VASANT DNYANESHWAR TAPPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as learned AGP for Respondent Nos.1 to 3 and learned Counsel for Respondent Nos.6 and 7.

(2.) MR . Bhangde , the learned counsel for the petitioner states that both the petitioners at the relevant time possessed qualification of H.S.C. in Arts and Commerce subjects and were appointed w.e.f . 1 9 1973 in Respondent No.5 College as non teaching staff members. The petitioners were confirmed as Junior Clerks w.e.f . 1 4 1977 vide Resolution No.2 dated 27 8 1977 passed by the Local Managing Committee of the Respondent No.5 college.

(3.) IT is further contended that employees from non teaching staff working in the affiliated colleges are categorised as under in the State Government Resolution :