SYEDA SHAHANA FIRDAUS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, matter is taken up for final hearing at the stage of admission.

(2.) The petitioners have approached this Court under Article 226 of the Constitution of India praying for issuance of Writ of Mandamus against respondent nos.3 and 4 to transfer the petitioners from unaided wing to aided wing of respondent no.4-College and award consequential benefits from the date of their respective appointments.

(3.) The petitioners contend that they have been appointed as Lecturers in Pharmacy at Kamla Nehru Polytechnic (Pharmacy), Aurangabad in the year 2004-2005. Their appointments have been approved by the Director of Technical Education, Maharashtra State. They are serving in the unaided wing of respondent no.4, since last decade and assumed the status of confirmed employees. The respondent no.3 is recognized as minority institution. It is registered under the Bombay Public Trust Act.