(1.) Rule. By consent of parties, rule is made returnable forthwith.
(2.) The Petitioners in all these Petitions raise an identical issue. They all seek to assail Clauses No. 1, 3 and 4 of the Government Resolution ("GR") dtd. 3/8/2006. as being illegal and contrary to the recommendations of Chiplunkar Samiti accepted by the State and further seek status The Petitioners were all initially appointed as part-time librarians in various institutions. They now seek an order that from the dates of those initial appointments as part-time librarians, they should be held to be full-time libraries. They claim this is only 'notional' but agree that such an order will indeed have monetary implications (for any difference in pay scales and retiral benefits). They also say that the GR in question is contrary to the recommendations of the Chiplunkar Committee, and which recommendations the State Government accepted. They seek orders that they be reckoned as full-time librarians.
(3.) The Petitioners are employed in their respective Respondent educational institutions as part-time librarians. The 2nd Respondent in all Petitions is the corresponding Education Officer/Director of Education of various regions in the 1st Respondent, State of Maharashtra.
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