SAGAR Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnally by consent of the parties.

(2.) The Petitioners in these petitions have approached this Court being aggrieved by the rejection of the proposal for transferring their services from unaided posts to aided posts in the same institution.

(3.) The Petitioners seek direction against Respondent No.2-Education Officer (Secondaryi Zilla Parishad to grant approval to appoint all Petitioners on aided post of Assistant Teacher from their respective dates on 100% grant-in-aid in Respondent Nos.4 and 5 Schools instead of Shikshan Sevak on 20% grant-in-aid. They also seek directions to release their arrears of salary.