SULEMAN KHAN Vs. BASIC SHIKSHA PARISHAD ALLAHABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing for the respondents.

(2.) In all these petitions, the question regarding the determination of seniority of the teachers serving in the Basic Schools run by the Basic Shiksha Parishad. Uttar Pradesh is involved.

(3.) It appears that claim petitions were decided by the U. P. Public Service Tribunal vide its order dated 10.12.1987. Aggrieved by the said judgment and order passed by the Tribunal, these petitions have been filed. Petitions were also filed earlier by similarly situated persons. Some of the petitions were allowed by this court vide its judgment and order dated 7.3.1991. Validity of the Judgment and order passed by this Court was challenged before the Supreme Court by the V. P. Basic Shiksha Parishad and another. Civil Appeal Nos. 5278 to 5282 of 1992 were ultimately decided by the Apex Court of the country by judgment and order dated 7.12.1992. U.P. Basic Shiksha Parishad and another v. Hari Deo Mani Tripathi and others, 1993 (2) ESC 33 (SC). In the said case, it was ruled by the Supreme Court as under :