ASAWARI ARVIND CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the respective parties.

(2.) The Petitioner was appointed as a part time librarian in private aided school on 12 June, 1995. Thereafter she was made a full time librarian with effect from 1 April, 2006. The claim of Petitioner is that on the strength of students, which was more than 1,000 during the academic sessions 1999-2000, she should be treated as a full time librarian and services rendered by her should be counted for giving all other consequential benefits available to a full time librarian in accordance with law.

(3.) The claim is opposed by the Education Department by filing an affidavit dated 27 February, 2019. It is the stand taken that if the strength of students had increased to 1,000 or more, then, it was necessary for the school authorities to forward a proposal for granting approval to the appointment of the Petitioner as a full time librarian. This has not been done by the school management, and therefore, the Petitioner is not entitled to the status as a full time librarian with effect from the academic sessions of 1999-2000.