PRATIBHA RAMCHANDRA KAWALE Vs. TUKARAM SHIKSHAN SANSTHA

JUDGEMENT

(1.) HEARD Shri K.V. Deshmukh, learned Advocate for the petitioner, Shri H.N. Potbhare, learned Advocate for the respondent Nos. 1 and 2, Shri A.D. Sonak, learned A.G.P. for the respondent Nos. 3 and 5 and Shri M.P. Khajanchi, learned Advocate for the Respondent No. 4.

(2.) RULE . Rule made returnable forthwith.

(3.) THE respondent Nos. 1 and 2 had issued an advertisement in daily newspaper "Tarun Bharat", on 17th June, 2000, pursuant to which the petitioner had submitted his application and was selected and given appointment order dated 26th June, 2000. The petitioner joined the services on 1st July, 2000 and continued in service till 27th June, 2005. The respondent 6 No. 4 had issued termination order dated 25th June, 2005 terminating the services of the petitioner from 27th June, 2005 on the ground that the appointment of the petitioner was made contrary to the scheme of "Shikshan Sevak". It is undisputed that the Headmaster of the school had not forwarded the proposal, seeking approval to the appointment of the petitioner, and the appointment of the petitioner was, therefore, not granted approval.