ORAVINCBHAI H PATEL Vs. PRINCIPAL

JUDGEMENT

(1.) BY way of filing the present petition, the petitioners have prayed that the respondents may be permitted to give benefit of Leave Encashment, Medical Allowance, Public Holiday, Vacation, Bonus, Allotment of houses, etc. and to give pensionery benefits and other benefits to the petitioners.

(2.) IT is the case of the petitioners that the petitioners have been appointed by Nutan Bharati Gram Vidhyapith, Madana -Gadh, District Banaskantha and their appointment orders were issued between July 1989 to July 1991. It is the case of the petitioners that they are entitled to get all the benefits available to the Government servants, even though, they were appointed in Nutan Bharati Gram Vidhyapith.

(3.) THIS petition was ordered to be heard with Special Civil Application No. 7157 of 1992. Mr. Patel, learned Assistant Government Pleader appearing for the respondents submitted that the said Special Civil Application No. 7157 of 1992 was already disposed of on the ground of disposal of identical matters in the said group of matters.