VASANT BANDOPANTH NARHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition, the Petitioner challenges the Government Resolution dated 20th October, 1976, a copy whereof is annexed as Exhibit 'd' to the Petition, and the Seniority List dated 1st december, 1982 prepared in pursuance thereof.

(2.) IN the year 1954, the Petitioner joined service as an Assistant Teacher in the then State of hyderabad. The former Hyderabad State was split up and on and from 1st April, 1956 some part of it was merged in the then State of Bombay. The options were given to the employees who were working with the then Hyderabad State Government and the Petitioner opted for absorption in the then State of Bombay. The Petitioner became graduate in Arts in the year 1959 and passed b. Ed. Examination in the year 1960 and acquired essential qualification for becoming a secondary School Teacher.

(3.) IN the year 1961, the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (for short, 'the Act') came to be passed. Under the Act, the part of education came to be entrusted to the various Zilla Parishads or Panchayat Samitis. Many teachers who were then working with the 1st respondent came to be allotted to the Zilla Parishads under the Act. The Petitioner was transferred as a secondary school teacher in the Zilla Parishad, Usmanabad and was granted the scale of a trained graduate. The appointment of the Petitioner was confirmed on 1st August, 1972. The Petitioner was falling in the District Technical Service (Class-III) (Educational ).