SARODE JALINDAR DEVRAM Vs. SARASWATI VIDYA MANDIR

JUDGEMENT

(1.) The petitioner above named is a teacher working as ' Shikshan Sevak' in the respondent No. 1 ' School which is run by the respondent No. 2 . S.G.J. Educational Trust. By the above Writ Petition, the petitioner inter alia seeks a direction against the respondent No. 1 ' School to treat his appointment as on probation as an Assistant teacher from 22nd November, 1999, and to pay him all the benefits and perquisites of service including back wages and continuity, with effect from the said date. The petitioner also seeks a direction that the respondent No. 3 ' Education Officer be directed to approve the appointment of the petitioner in respondent No. 1 ' School as on probation with effect from 22nd November, 1999, and the last direction sought is to cancel the appointment of the petitioner as ' Shikshan Sevak' .

(2.) Such of the facts which are necessary to be cited are stated thus:

(3.) On behalf of the respondent Nos. 1 & 2 and the Education Officer, Affidavits have been filed dealing with the claims and the contentions of the petitioner. The Writ Petition is sought to be opposed by the respondents on the ground that the petitioner was appointed against a post meant for Nomadic Tribe (B) whereas the petitioner belongs to Nomadic Tribe (C) Category. It is further the case of the respondents that the petitioner having accepted the appointment as ' Shikshan Sevak' and having executed a Bond, now cannot turn back and claim the reliefs that he has sought in the instant Writ Petition.