SHANTABEN RATILAL MAHAVANSHI Vs. ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) Shantaben Ratilal Mahyavanshi and others, petitioners have filed this petition for writ of mandamus or any other appropriate writ, order or direction directing the Administrative Officer, Nagar Prathamik Shikshan Samiti, Navsari - respondent No.1, Chief Officer, Navsari Nagarpalika, Navsari - respondent No.2, the Secretary Education Department - respondent No.3 and the Director of Primary Education - respondent No.4 to admit the petitioners to the General Provident Fund Scheme, to admit them to the Pension Scheme and to grant them all other benefits admissible to a regular full time employee of the Nagar Prathamik Shikshan Samiti such as pay scales as may be revised from time to time grant of Leave Travel Concession in this behalf. Originally this petition was filed somewhere in 1987.

(2.) The facts giving rise to this petition are as under:

(3.) When the matter was placed for hearing before this Court, this Court admitted the matter on 14.10.88 but refused the interim relief. In response to the said order, on behalf of the respondent No.3 one Shri N.O.Sadhu, Under Secretary to the Govt. of Gujarat, Education Department has filed affidavit on 25th June, 1992. In the said affidavit it has been stated that the respondent No.3 had framed the policy with regard to, not giving grant to any Class IV employee appointed in any Primary School under letter dated 11.11.1990 in pursuance of Government letter dated 21.1.1970.