DUMBRE Y. BALKRISHNA Vs. MANGAON SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) RULE . By consent Rule is made returnable forthwith.

(2.) BY the present petition, petitioner claims salary as a full time teacher for the period 1st September, 1993 to 10th June, 1994. That the petitioner has been employed by the respondent Nos. 1 and 2 in their Mangaon English School as a full time teacher is undisputed. Accordingly to Respondent Nos. 1 and 2, liability to pay the salary rests on Respondent Nos. 3 and 4. This is denied by the respondent Nos. 3 and 4 by stating that petitioner along with 4 other teachers have been appointed by Respondent Nos. 1 and 2 as full time teachers though there wasn't sufficient workload for the purpose. The teachers could at best have been appointed as part-time teachers. As far as the Respondent Nos. 3 and 4 are concerned they have paid salaries of other four teachers on the basis of they being part-time teachers. They have no objection to do the same also as far as the petitioner is concerned. It follows that the liability to pay the difference in salary that of a full time teacher and of a part-time teacher would lie on Respondent Nos. 1 and 2.