KHANDU NARAYAN SONAWANE Vs. MOHAN SHASHIKANT DESLE

JUDGEMENT

(1.) Heard Mr.Deshmukh, learned Counsel for the petitioner and Mr.Pawar, learned Counsel for the respondent, at length.

(2.) Mr.Deshmukh, learned Counsel for the petitioner, by inviting our attention to the orders of this Court dated 20.10.2016 and 16.11.2016 in Writ Petition No.8885 of 2015, vehemently submits that said orders are not duly complied with. He submits that the post being occupied by the petitioner is permanent. This Court, order dated 20.10.2016, directed the Education Officer to undertake an exercise of quantification of salary of the petitioner, to which he is entitled.

(3.) Mr.Deshmukh further submits that by order dated 16.11.2016, this Court had recorded the submissions of the petitioner, that on completion of of two years of service, the petitioner acquired the status of permanency. On reduction of strength of the students, he was declared surplus by the authority. By order dated 03.06.2014, the authority directed absorption of the petitioner in Shantai Education Society, Pimpalner. However, said Institution did not allow the petitioner to join and subsequently, the petitioner was allowed to join on 25.10.2016. It was observed by this Court that said grievance of the petitioner did not survive. However, the respondents did not pay salary to the petitioner since July, 2013. This Court, by reiterating its earlier order dated 20.10.2016, had put a stipulation of period for the Education Officer to consider quantification of salary of the petitioner.