AMIT MOHANRAO KADAM Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2022-12-220
HIGH COURT OF BOMBAY
Decided on December 08,2022

Amit Mohanrao Kadam Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

VIBHA KANKANWADI, J. - (1.).Rule. Rule made returnable forthwith. Heard learned Advocates for the parties finally, by consent.
(2.)The petitioner, who is an Assistant Teacher, is a member of Scheduled Caste came to be appointed by appointment order dtd. 10/9/2015 after adopting a due procedure with respondent No.3 - School. There was a clear vacant post available on the date of his appointment. The Headmaster of the school, who stood retired on 30/6/2014, was from OBC category. As a result of which, there was a vacant post. The roster was duly verified by the Commissioner of B.C. Cell and thereafter it was made known that the post from the S.C. category is available. After the appointment, the petitioner's name was also included in the civil list of staff of the said school for the year 2015-16 to 2019-20. The staff sanction order issued by respondent No.2 for the year 2015-16 to 2018-19 has been produced on record. The respondent No.4 submitted proposal on 16/10/2018 to respondent No.2 for granting approval to the appointment of the petitioner. The respondent No.2 did not consider the said application immediately. The petitioner was required to approach this Court by filing Writ Petition No.12470 of 2019 and then this Court had directed respondent No.2 to consider the approval and pass a specific order. After taking repeated follow up with the respondent No.2, ultimately the respondent No.2 rejected the proposal on erroneous grounds. The said order was issued on 20/3/2020, however, it has been received by the petitioner on 29/5/2020. The said order is illegal, perverse and contrary to the Government Resolutions. The petitioner had completed three years period of Shikshan Sevak on 9/9/2018 satisfactorily and, therefore, as per the policy within GR dtd. 14/10/2010, proposal for seeking approval after completion of period of Shikshan Sevak as regular Assistant Teacher should have been considered within a period of one month from the date of submission of this approval by the respondent No.2. As the impugned order suffers from illegality, it deserves to be set aside by issuing writ of certiorari as well as writ of mandamus has been prayed, directing the respondent No.2 to grant approval to the services of the petitioner.
(3.)Affidavit-in-reply has been filed on behalf of respondent No.2 by by Mr. Ankush Bhagwat Shingde, Superintendent, Class-II in the office of Education Officer (Secondary), Zilla Parishad, Latur, Tq. & Dist. Latur. It has been contended that respondent No.3 - Education Society has appointed one Smt. Indu Batanpurkar on compassionate ground for the Science subject and submitted proposal for approval to the office of the deponent. There was no clear vacant post available for granting appointment of the petitioner and, therefore, the impugned order is correct.


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