YESHWANT RUPCHAND KOLHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri V.D.Sapkal, learned Counsel appearing for petitioner in Writ Petition No. 1728/2007. Petitioner in Writ Petition No. 7248/2007 is appearing in person. He adopted the arguments advanced by Shri Sapkal, contending that his case is similar to the case of the petitioner in Writ Petition No.1728/2007. Learned AGP Shri S.P.Tiwari made submissions on behalf of the State. Shri V.R.Sonwalkar argued on behalf of Respondent No.3 in both these writ petitions, i.e. Zilla Parishad, Jalna. Advocate Shri A.R.Nikam made submissions for Respondent No. 5 Maharashtra State Examination Board, Pune, in both the writ petitions.

(2.) Since the issues involved in both the writ petitions are common, I deem it appropriate to decide both these writ petitions by a common reasoning.

(3.) Shri Yashwant Rupchand Kolhe, petitioner in Writ Petition No.1728/2007 was appointed as a primary teacher in Kendriya Prathmik Shala, Pikangaon, vide order dated 19th August, 1996 by Chief Executive Officer, Zilla Parishad, Jalna, whereas Shri Vishnu Bhagwan Jadhav, petitioner in Writ Petition No.7248/2007 was appointed as Untrained primary teacher at Kendriya Prathmik Shala, Karjat, Tq. Ambad, District Jalna, vide order dated 4th August, 1998 issued by Chief Executive Officer, Zilla Parishad, Jalna.