LAWS(BOM)-2022-3-168

HEMRAJ Vs. STATE OF MAHARASHTRA

Decided On March 29, 2022
HEMRAJ Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By the consent of parties heard finally.

(2.) By these petitions under Article 226 of the Constitution of India, the petitioners have assailed the same order dated 19.06. 2017 passed by respondent no.3, by which he held that in the said matter prima facie irregularity is committed and permitted the complainant/ respondent no. 6 to lodge criminal complaints against the concerned. They have also assailed a communication dtd. 27/8/2019, by which respondent no.2 again directed his subordinate to inquire against the petitioners about the same allegations.

(3.) To appreciate the lis, it will be appropriate to refer to the relevant facts in brief. Initially, the petitioners were appointed as special teachers in the mobile units under Integrated Education for the Disabled Children Scheme ( "IEDCS " for short), run by Jai Bhavani Rashtriya Prasarak Mandal, Dhule. They were given a sanction from 15/1/2009. Then IEDC scheme was closed, and Inclusive Education of the Disabled at Secondary Stage ( "IEDSS " for short), sponsored by the Central Government, was introduced. The teachers who were working under the IEDC scheme, possessing the qualification to teach in secondary school, were absorbed with the schools. The petitioner Hemraj Patil (W.P. No.8940/2017) was working in N.G. Bagul High School and Junior College at Songir, the petitioner Ulhas Prakash Suryawanshi (W.P. No. 8941/2017) was working in Hajibadlu Sardar Urdu High School Islampura, Devpur, the petitioner Ranjit Zumbarlal Patil ( W.P. No.8942/2017) was working in Swami Teuram High School Sakri road, and the petitioner Pratibha Dinkar Sonawane (W.P. No. 8943/2017) was working in Zilla Parishad Vidyalaya, Ardhe (Bk) Shirpur, in Dhule District.