MANDESH EDUCATION SOCIETY Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The petitioner - Mandesh Education Society has filed this Petition under Article 226 of the Constitution of India challenging the order dated 10/9/2018 at Exhibit 'O ', order dated 29/9/2018 at Exhibit 'P ', order dated 2/11/2018 at Exhibit 'Q ' passed by respondent No.2 - Deputy Director of Education, Pune Region, Pune. The petitioner is also challenging the order dated 15/11/2018 passed by respondent No.3 - Education Officer (Secondary), Zilla Parishad, Solapur.

(2.) The facts of the Petition in a nutshell are thus :

(3.) The pay bills of all the teachers of Hanuman Vidyalay were sent through the petitioner - Institution on 3/6/2016. Thus the order dated 29/10/2015 of transfer was implemented. Some teachers from Vikas Vidyalay, Ajnale, were transferred to Hanuman Vidyalay on 6/7/2017. The pay bills of these teachers along with other teachers for payment of salary who were transferred to Hanuman Vidyalay were submitted on 8/6/2018. Thereafter, two Assistant Teachers from Vikas Vidyalay and two Assistant Teachers from Hanuman Vidyalay were transferred interse on 15/6/2018 from one school to another.