BABASO GANPATIL AWATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner has put forth prayer clause 21(b) and prayer clause 21(c), as under :-

(3.) The Petitioner belongs to the Scheduled Caste Category and came to be appointed as a Part Time Shikshan Sevak with the Respondent No.4 - Junior College, on an aided post, on 18/7/2002. By an order dtd. 6/9/2005, delivered by the Deputy Director of Education, approval was granted to the engagement of the Petitioner as a Part Time Shikshan Sevak. The Petitioner was subsequently granted the pay scale. On 20/6/2006, the Petitioner came to be appointed as a Full Time Teacher with the sanctioned pay scale. On 31/7/2015, the Petitioner superannuated at the age of 58 years.