PATEL PRABHUBHAI RAMJIBHAI Vs. JOINT DIRECTOR

JUDGEMENT

(1.) THE prayer made in Special Civil Application No. 5967 of 1987 is to direct ther esponents to make the petitioners permanent in their respective service with suitable pay scales, dearness allowance and other usual allowances and to maintain district-wise and state-wise seniority lists of employees working under Adult Education Programme. In Special Civil Application No. 6567 of 1989 the petitioners have prayed to direct the respondents to fill in 67 posts so created by the Government Resolution dated 8. 8. 1989 and such posts which may be created thereafter only from amongst the eligible members of the petitioner union who are working under the Adult Education Scheme.

(2.) THE grievance of the petitioners is that the respondents have appointed them on consolidated salary so as to aovid other benefits which would be available to regular employee.

(3.) AS a result of hearing it is pointed out that common questions of fact and law arose in Special Civil application No. 1499 of 1987 and other allied matters before this Court and thiscourt by judgement and order dated 26th December 1997 rejected those petitions. The issues raised in the above petitions and in the aforesaid group of petitions are the same and even the facts are also similar. Learned Advocate for the petitioner is not able to controvert this position.