(1.) Learned counsel for petitioners, on instructions, seeks leave to delete respondents no. 5 to 7. Learned counsel for remaining respondents have no objection. Leave is granted. Amendments to be carried out forthwith. Re-verification is dispensed with.
(2.) Rule. With the consent of the counsel for the parties, rule is made returnable forthwith and heard finally.
(3.) In all these petitions, under Article 226 of the Constitution of India, the respective petitioners are seeking directions to the concerned respondents including the Education Officer (Secondary) to consider the services and grant approval to the post of Full Time Librarian (FTL) from the periods referred to in the table below as per Government Resolution dtd. 28/6/1994 and to make pay fixation, pension and time bound promotion/career assurance scheme by considering the service from the academic years as mentioned in the following table as per rules and for a declaration that petitioners are entitled for pensionary benefits under the Old Pension Scheme, viz., Maharashtra Civil Services (Pension) Rules, 1982 ( "MCPS Rules, 1982 "), Maharashtra Civil Services (Commutation of Pension) Rules, 1984 and the existing General Provident Fund Scheme (GPF) and not the Defined Contributory Pension Scheme (DCP Scheme) issued by the Government Resolution dtd. 31/10/2005.