STATE Vs. T N MOZA

JUDGEMENT

(1.) THIS letters patent appeal by the State is directed against that part of the common judgment dated Dec: 31, 1968, rendered by Bhat J. whereby the learned Judge allowed writ petition No. 153 of 1968 filed by the respondents herein, which prayed for issue of an appropriate writ quashing Government Order No. 642 -C of 1966 dated March 30, 1966, restoring status quo ante, and further directing the present appellant to act in consonance with the dictates of justice and without any favour to 148 lecturers alluded to in the aforesaid Govt. Order or prejudice to the rights of the respondents.

(2.) THE facts in so far as they are material for the purpose of this appeal are : Before April 1963 the respondents were employed as lecturers in different disciplines in St. Josephâ„¢s College Baramulla (hereinafter referred to as ËœS. J. College), an educational institution run by Catholic -mission but aided by the Government. Their emoluments and grades -were the same as those of their counter -parts in the colleges run by the. Government. They also enjoyed the benefit of Contributory Provident Fund. Their service particulars before April 1, 1963 were as under : - Name Date of joining Designation Grade Total emolutions 1. Shri T.N. Moza 15 -6 -1954 Lecturer in Eco: 300 -30 -450 -30 -600 Rs. 360.00 2. Shri G.M. Ganjoo 1 -8 -1956 -do - Eng. -do - Rs. 360.00

(3.) SHRI V.L. Dhar 1 -8 -1956 -do - Pol. Sc. -do - Rs. 360.00