RIDDHI LAXMIKANT PARAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP waives service for the respondent nos. 1 to 4 and Mr. Kale waives service for the respondent nos. 5 and 6. Heard finally by consent of parties.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner is seeking directions for quashing and setting aside the impugned order dated 31st December, 2018 as well as the impugned communication dated 16th October, 2020 and to direct the respondent no.4 to grant approval to the appointment of the petitioner as Full Time Shikshan Sevak made by the respondent-School w.e.f. 20th June, 2017.

(3.) The petitioner was appointed as Shikshan Sevak with the respondent no.6-School under the Management of respondent no.5 on 20th June, 2017. There was one clear vacancy for the post of Full Time Shikshan Sevak, for the open category. The respondent-school informed the office of the Education Inspector on 11th September, 2014 that they will have to appoint one candidate belonging to open category for B.Sc B.Ed. and therefore sought NOC for appointment. The respondent-school gave an advertisement in daily newspaper for post of Shikshan Sevak on 15th June, 2017. It is the case of the petitioner that in the said advertisement, there is no mentioning of the subjects other than mentioning of the qualifications i.e. B.Sc B.Ed, which is required to be possessed by the petitioner. Thereafter, pursuant to the notice dated 26th May, 2011, many candidates applied for the said post and the interview was held. The petitioner came to be selected on merit for the said post for the period of 20th June, 2017 to 19th June, 2020 at a monthly remuneration of Rs.8,000/-.