VIJAY UTTAM CHAVHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India seeking a direction against Respondent No.3, the Divisional Deputy Director of Education, Chhatrapati Sambhajinagar, to consider the proposal submitted for inclusion of the name of the petitioner in the Shalarth Pranali and to issue a Shalarth ID so that the petitioner may receive salary along with consequential benefits.

(2.) The petitioner is serving as an Assistant Teacher in the school run by respondent Nos.5 and 6 and is presently working as In-charge Headmaster of the said institution. The petitioner was initially appointed as a Shikshan Sevak on 22/1/2013 after following due procedure as prescribed under the relevant statutory framework governing appointments in private aided schools. After completion of the probation period, the petitioner continued in service as Assistant Teacher and the management issued appropriate orders in that regard.

(3.) The proposal dtd. 24/1/2013 seeking approval to the petitioner's appointment as Shikshan Sevak was submitted by the management to the office of respondent No.4, the Education Officer (Primary). Subsequently, another proposal dtd. 27/1/2015 was forwarded seeking approval for continuation of services and appointment as Assistant Teacher. Upon due scrutiny of the proposals, respondent No.4 passed an order dtd. 26/3/2015 granting approval to the initial appointment of the petitioner as Shikshan Sevak for the period from 22/1/2013 to 21/1/2015 and thereafter granted approval to the continuation of the petitioner's services as Assistant Teacher with continuity from 21/1/2015 on a non-grant basis.