VISHWANATH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.C. Srivastava, Advocate for the Petitioners and learned Standing Counsel for the Respondents.

(2.) All these matters involve similar questions of facts and law, hence as requested and agreed by learned Counsel for the parties, are being decided by this common judgment.

(3.) All these Petitioners were appointed on various dates as 2 teachers in various primary schools recognised by Board of Basic Education under the U.P. Basic Education Act, 1972 (hereinafter referred to as the "1972 Act"). The dates of appointment of all the Petitioners are not mentioned but the fact remains that all of them have been appointed in various primary schools though managed privately but recognised by the Board of Basic Education. Learned Counsel for the Petitioners stated that some of the teachers were appointed before the enactment of statutory rules under Basic Education Act laying down provisions for recruitment and conditions of service of such teachers and some were appointed after the enactment of such rules.