SUNIL BAJARANG KAKDE Vs. THE SECRETARY TECHNICAL ...

JUDGEMENT

(1.) The petitioner who is bachelor of science with Mathematics had been appointed as Instructor (Mathematics) by respondent no. 7 in its establishment - Industrial Training Center at Aurangabad under an order dated 04-12-1991. He was appointed temporarily for period from 04-12-1991 to 31-05-1992 on a consolidated fixed pay of Rs. 600/-. Petitioner claims that he continued as such and had been issued a certificate to that effect on 06-10-1995 by respondent no. 7. Subsequently, Industrial Training Center along with such Centers at other places were closed down by respondents no. 7 and 8 and their winding up was under process and services of employees were brought to an end.

(2.) Quite a few terminated employees had been before the High Court in Writ Petitions requesting for their absorption in services of other establishments of respondents no. 7 and 8 viz. Polytechnic and Engineering colleges. Under order dated 08-08-1997 passed in Writ Petition no. 4681 of 1996, the High Court had directed respondents - respondents no. 7 and 8 herein, to consider petitioners for appointment in their other establishments, if the petitioners are qualified and eligible, whenever posts would be available. Subject to such observation, petition had been rejected.

(3.) Pursuant to the same, petitioner claims to have been appointed on 25-01-1998 as Laboratory Assistant in Marathwada Institute of Technology, Aurangabad in the pay scale of Rs.950- 1500/-, fixing the same at Rs.950/- per month.