ANANDA KALLAPPA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The 2nd Respondent has filed an Affidavit in Reply. The Petition has been dismissed against the 3rd Respondent by Order dtd. 21/10/2022 for failure to take steps in effecting service against it. By consent of parties, rule is made returnable forthwith.

(2.) The Petitioner assails the refusal by the 4th Respondent to grant approval to his appointment as a Shikshan Sevak in a primary school run by the 3rd Respondent. He also seeks release of grant in aid for payment of monthly honorarium towards his service as Shikshan Sevak and further salary as applicable pay-scales to the post of full time Assistant Teacher in the school. The 2nd and the 4th Respondents are the Education Officer and the Deputy Director of Education respectively of the 1st Respondent State of Maharashtra.

(3.) Brief facts of the case are that the Petitioner was appointed as a Shikshan Sevak in the primary school of the 3rd Respondent from 12/6/2006 for a period of three years. The appointment was purely temporary in nature. The tenure of three years was also the probation period. The 3rd Respondent-Management sought approval for the Petitioner's appointment, by submitting a proposal to the Education Officer. There was no response. The Petitioner also made several representations to the Education Department requesting an expeditious approval to his appointment. No approval was forthcoming. Ultimately, the Headmaster of the school terminated the Petitioner's services for lack of approval.