SUMAN LAHANU WAKCHAURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these petitions are being disposed of by a common order, as the issues involved are identical. With the consent of parties, rule in both the petitions. With the consent of parties, heard forthwith.

(2.) The petitioner in W.P. No. 6081/2007 was in employment of respondent No. 4, and has since superannuated. By the present petition, the petitioner who appears in person prays that her pay be fixed according to law and the Management be directed to give arrears of salary alongwith 18% p.a. interest, as also provident fund, gratuity, pension and other pensionary benefits as per law on par with permanent employees of grantable schools, as also to give service book with complete details. There are some other details which are not been gone into. The petitioner will be known as the "Teacher" and respondent No. 4 as the "Employer".

(3.) Writ Petition No. 7171/2007 is filed by the Employer challenging certain orders passed by the Education Officer (Secondary), Zilla Parishad, Ahmednagar, more so, pay fixation done by the Senior Auditor, Education Department, in terms of audit dated 20-3-2007 and order dated 1-9-2007 and communication dated 5-10-2007. The principal contention as urged on behalf of the society to which the petitioner in W.P. No. 6081/ 2007 is a party, is that in case a school is run by a private management which is non aided, pay scales be made applicable from 1-5-1999 and secondly as far as senior pay scale is concerned, considering Government Resolution the said pay scale is not applicable to non aided schools.