BAJIRAO VAIJANATH MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Addl.G.P. for the respondentsState.

(2.) The challenge in this petition under Article 226 of the Constitution of India is to the impugned order dated 26 th October 2016 issued by the respondent No.3Deputy Director of Education, Mumbai Region, Mumbai thereby refusing to grant benefits to the petitioner with regard to the services rendered by the petitioner as a lecturer on contract basis in Government run Junior College.

(3.) The facts of the case in brief are that the petitioner was appointed as "Junior Lecturer" at Rajaram College, Kolhapur on 22/8/2002 for the subject of Geography to teach classes of standard 11 and 12 (Junior College Sec. ). Rajaram College is a Government College. The services of the petitioner were continued on the same post in the said Junior College in the subsequent academic years up to 19/7/2010. There is no dispute that the petitioner, though working on contract basis, continued without any break in service till 19 th July 2010. The service of the petitioner was on contract basis on consolidated monthly pay as stated in the order of appointment. The appointment was approved by the Deputy Director of Education, Kolhapur Region, Kolhapur and the petitioner received monthly salary from the grant-in-aid paid to the College.