AJIT VILAS VANKUDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner on having acquired qualification of MSc (Mathematics) and B.Ed. (Mathematics), was appointed as a part time teacher in Saraswati Secondary and Higher Secondary Vidyamandir, Ringane, Taluka Lanja, District Ratnagiri, and he rendered his service in the said capacity from 1/07/1997 to 28/12/2003. At this juncture, it is necessary to note that the school in which he rendered his service on part time basis was recognized as an aided school and the appointment of the petitioner received approval from the Deputy Director of Education from time to time.

(2.) The petitioner rendered his service as part time teacher for a period of 6 years and 6 months, and in the wake of the scheme formulated by the State Government for absorption of Shikshan Sevak as Assistant Teacher, on completion of period of 3 years as Shikshan Sevak, a person becomes eligible for appointment as Assistant Teacher and the very said policy contemplate that if a person has worked as a part time Shikshan Sevak, on completion of 6 years of service, he becomes eligible for appointment as Assistant Teacher.

(3.) The respondent No.4 is an Educational Institution registered under the Bombay Public Trusts Act and the Societies Registration Act, and respondent No.5. school is run by respondent No.4, which is recognized by the Government and is also in receipt of grant in aid.