ASHOK RAMRAO KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties at admission stage.

(2.) The Petitioner approaches this Court under Article 226 of the Constitution of India with following prayers.

(3.) The Petitioner contends that on 9/8/1984, he was appointed as an Assistant Teachers and his services were approved by the Education Officer. On 1/5/2011, he was promoted as 'Head Master' at Asubai Secondary and Higher Secondary School, Mandekhel, Tq. Parli, District Beed. Approval was granted to his promotion by the Education Officer. The petitioner was transferred as 'Head Master' to Godavari Vidyalaya, Tq. Majalgaon and then Maharashtra Secondary and Higher Secondary School at Moha. He discharged his duties as Head Master till the date of his superannuation i.e. 30/6/2020.