NAYANA PRAMOD AVHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of the parties, taken up for hearing forthwith.

(2.) It is the petitioner's case that she was eligible to be appointed in the B.Ed scale, however she was informed that as the posts were not available, she should accept the said appointment in D.Ed scale with an assurance that as and when the posts in the B.Ed scale become available, she would be forthwith appointed in the B.Ed scale. The petitioner accepted the appointment on the basis of this assurance. According to the petitioner, she has performed her duties honestly and sincerely, however till today, she continues to be in D.Ed scale. Though several teachers have been appointed in the B.Ed scale, the petitioner has been deprived of the said scale.

(3.) According to the petitioner, she has made various representations and requested the respondents to grant B.Ed scale to her. However, various juniors were appointed in the B.Ed scale. But the petitioner has been deprived of her legitimate right. The petitioner's case is that she is being victimized and is, in fact, being transferred. According to the petitioner, she has challenged the transfer.