AJIT Vs. EDUCATION OFFICER

JUDGEMENT

(1.) Heard.

(2.) The challenge raised in the present writ petition is to the order dtd. 28/11/2018 issued by the respondent No.3-Headmaster declaring services of the petitioner to be surplus. A further challenge has been raised to the order dtd. 04/12/2018 issued by the Education Officer (Secondary) directing absorption of the petitioner in Yashoda Secondary School, Akot since his services were rendered surplus.

(3.) The principal challenge of the petitioner is that despite being senior to one Assistant Teacher Shri Madhukar Davedar in the seniority list for the year 2017-2018, he has been declared surplus contrary to the provisions of Rule 26 of the Maharashtra Employees of Private Schools ( Conditions of Service) Rules 1981.