THANE ZILLA MADHYAMIK SHIKSHAK SANGH, AN ORGANIZATION REGISTERED UNDER THE BOMBAY PUBLIC TRUST ACT, 1950 Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) Since the facts and question of law raised in both the Petitions are common, the same are being decided and disposed of by this common judgment and order.

(3.) Writ Petition No. 8136 of 2017 is filed by various Associations of teachers as well as individual teachers from Thane and Palghar districts. The Writ Petition No. 8139 of 2017 is filed by the Thane District Central Cooperative Bank, which was earlier entrusted with the work of disbursement of salary of the teaching and nonteaching staff of aided and unaided Primary, Secondary and Higher Secondary Schools (hereinafter referred to as "the said employees" and "the said schools") till the impugned Government Resolution came to be issued on 14th June 2017. By the impugned Government Resolution dated 14th June 2017, the said work has been entrusted to the Thane Janata Sahakari Bank Ltd. the Respondent No. 8 in the first Petition and the Respondent No. 13 in the second Petition. For the sake of convenience, Thane District Central Cooperative Bank would be referred as "TDCC", whereas the Thane Janata Sahakari Bank Ltd. would be referred as "TJSB".