MAHARASHTRA SHIKSHAN SAMITI AMRAVATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard by consent.

(2.) The petitioners have challenged the order dated 09.06.2009 by which the Deputy Director of Education, Amravati Division, Amravati has directed the petitioner-management, inter alia, to pay salary for the years 1997-98 and 2000-01 to the respondent no.3-teacher. The Deputy Director of Education has also held that the respondent no.3' s approval has rightly been rejected.

(3.) The petitioners appointed the respondent no.3 as a teacher and the appointment was made subject to the approvalof the Education Department in accordance with law. It appears that the salary was not paid to the respondent no.3 for the years 1997-98 and 2000-01. It appears that since the Department did not approve the services of the respondent no.3, the salary was not paid for the year 1997-98 and 2000-01. There is no dispute that the respondent no.3 has not been in service from 2001-02.