RAJESHWAR NAGNATH REDDY Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the Petitioner prays for quashing the order dated 09.08.2005 passed by Respondent No.5 and the order dated 11.08.2005 passed by Respondent No.3 directing the Petitioner to refund the excess amount that was paid to him as his salary.

(2.) The learned Advocate for the Petitioner submits that the impugned orders have been passed on the ground that the Petitioner should have acquired the qualification of Diploma in Education (D.Ed.). It is submitted that the Petitioner has the qualifications of Bachelor of Science (B.Sc.) and Bachelor of Education (B.Ed.) and is working in an Ashram School to which the Government Resolutions introduced by the Education Department would not be applicable. He submits that such Government Resolutions with reference to the Ashram Schools alone would be applicable to the employees employed in such Ashram Schools.

(3.) By order dated 26.04.2006, this Court granted ad-interim relief to the Petitioner as against the proposed recovery. By order dated 10.07.2006, this petition was admitted and the interim relief in terms of prayer clause (D) was granted, to be continued till the disposal of the petition.