LAWS(BOM)-2017-12-244

MEHFOOZA AFROZ ANSARI Vs. REGIONAL DIRECTOR

Decided On December 14, 2017
Mehfooza Afroz Ansari Appellant
V/S
REGIONAL DIRECTOR Respondents

JUDGEMENT

(1.) Petitioner challenges promotion given to respondent no.4 as Headmaster and claims that she being senior, should have been promoted vide order dated 11.10.1996. The order dated 19.04.1999, passed by respondent no.2 rejecting her representation in this respect, and pointing out that she has been regularized from 01.07.1988, has also been questioned in the present matter.

(2.) We have accordingly heard Shri A.D. Mohgaonkar, learned Counsel for the petitioner and Shri H.R. Dhumale, learned A.G.P. for respondent nos. 1 and 3. None is present for respondent nos. 2 or 4.

(3.) Short submission of Shri Mohgaonkar, learned counsel is both petitioner and respondent no.4 joined services as fully qualified teachers with respondent no.2 Municipal Council. Petitioner joined on 05.08.1985 and is in continuous employment since then. While, respondent no.4 joined on 01.07.1986, and therefore, for all purpose he is junior to her.