KENDRIYA VIDHYALAYA SANGATHAN Vs. SADHU SINGH

JUDGEMENT

(1.) The petitioner herein is an autonomous body. It is financed by the Ministry of Human Resources Development; Department of Education. It runs a chain of institutions known as Kendriya Vidyalayas all over the country. Such institutions have been set up to cater to the educational needs of the children of Central Government employees including defence personnel. The Kendriya Vidyalayas are situated in civil and defence sectors where there exists a large concentration of transferable Central Government employees including defence personnel. Such Kendriya Vidyalayas also function under the auspices of public sector undertakings which are fully financed by them.

(2.) The respondents herein are daily wage employees employed in between 16th July 1974 and 22nd September 1 983. They have been employed for the purpose of assisting the kitchen staff of Kendriya Vidyalayas at Delhi Cantt. The kitchen staff are provided free meals and lodging.

(3.) The hostel affairs are managed by the Hostel Warden and a few students of Class X and XII, wherefor a committee had been set up. Such a committee decides the menu and controls the purchases and pays wages to the kitchen staff out of the contributions made by the students.