NARAYAN DATTU PANCHAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard learned advocates for the parties appearing finally, by consent.

(2.) By this writ petition, the petitioner has invoked the jurisdiction of this Court under Article 14, 21, 226 and 227 of the Constitution of India, for issuance of writ of certiorari or for directions for quashing and setting aside the order dated 20/09/2012 and for releasing of his salary for the period between 26/09/2007 to 27/03/2012.

(3.) The factual matrix leading to the petition are that, the petitioner joined the services as Watchman in June, 1990 with school by name Kailaswasi Rangoji Ghate Orthopedic Handicap Residential School, Hanegaon Tq. Deglur District Nanded, which was a special school. The school was functioning on non grantsinaid basis. The grants were accorded by respondent No.1 State for the first time in 1995-1996. The said school came to be closed from 20/11/2000 as some discrepancies were found in the inspection conducted by the officers of respondent No.2. Respondent No.2 had prepared list of surplus employees working in the special school at the State level. The petitioner was waiting for his absorption since December, 2000. He had visited the office of respondent No.2 time and again with the request of absorption. Ultimately an order of absorption came to be passed in his favour on 26/09/2007 by respondent No.2. He was asked to join school at Paturda District Buldhana by the order dated 26/09/ 2007. He went to the said school for joining but the school authorities did not allow him to join.