BABURAO ABAJI CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Bodake for the petitioner and Ms. Bhende, a. G. P. , for respondent Nos. 1 to 3. Respondent Nos. 4 and 5 are served but nobody appears for them.

(2.) THE petitioner herein was working as an Assistant Teacher in a school run by respondent No. 4-Education Institution situated in District Kolhapur. Respondent No. 5 is the Principal for the Junior College run by the same institution. The case of the petitioner is that from 1-7-1973 he was working in that school. He has qualifications of M. A. and B. Ed. Subjects of his specialization are history and sociology. He claims to have been up-graded and promoted as a full time teacher in the Junior College from 1-7-1981. It is his case that respondent No. 3 Deputy Director of Education granted an approval to his being given appropriate salary in the pay scale of Rs. 600-1030 vide his letter dated 19-11-1984. In fact however, he was not given a salary according to the pay scale. He has been corresponding in this behalf and the petitioner having failed to obtain necessary relief from the respondents, has field this petition amongst others to quash and set-aside the letter dated 14-12-1993. This letter denies him revised pay on the basis of earlier pay scale of Rs. 600-1030 and accepts his claim only for the pay scale available to the secondary teachers.

(3.) MR. Bodake, the learned Counsel for the petitioner pointed out that apart from the Deputy Director's letter dated 19-11-1984 addressed to the school management, auditor of the Institution had also raised an objection as to how the petitioner was being denied their scale, when he was supposed to be teaching in the Junior College. He draws our attention to the fact that some other teachers were given this higher pay scale of the Junior College.