STATE OF PUNJAB Vs. RAM SINGH

JUDGEMENT

(1.) In this writ petition, the petitioners are seeking the relief that the services rendered by them in the privately-managed Government aided schools be taken into account for the service benefits.

(2.) The petitioners were working as teachers in privately-managed Government aided schools. The said schools were taken over by the Government in the year 1976. According to the petitioners, they have been appointed in the privately-managed Government aided schools in the year 1967 and they rendered services nearly 9 years in the said schools before taking over the said Schools by the Government. According to petitioners their services have to be counted for the purpose of seniority and other benefits.

(3.) The point that arises in this petition is squarely covered by the decision of the Supreme Court in State of Punjab and others v. Dev Dutt Kaushal and others, 1996 AIR(SC) 85 wherein it has been held as follows :