AMAR PRAKASHRAO DAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioners by this petition are challenging the communication dtd. 8/12/2023 issued by respondent No.3, Deputy Director of Education, Nagpur Division, Nagpur, thereby rejecting to approve the appointment of the petitioners working with aided private schools on the ground that the appointments were not made in accordance with the Government Resolution dtd. 23/6/2017 without conducting the appointment through the Pavitra Portal.

(3.) The petitioners submitted that they are Teachers appointed and continuously working at Yashwant Mahavidyalaya (Junior College), Wardha, a 100% grant-in-aid institution. The petitioner No.1 completed M.A. and B.Ed. in Economics in 2010, thereafter obtained B.Ed. in Hindi in 2018, and acquired M.A. in Hindi as a second subject in 2021. The petitioner No.2 completed B.A. and M.P.Ed., thereafter obtained B.A. in Sociology in 2018, and completed M.A. in Sociology in 2021. The petitioners contended that both petitioners acquired the requisite qualification in the second subject within the prescribed period of four years from the date of appointment, strictly in accordance with the Government Resolution dtd. 1/12/2005.