VIDYA VIKAS KHANDEKAR Vs. BAL MANDIR SANSTHA

JUDGEMENT

(1.) THESE three writ petitions can be conveniently disposed of by this Common Judgment.

(2.) THE petitioners in these writ petitions are the teachers working in the Secondary Schools of the respondent No. 1. The respondent No. 1 runs the Secondary school in Bajaj Nagar, where there are classes from 1st Standard to 10th Standard in English as well as in Marathi Medium. There is also school run by the respondent No. 1 at Neeri in Nagpur where classes from 1st standard to Xth Standard exclusively in English medium are conducted. It is the case of the respondent No. 1 that this is not a different school, but the extension of the school in Bajaj nagar, where there was no adequate accommodation for housing all its classes.

(3.) ORIGINALLY, the above school of the respondent No. 1 were unaided schools. It is not in dispute that a teacher appointed in one School could be transferred to its another school by the respondent No. 1, when its above schools were unaided. It is further not in dispute that from the academic Session 1991-92, one Section in VIIth Standard Class and all the sections in the VIIIth to Xth standard classes in Marathi Medium in the School of the respondent No. 1 at Bajaj Nagar were made admissible to 75 per cent grant by the respondents.