BHASKAR PARASRAMJI UPARIKAR Vs. MUNICIPAL COUNCIL TUMSAR

JUDGEMENT

(1.) Heard learned Adv. Mr. R. L. Khapre for the petitioners, learned Adv. Mr. M. L. Bhure for respondent nos.l and 2 and learned Asstt. Govt. Pleader Mr. D. P. Thakre for respondent no.3. Perused the petition, annexures and Affidavits in Reply filed by respective respondents.

(2.) Petitioners are ad hoc appointees as teachers. They were appointed for six months. The appointment was the locum, anticipating selection by District level Selection Committee, and the candidates so selected would replace the petitioners.

(3.) By end of tenure of six months, petitioners' services were terminated, though the District level Selection Committee did not select, and failed to forward list of candidates.