L PARTHASARATHI Vs. UNIVERSITY OF HYDERABAD

JUDGEMENT

(1.) The case of the petitioner is that, the University of Hyderabad is running a school from KG to SSC in its campus for the children of its employees. Petitioner was appointed by the respondents by order dated 17-10-1994, as Sanskrit-cum-Telugu teacher in the school on temporary/part-time basis on a consolidated salary of Rs. 1,000/- per month, in a vacancy that arose due to resignation of one K.Srinivasasastry. Petitioner claims that at the time of his initial appointment he was having the qualification of B.A., B.Ed in Oriental Language and subsequently he acquired M.A. degree and so he is fully qualified to hold the post on regular basis. According to him, he is working from 9.30 a.m to 3.45 p.m by taking 6 to 7 teaching sessions daily on par with the other regularly appointed teachers. Ever since 1994, the petitioner is being continued on temporary basis with artificial breaks during vacations. He submits that he is working in the respondent-school with the hope that his services will be regularised. He claims that he is entitled to regular pay scale and other benefits on par with other regularly appointed teachers. He filed this writ petition on 10-4-1997 stating that his appointment was upto 29-4-1997 apprehending termination of his services. He, therefore, seeks a Writ of Mandamus to declare the action of the respondents in not regularising his services as Trained Graduate Teacher and also the action of the respondents in terminating his services periodically and before vacations every year as illegal and arbitrary and for a consequential direction to the respondents to regularise his services with effect from 17-10-1994.

(2.) On 23-4-1997, while admitting the writ petition, this Court in WPMP 9115 of 1997, issued interim directions to the respondents to continue the petitioner as Trained Graduate Teacher (Sanskrit-cum-Telugu teacher) by paying him salary, allowances and other benefits on par with the regularly appointed teachers.

(3.) The respondents now filed W.V.M.P. No.1177 of 2000 along with their counter seeking to vacate the interim order granted by this Court on 23-4-1997.