GOVIND Vs. THE UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The facts leading to this petition in short can be stated as under: -

(2.) THE petitioner was appointed as Assistant Teacher in a school run by an education society in June 1967. This school was provided grant in aid by the State of Maharashtra. The petitioner worked as Assistant Teacher till 1977, thereafter he was transferred to another school run by the same society where he worked till 1982 as Assistant Teacher. He thus had 16 years experience as Assistant Teacher. Thereafter, in 1982 he sought permission of his employer for making an application to another school for getting appointment as Head Master. He was accordingly appointed as Head Master of a school by name Rajarshi Shahu Vidyalaya and Junior College, Nanded. This time, he obtained permission of his previous employer for joining his new post. He worked as Head Master in this school till 1993. At this time, the petitioner applied for the post of principal at Kendriya Vidyalaya which is a Central Government autonomous body. According to him, he was permitted by his previous employer to take new job. Thereafter, the petitioner was appointed as Principal of Kendriya Vidyalaya where he worked till his date of retirement in 2002. He completed about 9 year service as Principal of Kendriya Vidyalaya.

(3.) TO this, the previous employer of the petitioner sent a letter in which it was mentioned that the school in which the petitioner was working was receiving 100% grant -in -aid. It was further informed that, the salary and pension of the employees of the school were paid by the Government of Maharashtra. It was further informed that, the petitioner neither applied nor was paid any pensionary benefits by the State of Maharashtra.