SWAPNIL RAMESH SAMANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The 2nd Respondent has filed its Affidavit in Reply. By consent of parties, rule is made returnable forthwith.

(2.) The Petitioner is an employee of the 4th Respondent Junior College run by the 3rd Respondent Educational Trust. The 2nd Respondent is the Deputy Director of Education of the 1st Respondent, State of Maharashtra.

(3.) The case has a chequered history and has suffered previous rounds of litigation in this very Court. The Petitioner was first appointed as a part time Marathi Teacher in the 4th RespondentJunior College on a temporary basis for the year 2014-2015. Thereafter, responding to an advertisement dtd. 19/6/2015 published in newspaper, "Daily Loksatta", the Petitioner applied for the post of Marathi Teacher in the same college. Following a selection procedure, the Petitioner was issued an appointment letter as part time Marathi Teacher on a temporary basis from 1/7/2015 to 7/11/2015, on the payment of a consolidated monthly salary of Rs.10,000.00.