VASANT RAMCHANDRA POTDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The writ jurisdiction of this Court has been invoked by the petitioner through the present Writ Petition seeking a writ in the nature of mandamus for quashing and setting aside the impugned order dated 09.11.2012 passed by the Education Officer. The petitioner has also sought direction to the respondents-authorities to forward his pension case as Headmaster of the school to the Accountant General within a stipulated period and further direction is also sought to the Accountant General to ensure that the petitioner's terminal benefits are disbursed forthwith, in the backdrop of his superannuation with effect from 01.12.2013.

(3.) The petitioner has approached this Court by filing the present Writ Petition on 06.12.2012. It is the case of the petitioner that with his qualification of B.A., M.A., B.Ed., he came to be appointed as Trained Graduate Teacher after regular selection with the school run by the Respondent No.3 with effect from 01.07.1980. The petitioner states that the he is the senior most teacher in Category-C amongst the teaching staff and it is reflected so in the common seniority list prepared for the year 2007-2008. The petitioner has placed on record the copy of the seniority list prepared by the Nutan Vidyalaya, Mangrul (Pan), Taluka-Akalkot, District-Solapur for the year 2007-2008.