SANTOSH EKOBA SONAVANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioners, by way of present petition, challenge the judgment and order dated 6.1.1997, passed by learned Additional Commissioner, Aurangabad Division, Aurangabad, thereby dismissing appeals filed by present petitioners; and the orders of promotion issued in favour of respondent Nos. 5 to 14 to the post of Extension Officer (Education) in District Technical Services Class III Grade II.

(2.) Petitioners were initially appointed as Assistant teachers under the administration of Zilla Parishad. All the petitioners are possessing graduation degree along with degree in education. As such, petitioners are in the category of trained graduate teachers. On the basis of their seniority in the said cadre, petitioners were promoted as 'Kendra Pramukh'in the Central Schools. Subsequent to the promotion of petitioners to the post of Kendra Pramukhs, respondent Nos. 5 to 14 came to be promoted as Extension Officers (Education) in District Technical Services Class III Grade II. Aggrieved by the said promotion, petitioners preferred appeals before the Divisional Commissioner. Same are rejected. Hence present petition.

(3.) Shri Deshpande, learned Counsel for petitioners, submits that though petitioners are senior in the cadre of Assistant teachers to respondent Nos. 5 to 14, said respondents have been put in higher cadre and they would also be writing confidential reports of the petitioners. He, therefore, submits that it was incumbent upon respondent ZUla Parishad to have considered the claim of the petitioners for promotion to the post of Extension Officer. According to the learned Counsel, having not done so, promotion granted in favour of respondent Nos. 5 to 14 is liable to be set aside.