GAJANAN L PERNEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant was appointed as the Headmaster of Shri Ramdas High School, Amona, Goa on 25th May, 1990 (sic) in the pay scale of Rs. 325-575/-. He was confirmed in the post of Headmaster after completion of the period of probation on 1 -6-1972. Shri Ramdas High School, which was a private school, was taken over by the Government, along with the staff working in the said school w.e.f. 1-4-1974. At the time when the school was taken over, the appellant was drawing his pay in the revised pay scale of Rs. 400/-. After the take over of the school vide an order dated 13th June, 1974, the Government appointed the appellant as Headmaster of Government Middle School at Saligao in the pay scale of Rs. 300-25-450-EB-25-600. Appellant protested against his appointment as Headmaster of the Middle School, since earlier he had been working as a Headmaster of the High School. The appellant, after having joined the post of the Headmaster of the Middle School, made various representations. He cited cases of some others to point out the injustice that had been done to him. On 13th January, 1993, the appellant was promoted to the post of Deputy Education Officer in the Directorate of Education on ad hoc basis.