorate/Higher educational qualifications. The Government of India had taken decision on October 16, 1973 to appoint such Lecturers without reference to the Public Service Commission provided they had put in 4 years of service as Assistant Lecturers and also possessed Post-Graduation qualification. The Government of Maharashtra in acceptance of that recommendation had also adopted the same resolution dated March 23, 1990.