Qualified teachers with long-term continuous service are entitled to pensionary benefits despite the absence of formal regularization.

The petitioner, holding B.A. and B.Ed. qualifications, was appointed as an "Assistant Teacher" on a temporary basis by the Osmanabad Municipal Council on August 17, 1992.

Despite the temporary nature of his initial appointment, his services were approved by the authorities, and he rendered continuous, uninterrupted service for over 20 years until his retirement upon reaching superannuation on October 31, 2012.

Following Government Resolution (GR) dated June 17, 2002, which directed the regularization of temporary teachers appointed between 1997-98, the petitioner engaged in multiple rounds of litigation (WP No. 910/2004 and WP No. 3639/2005) to seek regularization.

Respondent No. 2 consistently rejected the petitioner’s proposal for regularization, most recently via an order dated March 25, 2009, citing a lack of vacant posts to accommodate graduate teachers.

After retiring without benefits, the petitioner filed the present writ petition seeking to quash the 2009 rejection and to obtain all consequential retirement benefits.

Government Resolution dated June 17, 2002, which mandates the regularization of qualified temporary teachers by absorption or creation of new posts.

Government Resolution dated November 11, 2011, which stipulates that teachers with B.Ed. qualifications in local self-governments should be treated as trained from their initial appointment for retirement benefits.

Yashwant Hari Katakkar v. Union of India and others (1996) 7 SCC 113, establishing that employees with long-term "quasi-permanent" service (e.g., 18.5 years) must be deemed permanent for pensionary purposes.

Shivappa Bhujangappa Bembale v. State of Maharashtra 2005(3) Mh.L.J. 709, regarding pension entitlements under the Maharashtra Civil Services (Pension) Rules, 1982.

The court found the respondent’s justification for denying regularization—namely, the absence of vacant posts—legally untenable given the petitioner’s 20-year tenure.

The court observed that it was "inconceivable" that no vacancy arose or could be created over two decades, especially when the petitioner was a qualified trained graduate teacher whose services were approved.

Applying the logic of Yashwant Hari Katakkar, the court held that long and uninterrupted service creates a "legitimate expectation" of being treated on par with regular employees for retiral purposes.

The court emphasized that pensionary provisions are social welfare measures; therefore, denying such benefits to an employee who served for more than two decades would defeat the object of the law and constitute a grave miscarriage of justice.

The court held that the petitioner is entitled to be considered a regularized employee for the purpose of retirement benefits.

It issued a writ of mandamus directing the respondents to confer all retirement benefits, including pension, gratuity, and arrears of salary, by treating the petitioner as a trained graduate primary teacher.

The respondents were ordered to complete all formalities and release the benefits within three months.

Rule was made absolute.