BANKERAI AMBIKARAI SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This writ petition by a lecturer working as a part-time lecturer in two colleges (under two different managements) affiliated to the University of Mumbai, seeks correct emoluments and retirement benefits on par with a full time lecturer affiliated to the University. The two colleges are aided colleges and, therefore, the financial responsibility is that of the State of Maharashtra which is joined as respondent No.1. University of Mumbai is respondent No.2. Respondent No.3 is the Principal of Narsee Manjee College of Commerce and Economics, a private college run by a Trust. Respondent No.4 is the Principal of Elphinstone college which is run by the State Government. Narsee Manjee ("N.M. college" for short) and Elphinstone are the two colleges concerned in this petition.

(2.) The petitioner has done his M.A. in Hindi as the principal subject from the University of Mumbai. He obtained second class in the Graduation as well as in the Master s examination. It is his case that he worked as a part-time lecturer of Hindi in Elphinstone college from 1st July 1970 to 30th April 2002. Simultaneously he put in part-time service in different institutions from time to time as follows:-

(3.) From 1st June 1990 the petitioner worked continuously as a part-time lecturer in Narsee Manjee college until he retired therefrom on 31.12.2002.