SHAIKH RAHIMUNNISA BEGUM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally at the stage of admission.

(2.) The petitioner is seeking direction to respondent No.4 Education Officer (Secondary), Latur to grant her permanent approval as a Headmistress of the School namely Siraj Ul-Uloom Urdu Girls High School, Ahmedpur, Taluka Ahmedpur, District Latur, which is being run by respondent Nos. 5 and 6. She also claimed release of her salary as a Headmistress after the grant of permanent approval from the date of such appointment.

(3.) According to the petitioner, she was appointed as an Assistant Teacher in the aforesaid school on 23/6/1997 and her appointment was approved by respondent No.4 under order dtd. 20/7/2001. As one Shri Kazi Mohammad Ali Bashiroddin who was Headmaster of the said School, got retired on 31/12/2019 on attaining the age of superannuation, respondent No.5 Trust as well as it 's employees made representations / proposals to respondent No. 5 for grant of permanent approval to the petitioner as a Headmistress. However, there was dispute between respondent No.5 Trust and respondent No.6, who is claiming himself to be a Secretary of the Trust. So many Change Reports are also pending with the Assistant Charity Commissioner, Latur. Thus, it is yet to be decided as to who, out of respondent No.5 and respondent No.6, is having control over the Management of the school.