SUNIL VILASRAO PATIL Vs. SWAMI VIVEKANAND SHIKSHAN SANSTHA

JUDGEMENT

(1.) The above petitions have been filed by the teachers who are working in the various night schools run by the respondent No. 1-Management. The petitioners by way of the above petitions are inter alia claiming directions against respondent No. 1 Management to the effect that they be given appointment as full time Assistant Teachers with effect from the date of their first appointment i.e. 26-11-1990 or from such other date as this Court deems fit.

(2.) Shorn of unnecessary details, few facts can be stated which are necessary for adjudication of the above petitions. As indicated hereinabove, the petitioners are working as an Assistant Teachers in the night schools run by the respondent No. 1 Management. The petitioners have been so appointed in the night schools from the year 1995 till 1996 or thereabout.

(3.) It is the case of the petitioners that some other teachers, who are similarly placed, have been given appointment as full time assistant teachers in the secondary schools run by respondent No. 1 management. In support of their case, the petitioners have relied upon a Government decision as contained in the Government Resolution dated 16-5-1983 and Government Resolution issued thereafter, on 31-1-2001. By the former resolution, the Government has inter alia recommended to the management to consider the teachers who are working on part time basis in the night schools for regular appointment as full time teachers and by the latter resolution, the Government has directed the management to so appoint the said part time teachers as full time teachers.