PUSHPA GIRIDHAR WAGHMARE Vs. BAHUJAN SHIKSHAN SANGH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India prays for issuance of writ of certiorari calling for the record in respect of the appointment of respondents no.6 & 7 to the post of Peon in a High School of respondent no.1 situated at Sangamner, Ahmednagar and Pune and after examining the legality, validity and propriety thereof, the appointment of respondents no.6 & 7 be quashed and set aside. The petitioner also prays for issuance of a writ of mandamus directing respondents no.1 to 3 to appoint the present petitioner to the post of Peon in the Secondary School of the respondent no.1 and to disburse the necessary salary. The petitioner has also prayed for directing respondents no.4 & 5 to issue necessary instructions to respondents no.1 to 3 to make payment of the salary to the petitioner for the period of 1.12.1999 to 1.8.2000. In the alternative the petitioner prays for issuance of a writ of mandamus for directing respondents no.1 to 3 to pay the petitioner the salary for the period from 1.12.1999 to 1.8.2000. The other reliefs which the petitioner has sought for pertain to certain ad interim relief.

(3.) Certain facts which necessitated the filing of the present petition may briefly be noted as below :-