NAJHAT KHAJA ANSARI CHANGED Vs. ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) Heard Mr. Ashok Tajane for the Petitioners, Mr. Vijay Killedar for the Respondent Nos. 1 and 2, Mr. Dilip Bodake for the Respondent No.3 and Mr. A. A. Naik, AGP for the State-Respondent No.4.

(2.) The Petitioner No.1 is working as a Balwadi Teacher w.e.f. 1 st April, 2002. As of today, the Petitioner No.1 has put in almost 23 years of service. So far as Petitioner No.2 is concerned, she was appointed as a Balwadi Teacher on 8/6/1996. As of today, the Petitioner No.2 has put in almost 29 years of service.

(3.) The Petitioners have completed their D. Ed. qualification in the year 1998 and 2013 respectively. The Petitioners seek absorption as Assistant Teachers in view of the order passed by this Court in Writ Petition No.2290 of 2000 dtd. 3/5/2000, in respect of other similarly situated teachers, which reads as under: