AMOL ASHOKRAO ZALTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both the sides finally with their consent at the admission stage.

(2.) The petitioner who is working as a lecturer in the respondent No. 4 - college is seeking direction for granting him temporary approval for the period preceding to acquisition of M. Phil. degree and permanent approval from acquisition of M. Phil. He is also seeking disbursement of salary as per the Government Resolution dtd. 4/4/2012.

(3.) The respondent No. 4 ' Science college is affiliated to the respondent No. 3 - university and is run by the respondent No. 6 - educational institution. The petitioner and respondent No. 5 are the employees of respondent No. 6. By letter dtd. 8/7/2003 issued by the respondent No. 3 - university addressed to respondent No. 4 ' college, permission was granted to fill in various posts comprising of thirteen posts of lecturers in the subject of Computer Science on non grant basis. Later on vide Government Resolution dtd. 4/4/2012, four posts of Computer Science were brought on grant in aid basis.