BANKERAI AMBIKARAI SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Division Bench, by the order dated 27th April, 2006, opined that the Writ Petition should be referred to larger Bench. This is what the Division Bench said in its order dated 27th April, 2006 :

(2.) HON'ble The Chief Justice has constituted the present Bench for consideration of the matter referred to by the Division Bench.

(3.) MR. C. U. Singh, the senior counsel for the petitioner, at the outset, prayed for leave to amend the Writ Petition. He also submitted that the entire writ Petition may not be considered by us. He would submit that the Full Bench may consider the question of law only. According to him the question of law that needs to be considered by the Full Bench is : whether the intent of the government of Maharashtra in issuing the Circular dated 21st July, 1983, was to exclude the part-time teachers who, for all intents and purposes, are full-time teachers and also otherwise get the benefits of salary of full-time teachers.