SUMANGALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition by a teacher is directed against orders passed by respondent No. 3 Education Officer (Secondary), Zilla Parishad, Chandrapur on 30-6-2004 and 2-2-2005 whereby he held the petitioner to be junior to respondents No. 6 to 8 in respondent No. 5 school run by respondent No. 5 society.

(2.) Facts which are material for deciding this petition are as under : The petitioner who was B.A. B. Ed. was appointed as Assistant Teacher on 5-1-1981 temporarily up to the end of academic session 1980-81. After vacation her appointment was continued from 29-6-1981 till the end of academic session 1981-82. On 18-6-1982, she was again appointed for academic session 1982-83. She was appointed w.e.f. 27-6-1983 on a continuous basis. All these appointments were approved by respondent No. 3 from time to time.

(3.) The breaks in the service of the petitioner (summer vacations) from 10- 5-1981 to 26-6-1981, 9-5-1982 to 17-6-1982, 8-5-1983 to 26-6-1983 were condoned. She had already been paid salary for these periods.