SHALINI HINDURAO SHINDE Vs. SHIROOR MUNICIPAL COUNSIL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It is not disputed that the petitioners were appointed by respondent no.1 on purely adhoc basis on payment of a consolidated sum of Rs. 300/- per month as honorarium/salary and the period of appointment was also specifically given in the letters of appointment which are annexed to the petition. It is the case of the petitioners that they have been appointed on a fixed monthly remuneration of Rs.300/- in different schools and have not been continued so as to deprive them all the benefits which otherwise would accrue to the regular employees and that the nature of employing teachers by respondent no.1 itself goes to show that they have adopted a practice of giving break to the teachers which are purely artificial and every time their services were terminated they were informed that when the schools will be re-opened they will be reappointed. The respondents did not feel it necessary to file any return or affidavit on record.

(3.) The learned counsel for the petitioners submitted that as the petitioners were having necessary qualifications and were appointed by respondent no.1 as primary teaches in Boys School No.1, Girls School No.2 and Urdu School No.3, their services could not have been terminated and their appointment was against clear vacancies and that they were entitled for regularisation but inspite of regularising their services against the vacancies on which they were appointed, their services were terminated which is illegal and improper.