SHALINI Vs. CANTONMENT BOARD, GARHI CANTT, DEHRADUN

JUDGEMENT

(1.) ALL the above -titled petitions pertain to a same cause of action, hence are being decided together by this common judgment.

(2.) HAVING heard learned counsel for the petitioners as well as learned counsel on behalf of the Cantonment Board, Garhi Cantt., Dehradun/respondent nos.1 and 2 nay learned counsel on behalf of respondent no.3 - M/s Whizkids Company, it transpires that all the petitioners got contractually appointed as Teachers in the Schools at different levels viz. Montessori, Junior and Intermediate Schools, being managed and administered by respondent no.1. These contractual appointments were through the service provider agency -respondent no.3.

(3.) PETITIONERS , having rendered services for a couple of months, came to know that they, in fact, were being paid lesser salary from respondent no.3 to what being sent by respondent no.1 for them. Petitioners agitated to respondent no.3, on which he issued a new advertisement in order to choose the candidates who could not agitate against the payment of lesser salary. This gave rise a cause to all the petitioners to knock the doors of this Court, and as an interim measure, the services of the petitioners were directed to be continued on the contractual basis.