BASIC SHIKSHA ADHIKARI Vs. RAM SHANKAR

JUDGEMENT

(1.) HEARD Sri K. Shahi, learned counsel for the appellant and Sri S.P. Gupta, learned Advocate General assisted by Sri P.P. Chaudhary, Advocate for respondent no. 4.

(2.) THIS appeal has been preferred by District Basic Education Officer, Etawah against the judgments and decree dated 29.01.2010 passed in Original Suit No. 94 of 1988 and 17.01.2013 passed in Civil Appeal No. 50 of 2011.

(3.) THE plaintiffs instituted aforesaid suit for declaration and permanent injunction against defendants. The suit was decreed with the declaration that defendants shall treat the date of appointment of plaintiffs in the institution as 13.07.1977 and they are working as permanent teacher since then and entitled for all consequential benefits since 01.07.1985. The defendants were also restrained by granting permanent injunction that they shall not interfere in the functioning and working of plaintiffs.