KALGONDA ANNAPA KHOT Vs. CHAIRMAN/SECRETARY

JUDGEMENT

(1.) THE parties have agreed that the facts and issues in Writ Petition No.2191 of 2001 are almost identical to those in Writ Petition No.2239 of 2001. They have agreed that the decision in Writ Petition No.2239 of 2001 will govern the outcome of Writ Petition No.2191 of 2001. They have also agreed that both the writ petitions can therefore be disposed of by this common judgment. The references throughout this judgment are in respect of Writ Petition No.2239 of 2001.

(2.) RESPONDENT No.1 is the Chairman/Secretary of Halkarni Bhag Shikshan Prasarak Mandal, Halkarni. Respondent No.2 is the Head Master of Kadalage High School, District Kolhapur, Maharashtra. Respondent No.3 is the Education Officer. Respondent No.4 was joined as a party to the petition on the ground that he was appointed in the post, which was held by the petitioner. Respondent No.5 is the Presiding Officer of the School Tribunal. Respondent No.6 is the State of Maharashtra and respondent No.7 is the Assistant Provident Fund Commissioner, Kolhapur.

(3.) BY an order of appointment dated 10th June, 1993, the petitioner was appointed as an Assistant Teacher with effect from 14th June, 1993. Clause 2 of the said appointment order is as under:-