ARUN RATIRAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The present Writ Petition revolves around the short issue as to whether the qualification of S.S.C. A.T.D. would qualify the petitioner as a trained teacher and we note that the issue involved is no more res-integra as the Division Bench of this Court in case of Ibrahim Ismail Tadkal Vs. Education Officer (Primary), Zilla parishad, Solapur and Ors, 2011 4 MhLJ 649 has already put the controversy rest.

(3.) The order placed at Annexure-A issued by the District Social Welfare Officer, Thane discloses that the appointment order of the petitioner effected in the Primary Ashram School, Mohane, Taluka-Kalyan, District-Thane is issued in the capacity of Assistant Teacher in the pay-scale of Rs.1200-2040 in the backdrop of the qualification of the petitioner namely S.S.C. A.T.D. Further by order passed on 01.08.1996 the approval was granted to the appointment of the petitioner from 13.06.1966 to 30.04.1997 and further by an order dated 23.07.1997 approval was granted to the the petitioner on permanent basis from 13.06.1997 to 30.04.1998.