P SESHACHAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions under Art.226 of the Constitution rajsq a common question and therefore they shall stand disposed of by this ordier.

(2.) The facts giving rise to the petitions are these: Petitioners were, originally teachers on elementary schools which were under the management of the Murucipal. Councils of Bellary and Hospet. The schools in which the patitioners were serving as teachers were taken over by the State Govt under an Act called the Karnataka Compulsory Primary Education (Amendment and Miscellaneous Provisions) Act, 1969 (hereinafter cabled the Act). The Act came into, force with effect from 10-9-1969. S.14 of the said Act, which ia hereinbelow set out, provides for service, conditions of the petitioners and others who were aimilarly situated.

(3.) As per the provision of sec.14(1)(b) of the Act, the petitioners became employees of the State Govt in the corresponding posts in ths Karnataka Education Dept with a right to receive the salary and allowances and be, subject to the conditions of service to which they were entitled immediately before commencement of the act.