RAVINDRA GANSING SONAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The contention of the petitioner is that the petitioner was working since the year 1996 on an admissible post, however, the petitioner was not given approval only on the ground that though the post was admissible it was not sanctioned. In the year -2014 because of the voluntary retirement of one Mr. D.S. Panpole, the sanctioned post also became vacant. The petitioner was accommodated on the said post of 'Peon', however, the approval is rejected.

(2.) One of the ground for rejection of the approval is petitioner was aged 45 years in the year-2014, and that there are surplus peons, so also, provisions of Section 5 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 are not followed.

(3.) We have heard Mr. Salgare, learned Advocate for the petitioner, Mr. Karlekar, learned Assistant Government Pleader for respondents no. 1 to 5 and Mr. Bhavthankar, learned Advocate for the institution.