LAWS(BOM)-2003-3-30

SHASHIKANT S PUJARI Vs. SHAHAJI LAW COLLEGE

Decided On March 21, 2003
SHASHIKANT S PUJARI Appellant
V/S
SHAHAJI LAW COLLEGE Respondents

JUDGEMENT

(1.) RULE, returnable forthwith. Learned Counsel the respondents waive service. By consent taken up for hearing and final disposal.

(2.) THE petitioner before the Court is a teacher in Political Science engaged by the first respondent. The first respondent is a College which imparts education in law at Kolhapur. The petitioner has pursued and completed courses in education leading up to the conferment of the degrees of Bachelor of Arts, Master of Arts and Master of Philosophy (B. A. , M. A. and M. Phil. ).

(3.) DURING the Academic Year 1983-84, the first respondent started imparting instruction in the 5 year LL. B. degree course. The petitioner was appointed as a Lecturer in Political Science on a clock hour basis and his appointment was approved as a temporary employee on that basis by the Shivaji University in a communication dated 27th June, 1984. During the year 1984-85, the chart of approvals of the university reflected the name of the petitioner as a full timer. The appointment was approved once again for the Academic Year only on a temporary basis. The appointment of the petitioner had been temporary during the previous year and continued to be so.