MHASU RAGHUNATH AVHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent of parties.

(2.) Petitioner has approached this Court, seeking direction to the Respondents to implement the decision of the Deputy Director of Education, in pursuance to the Order dated 15/10/2008 passed by this Court.

(3.) The Deputy Director of Education, by the said Order, on consideration of the directions, noted the statements on behalf of the Management that, subsequent to the Petitioner, there were 13 trained teachers, who came to be appointed and their proposals were forwarded and the appointments were approved. It was only the Petitioner, whose proposal was not forwarded, though he was appointed on the post of Assistant Teacher with effect from 01/07/1994. It is the specific case of the Petitioner that on the date of his appointment, he was possessing requisite educational qualification of B.Ed. and his main subject was "Economics" alongwith "Marathi" and "Geography" as general subjects. In view of the statement that was made during the course of hearing before the Deputy Director of Education, Deputy Director of Education considered the entire issue and directed that the Petitioner is entitled to be absorbed from the date on which the post in the Cadre of Trained Graduate Teachers is available. A direction was therefore issued that, from the said date on which the said post becomes available, the Petitioner should be granted approval. The Petitioner has thus approached this Court being aggrieved by the nonimplementation of the said order.