MAHAJAN MATTU PRAJAPATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The 7th Respondent is the Headmaster against whom there is an allegation of assault by the Petitioner.

(2.) The Petition seeks that medical bills submitted by the Petitioner be cleared by the Government, since the Petitioner is undoubtedly working in a recognised and fully aided school. There is also a prayer regarding fixation of the Petitioner's salary in the selection grade with the submission of the Petitioner's documents for pension and other retiral benefits.

(3.) Prayer clauses (a), (b) and (c) at pages 10 and 11 reads thus: