ATUL MURLIDHARRAO ADHAOO Vs. DEPUTY DIRECTOR VOCATIONAL EDUCATION AND TRAINING REGIONAL OFFICE NISHIK

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner has approached to this Court under Art. 227 of the Constitution of India seeking directions to quash and set aside the impugned order dated 14.8.1997 in the Original Application No. 502 of 1997 passed by the Maharashtra Administrative Tribunal, Mumbai (in short "M.A.T.").

(3.) The factual matrix are like this - The petitioner has passed 12th Standard examination with Maths and Science subjects. He has further possessed the qualification of I.T.I. Electronics Course in the year 1991, N.C.T.V.T. Course in Electronics Trade, Radio and Television Course and also the Advanced Vocational Training System Course. Initially, he was appointed on 5.12.1992 by the respondent, the Principal, I.T.I., Dist. Nashik as a Craft Instructor (Electronics) on temporary basis for a period of three months. Then again he was appointed on 14.3.1993 for a period of two months. On 2.6.1993 he was appointed on a temporary/ad-hoc basis with a direction of the M.A.T. that he will continue in service till duly selected candidate from the Selection Board is available.