DECCAN EDUCATION SOCIETY Vs. LEENA RAVINDRA KAKRAMBE

JUDGEMENT

(1.) By this petition filed under Articles 226 and 227 of the Constitution of India, the petitioners have impugned the order passed by the Presiding Officer, Pune/ Shivaji University and College Tribunal, Shivaji University, Kolhapur dated 6th June, 2002 allowing the appeal filed by the respondent no.1 and directing the petitioners to issue an order of reinstatement to the respondent no.1 and to pay her all the arrears of back -wages by fixing her salary after considering the due increment by treating her a permanent full time lecturer in the subject of Statistics from the academic year 1992 as per the rules. Some of the relevant facts for the purpose of deciding this petition are as under : -

(2.) The petitioner no.1 runs Willingdon College, Sangli and Chintamanrao College of Commerce, Sangli. It was the case of the respondent no.1 that she was holding M.Sc.degree in Statistics. During the period between 21st August, 1989 and 31st October, 1989, the respondent no.1 was appointed in the Willingdon College, Sangli on temporary basis as full time lecturer. During the period between 1990 and 1991, the respondent no.1 was appointed in the SNDT College on clock hourly basis.

(3.) On 7th November, 1991, the petitioners issued an advertisement for the recruitment of the full time lecturer on the post reserved for scheduled caste and scheduled tribe in the Willingdon College. On 6th December, 1991, the respondent no.1 was appointed in the said Willingdon College as and by way of temporary appointment w.e.f. 15th November, 1991 to 14th December, 1991. It is the case of the petitioners that during the period between 14 th December, 1991 and 12th August, 1992, the respondent no.1 did not work in any of the colleges run by the petitioners.