MEENA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally, by the consent of the learned counsel appearing for the parties.

(2.) This Petition is filed with the following prayers :-

(3.) The brief facts leading for filing this Writ Petition are that, the petitioner was appointed as untrained teacher on 26.6.1995, and her appointment has been continued by the management by issuing appointment orders from time to time, and she is in continuous service. The management prepared the surplus table in the year 2003-2004, and also prepared seniority list, and petitioner's name is shown at Sr.No.11 of the said list. On 6.9.2003 the Education Officer issued staff approval and the school also prepared the list of teachers class-wise for the year 2000-2001. The petitioner completed Postal D.Ed. Course on 6.6.2005.