J.P.VASHISHTHA Vs. SAINIK SCHOOL SOCIETY

JUDGEMENT

(1.) THE Petitioners herein above are the Employees of Respondent Sainik School working in different capacities. The Petitioners have sought the Following relief 's:

(2.) RESPONDENT No. 1 is a registered Society registered under the Societies Registration Act, 1860. The said Society has opened Sainik Schools in different States through out the country and one of the schools of Respondent society is situated at Sujanpur Tihra in District Hamirpur, Himachal Pradesh in the year 1978. The Petitioners are working in different capacities as shown hereunder: Sr. No.Post HeldPost Held.Working w.e.f. 1. J.P Vashishtha Master (Mathematics) 23.4.1984 2. S.K Dixit Art & Craft Attendent. 1.10.1981 3. S.P Thakur Master(English) 13.7.1985 4. Deep Kumar Library Attendant 1.4.1986 5. V.K Sharma Mess Manager 9.8.1980 6. S.K Gupta Accountant 1.9.1980 7. Ramji Dass Lower Division Clerk. 1.4.1984. 8. S. Deswal Master(English) 19.9.1983 9. R.C Sharma Asst. Master(Hindi) 17.9.1983 (Retired on 28.2.2011.) 10. G.D Kshirsagar Master(Maths) 20.9.1982

(3.) THE Board of Governors took a decision vide Annexure P -C dated 9 -12 -1991 that benefits of family pension and commutation of pension would be extended to Sainik School Employees. On the representation of some of the employees, a School Routine Order (SRO) was issued on 10.1.1992 by Respondent No. 2 to its employees only conveying the gist of decision taken on 9.12.1991 by the Board of Governors. (Annexure P -B)and the options were called from the employees of Respondent -s school. Relevant paras of the said order is reproduced here below: