MOTIRAM Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith and heard finally by consent of the learned counsel appearing for the parties.

(2.) THE petitioner has filed the present Petition with the following prayers : -

(3.) IT is further case of the petitioner that, on 05.02.2000, the State Government issued a Resolution relaxing the condition of holding D.Ed. qualification and further laid down that, the persons holding H.S.C. qualification are eligible for the appointment as Hostel Superintendent. Despite that, the services of the Hostel Superintendents like the petitioner, working under the Tribal Development Department, were not approved as trained Hostel Superintendent by the respondent No. 2. It is the case of the petitioner that, thereafter, the Tribal Development Department issued a Resolution on 03.06.2008, relaxing the condition of holding D.Ed. qualification to the Hostel Superintendents and directing to grant them the pay scale of trained Hostel Superintendent i.e. Rs.4500 -7000/ - with effect from 01.06.2008.