PRABHAKAR JOSHI Vs. KENDRIYA VIDYALAYA SANGATHAN NEW DELHI

JUDGEMENT

(1.) Heard Sri K.Ramakrishna Reddy, learned Senior Advocate appearing on behalf of the appellant in W.A. No.1100 of 1997 and Sri B.Narasimha, learned counsel appearing for the Kendriya Vidyalaya Sangathan, appellant in W.A. No.1313 of 1997.

(2.) Writ Appeal No.1100 of 1997 was filed by the appellant writ petitioner to the extent of not granting the relief of regularisation from the date of initial appointment and consequential benefits, whereas W.A. No.1313 of 1997 is filed by the Kendriya Vidyalaya Sangathan against the order of the learned single Judge directing regularisation (absorption into service) of the services of the appellant as Music Teacher. The brief facts of the case are as follows:

(3.) A learned single Judge of this Court on a consideration of the material on record and the decisions of the Apex Court in UNION OF INDIA V. HARGOPAL, JACOB M. PUTHUPARAMBIL V. KERALA WATER AUTHORITY, and in STATE OF HARYANA V. PIARA SINGH directed the authorities for regularisation and absorption of the petitioner in the service of Kendriya Vidyalaya Sangathan as music teacher.However, consequential benefits were not granted.