- (1.) SUDHIR Narain, J. There are common questions of law and fact involved in these writ petitions and they are being decided by a common judgment.
(2.) BINA Project Educational Society, BINA Project, Sonbhadra is a registered Society which runs BINA Project Primary School, district Sonbbadra (hereinafter referred to as the school ). The school is recognised under the provisions of U. P. Recognised Basic Schools (Recruitment and Conditions of Service of Teachers and other Conditions) Rules, 1975. The school, however, is not on the grant-in-aid list of Government. The salary of the teacher? is being paid by the Committee of Management of the school. Petitioners, in all these writ petitions, were appointed for a fixed period for short term. In Writ petition No. 21279 of 1994 petitioners Nos. 1 and 2 were initially appointed on the consolidated salary of Rs. 700 per month by an order of appointment letter dated 22-10-1990 which was upto 30-4-1991. They were again appointed on 1-8-1991 on consolidated salary of Rs. 700 per month upto 30-4-1992. The third appointment letter was given on 20-7-1992 on consolidated salary of Rs. 800 per month upto 5-5-1993 and the last appointment letter was given on 14-7-1993 for the period upto 30-4-94. Similarly other petitioners were appointed for a fixed period on consolidated salary. The Committee of Management of the school issued advertisement on 29-5-1994 to fill up the vacancies of teachers in the institution fixing 3-7-1994 as the date of interview. The date of the interview was, however, changed to 10th July, 1994 by a notice dated 23-6-1994. Petitioners filed writ petition challenging the advertisement dated 29-5-1994 and the notice dated 23-6-1994 on the ground that petitioners should be treated as regularly appointed teachers and no appointment should be made on the post on which they were working.
(3.) IN Writ Petition No. 13881 of 1994 the petitioners prayed that a mandamus be issued commanding respondents to pay salary, dearness allow ance and additional dearness allowance to them which are paid to the teachers of U. P. Basic Education Board and further respondent No. 2 be directed to give residential quarters to the petitioners. Civil Misc. Writ Petition No. 16566 of 1994 has been filed by the petitioners on the allegation that they were appointed for a fixed period and on a consolidated salary per month by the management and their services may be regularised with effect from 1st May, 1994.;