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The Supreme Court in Ahalya A Samtaney vs. State of Maharashtra observed that in a service matter, the teachers need to have a job security, since they dedicate their life for the education of the students. It is necessary to regularize the services of the teachers.
Background of the Case:
Aggrieved by the decision of the Bombay High Court, Ahalya approached the Supreme Court. The Court agreed with High Court on the concept of the artificial breaks to deny the benefit to the teacher. But the court further held that the security of the job for the teachers is important and the break due to the change in the pattern is justifiable and therefore, the appeal was allowed by the Court and she was entitled to all the benefits, after prior calculation.
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