RAJENDRA DATTU GHATAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner.

(2.) The challenge in this petition is to an order passed by the Education Officer (Secondary) Zilla Parishad, Thane - respondent No.2, whereby the proposal submitted by respondent No.4 for transfer of the petitioner from an unaided division to aided division run by respondent No.3 - Society, came to be rejected.

(3.) The petitioner claims that he was appointed as a teacher from Scheduled Tribe category in the unaided division of School run by respondent No.3 on 13 January, 2014. On 31 May, 2014, one Sau. Chandralata Patil, who was working in the aided division retired. Mr. Sandesh Matekar came to be appointed by promotion as Head-Master of the said aided school. Thus, a vacancy arose in the aided division. Respondent No.3 - Society passed a resolution on 5 February, 2016 to appoint the petitioner on the post which thus became vacant in the aided division of school, by way of transfer. A proposal was accordingly forwarded on 10 November, 2016 seeking transfer of the petitioner to aided division, to respondent No.2. In the said proposal, it was mentioned that the petitioner was rendering services as a Hindi teacher from 13 January, 2014 in the unaided division of the school.