RATNA RAMESH SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) In all these matters, the Petitioners comprise of the individual employees and the Education Society (their employer), which is Sudhagad Education Society, Pali, Taluka Sudhagad, District Raigad. The identically placed employees and the Management are aggrieved that the proposal forwarded by the Management seeking approval to the appointment of the employees, as Shikshan Sevak, has been rejected. The details about the employees, who were appointed as Shikshan Sevak for a period of three years, have been set out in the pleadings.

(3.) It is claimed that the advertisement, prior to the selection and appointment of the teachers, was published in 'Ratnagiri Times'. The School Committee found these Petitioner candidates suitable for appointment as Shikshan Sevak. Though the advertisement was published on 15/7/2022, the Management appointed the Petitioners as Shikshan Sevaks on different dates. Kum. Ratna Ramesh Salunke was appointed on 30/11/2023 (after 16 months), Sou. Sanjivani Shailesh Patil was appointed on 12/7/2023 (after one year) and Shri. Suraj Krushna Mendan was appointed on 28/11/2024 (after 28 months).