KRANTI DADA SISODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The transfers of the petitioners from unaided posts to aided posts have been approved by the Education Officer, but the same have been approved as Shikshan Sevaks from the date of transfers on aided posts.

(2.) The grievance of Mr. Wakade, the learned counsel for petitioners is that, the services rendered on unaided posts are required to be considered by the Education Officer.

(3.) The learned Additional Government Pleader for respondents/State relies on the circular dated 28.06.2016 to contend that, approvals can only be granted as Shikshan Sevaks from the date of transfers on aided posts.