MAHARANA PRATAP SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed under Articles 226, 227, 14 and 21-A of Constitution of India. The petitioner, a trust is running school for handicapped students is seeking directions against respondents, Government and Government authorities to give approval to the appointments of five staff members of school of the petitioner. Both the sides are heard.

(2.) The petitioner is running a deaf and dumb school. Recognition was granted to the school in the year 1990 and it was for 40 students. In the year 1995 the State Government granted 100% grant in aid.

(3.) By Government Resolution ('GR' for short) dated 18.8.2004 the State Government created new staffing pattern for the schools of aforesaid nature in respect of teaching and non teaching staff. According to the petitioner, the staffing pattern created in the year 2004 is applicable to it's school as per the said GR and it is entitled to have the staff as per the new staffing pattern. It is the contention of the petitioner that it is entitled to have staff of 20 employees and as new staffing pattern came in, it was entitled to appoint five more staff members.