SEEMA SUDHAKAR KULKARNI Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these six cases are being dealt with by a common judgment as these involve identical facts and points of law. With the consent of all the parties reference is being made to the facts in case of Mrs. V.T. Kurkure v. Union of India and Anr. in O.A. No. 305/2003.

(2.) The facts of the case and the reliefs claimed in this O.A. in brief are as under:

(3.) THE applicant claims that the Respondents in the post had regularised the services of 12 other teachers in the Sr. Secondary School at Bhusawal without any written test and she also to be screened and regularised. THE artificial breaks caused during the summer vacation are illegal and bad in law, claims the applicant. Apprehending the termination of the services of the applicant during the summer vacation of April-May 2003, the applicant approached this Tribunal for interim relief and the Tribunal by Interim Order dated 9.4.2003 restrained the respondents from terminating her services. THE respondents vide order dated 11.4.2003 terminated the services of the applicant and by an amendment, this order was impugned in this O.A.