KIRAN KIRIT SOLANKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner who has been appointed as a staff nurse in the year 2008 approached the Maharashtra Administrative Tribunal being aggrieved by the act of recovery of the amount due to her as increments on the ground of non passing of Marathi Language examination in terms of Maharashtra Government Servants (Other than Judicial Department Servants) Marathi Language Examination Rules, 1987.

(2.) In terms of the said Rules, on appointment being made, it is imperative on the part of the employee to pass the examination in Marathi Language within a period of two years. The Rules of 1987 also provide for consequences of failure to pass the examination. The consequences contemplate withholding of increment till the incumbent passes the examination.

(3.) On the increments being withheld, the petitioner approached the Tribunal by filing Original Application which came to be disposed of. Being aggrieved by the impugned order passed by the Tribunal, the present writ petition is filed.