LAWS(BOM)-2014-5-93

BALAJI Vs. STATE OF MAHARASHTRA

Decided On May 09, 2014
Balaji and Ors. etc. etc. Appellant
V/S
The State of Maharashtra through the Secretary, School Education And Sports Department Mantralaya and Ors. etc. etc. Respondents

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. By consent, heard finally.

(2.) AT the outset, learned counsel appearing for the respective petitioners in these writ petitions, the learned Additional Government Pleader and learned counsel appearing for other respondents, jointly submit that, since the points/issues raised in all these petitions are similar, all these petitions can be heard together and disposed of by common judgment and order. Learned counsel for the petitioners in respective petitions submit that, writ petition No. 7106 of 2013 and writ petition No. 7660 of 2013 should be considered as lead petitions and the arguments advanced by counsel for the petitioners in those writ petitions would be adopted by other respective counsel appearing in respective petitions. In the light of above, this Court has proceeded to hear all these petitions together, and same are being disposed of by this common judgment and order.

(3.) THE petitioners in all these petitions were working as "Craft Instructors or (physical Instructors) or Sports and health Instructors in Primary school run by the Zilla Parishad Aurangabad, Beed, Hingoli, Nanded, Latur and other districts, which are within the jurisdiction of this Bench. Some of the petitioners were working since July, 2010, some of them since July, 2011 and remaining from July, 2012 till their services came to an end.