SUMITA VODITELWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE present petition has been filed under Article 226 of the Constitution of India on 11-1-2001 seeking following reliefs:

(2.) THAT the facts in nutshell are that the petitioner No. 1 was appointed as Headmistress on 1-7-1980 vide order dated 20-12-1980 (Annexure P-2). The petitioner No. 2 was appointed vide order dated 14-7-1981 as Assistant Teacher (Annexure P-3). The petitioner No. 3 was appointed as Assistant Teacher vide order dated 2-7-1984 (Annexure P-4) and petitioner No. 4 was appointed as Assistant Teacher vide order dated 1-7-1986 (Annexure P-5) by the respondent No. 5 in Shri Mahaveer Jain Bal Mandir, Durg. The said appointments were approved by the District Education Officer, Durg. Shri Mahaveer Jain Bal Mandir was admittedly getting 100% grants-in-aid from the Government. The erstwhile State of Madhya Pradesh vide notification dated 31-1-2000 reduced 100% grants-in-aid by 20% for the academic session 2000-2001 onwards. On 17-5-2000, the respondent No. 5 Society took a decision to close Shri Mahaveer Jain Bal Mandir from the academic session 2000-2001 on account of reduction of grants-in-aid. The respondent No. 5 accordingly informed to the District Education Officer about closure of the school. The services of the petitioners were terminated vide order dated 31-5-2000 Annexure P-7 and Annexure R-5/2.

(3.) PURSUANT to the Reorganization of the State of Madhya Pradesh, High Court of Chhattisgarh came into existence on 1-11- 2000 and the Writ Petition No. 6069/2000 was transferred to this Court. This Court vide order dated 10-11 -2000 dismissed the writ petition wherein the same relief was sought, as in the present petition, in the following terms: