STATE OF MAHARASHTRA THROUGH THE DIRECTOR, VOCATIONAL EDUCATION AND TRAINING, NASIK DIVISION, NASIK Vs. RAJENDRA KASHINATH DARANDALE, AGE MAJOR, OCC. NIL, R/O SONAI, TQ. NEVASA, DISTRICT AHMEDNAGAR

JUDGEMENT

(1.) Considering that a short issue arises for adjudication in the Writ Petition, learned Advocates for the litigating sides prayed for taking up the petition for final hearing forthwith.

(2.) As such, Civil Application No.13117 of 2016 is allowed.

(3.) I have heard the submissions of the learned AGP, who has criticized the impugned judgment dated 24.7.2008. Grievance is that merely because the respondent/employee has completed 240 days in employment, the Industrial Court could not have invoked Sec. 4C of the Industrial Employment (Standing Orders) Act, 1946 for granting permanency. He further submits that petitioner No.2/Principal, cannot create posts. The Department of Education for Vocational Education and Training will have to consider the proposal for regularising the services of the respondent/employee.