MAHATARBA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The Respondents have filed Affidavit in Reply. Heard finally with consent of the Parties.

(2.) This is a second round of litigation. The relief sought by the Petitioner in the present matter has already been granted to him by this Court in an earlier Writ Petition. The grievance of the Petitioner in the present proceeding is in respect of the failure of the Respondents to comply with the directions issued by this Court earlier. The writ remedy cannot be invoked to repeatedly grant reliefs already granted to the Petitioner by this Court itself in earlier proceedings under its writ jurisdiction. The Petition is misconceived.

(3.) Shorn of unnecessary details, the facts in the Petition briefly are these. Respondents No. 2, 3 and 4 are the Chairman and Secretary of the educational trust, namely, Samta Shikshan Prasarak Sanstha, Yeole respectively. The Trust runs Krantivir Mahatma Phule Madhyamik Vidyalaya of which Respondent No. 4 is the Headmaster. The Respondents No. 5 to 8 are the officials of the Education Department of Respondent No. 1, the State of Maharashtra. The Petitioner was appointed as an Assistant Teacher in the School on 22/6/1992.