M.Quddusi, J. - (1.) Heard Sri. K.D. Nag, learned Counsel for petitioners and learned Standing Counsel for the opposite parties No. 1 to 7 of both the writ petitions.
(2.) These are two writ petitions filed by teachers of two different schools involving identical controversy; as such both the petitions are decided together,
(3.) In both the writ petitions, the petitioners have prayed following reliefs : (k) issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay salary to the petitioners in the regular pay scale with effect from their joining. (l) issue a writ, order or direction in the nature of mandamus commanding the opposite parties to provide the petitioners other consequential benefits like Group Insurance, General Provident Fund, retrial benefits etc. which are being made available to other teachers belong to privately managed High School and Intermediate College having Primary Section. (m) issue any other writ, order or direction to which this Hon'ble Court may deem just and proper in favour of the petitioners.;