NASREEN JAMAL Vs. EDUCATION OFFICER ZILLA PARISHAD AMRAVATI

JUDGEMENT

(1.) BY the present petition, the petitioner impugns the order dated 29-10-1985 and seeks directions against respondent Nos. 1 and 2 to treat her as Head Mistress, Urdu Boys High School, Amravati, from 6-3-1976 and pay regular pay scale of Head Mistress to her with effect from 1-10-1976 till 25-6-1980, as since 26-6-1980 she was appointed as Head Mistress vide order dated 26-6-1980 (Annexure-IV), by treating her as senior to respondent No. 3 for all the purposes.

(2.) HEARD Shri S. V. Purohit, learned Counsel for the petitioner. Shri Jichkar, learned A. G. P. , for respondent No. 1, Education Officer and Shri J. N. Chandurkar, learned Counsel for the respondent No. 3. None for respondent No. 2, society.

(3.) SHRI Purohit, learned Counsel for the petitioner, contended that the petitioner has passed her M. A. (Urdu) Examination in the year 1976 and B. Ed. Examination on 10-9-1974 and as such she was qualified to be appointed as Assistant Teacher in the Secondary School. It is also contended by the learned Counsel for the petitioner that respondent No. 2 Urdu Education Society, Amravati, runs three Secondary Schools, namely Urdu Boys High School, Pathan Chowk, Amravati, Urdu Girls High School, Chandni Chowk, Amravati and Urdu High School, Badnera, District Amravati, and there are classes from Vth Standard to Xth Standard in all the aforesaid schools. The services of the employees working in all the aforesaid schools are transferable inter se and, therefore, common seniority list of the employees working in the said schools is maintained. As per the said seniority list, the petitioner who stood at Serial No. 3 in the said list was senior to respondent No. 3, who was shown at Serial No. 4 in the said list, as the petitioner had passed her B. Ed. Examination about three months prior to that of respondent No. 3.