GANESH Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) The learned Counsel for the petitioner makes an oral prayer to substitute the words "Assistant Teacher" by words "Shikshan Sevak". Oral prayer granted. Amendment to be carried out forthwith.

(2.) Rule, returnable forthwith. By consent of the parties, taken up for final hearing.

(3.) The petitioner herein possesses B.Sc.B.Ed. Qualification. He came to be appointed as Assistant Teacher by respondent No.3, which runs four aided schools by order dated 31st July, 2014. On 2nd September, 2014, respondent No.2 granted approval to the appointment of the petitioner on no grant basis. In Mangaleshwar Vidyalaya run by respondent No.3, there was a workload of Mathematics subject and no teacher of this subject was available. On 20.6.2014 Respondent No.3 proposed to transfer the petitioner to the said school however, the petitioner sought guidance of respondent No.2, who advised that if the said teacher is granted approval, the transfer can be effected as a "Shikshan Sevak". On 1.9.2014 the petitioner came to be transferred in Mangaleshwar Vidyalaya as Shikshan Sevak.