MOTIRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties taken up for final hearing at the admission stage.

(2.) By this Writ Petition under Article 226 of the Constitution of India, the petitioner is seeking following reliefs :

(3.) It is a case of the petitioner that the petitioner was working as a Hostel Superintendent in Class - III (Group 'C') in an aided Tribal Primary Ashram School, Kherda, Tq. Kinwat, Dist. Nanded, run by Sant Tukdoji Maharaj Adivasi Shikshan Prasarak Mandal, Kherda, for a period between 1/8/1994 and 30/9/2022. It is further case of the petitioner that after following the due procedure, he came to be appointed as Hostel Superintendent in Group 'C' in the said Ashram School initially on 1/8/1994 and his service has been duly approved by respondent no. 3 - Additional Commissioner, Tribal Development, Amravati, and respondent no. 4 - the Project Officer, Integrated Tribal Development Project, Kinwat, District Nanded. It is further case of the petitioner that the petitioner was given the pay scale of trained Hostel Superintendent since his initial appointment by respondent no. 3 herein vide order dtd. 28/10/2016 by virtue of order dtd. 16/9/2015, passed by this Court in Writ Petition No. 8386/2015. It is further asserted by the petitioner that the service of the petitioner was continuous and satisfactory without any complaints whatsoever.