SADHANA B.BENDBHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in both the writ petitions. Learned counsel appearing for the respondents waive service. By consent of parties, both the writ petitions are heard finally.

(2.) Mr. Bandiwadekar, learned counsel for the petitioner on instructions from the petitioner, who is present in Court states that his client is still working on the post as Shikshan Sevak and having completed more than three years on the said post, is entitled to be considered as an Assistant Teacher with the pay scale applicable to the said post. Statement is accepted.

(3.) By Writ Petition No. 5283 of 2018, the petitioner has impugned the order passed by the Deputy Director of Education dtd. 1/2/2018 and the intimation given by the Principal to the petitioner. The petitioner also seeks declaration that the petitioner has been selected after following due procedure of law and is entitled to continue as Shikshan Sevak as per the appointment order issued to her after undergoing the selection process.