NEHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Made returnable forthwith. With the consent of the learned Advocates for the respective parties, heard finally at the stage of admission.

(2.) Having been rendered surplus on 29/6/2013, Petitioner is aggrieved by her non absorption. She has sought following prayers in the petition :

(3.) The petitioner was appointed on 26/11/2007 in Dr. Fraser Boy's Primary School, Jalna, (respondent No. 5-School) which is managed by respondent No. 4 Society. An approval to her appointment was granted vide order dtd. 17/1/2008 w.e.f. 26/11/2007. By communication dtd. 29/6/2013, she along with three other Assistant Teachers were informed that they were rendered surplus in accordance with the staffing pattern for the year 2013-14. They were further directed to report the duties in the Respondent No. 5-School.