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Homraj Hansaram Bisen vs State Of Maharashtra
2012 Latest Caselaw 376 Bom

Citation : 2012 Latest Caselaw 376 Bom
Judgement Date : 20 November, 2012

Bombay High Court
Homraj Hansaram Bisen vs State Of Maharashtra on 20 November, 2012
Bench: B.R. Gavai, A.P. Bhangale
                                             1

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY, 

                        NAGPUR BENCH : NAGPUR




                                                                                 
                                                         
    Writ Petition No.  3458  of  2012

    Petitioners   :     1.  Homraj Hansaram Bisen, aged Major, Assistant




                                                        
                        Teacher,  c/o Dhananjay Smruti Vidyalaya, Betkathi,

                        Tahsil Korchi, District Gadchiroli

                        2.  Kailash son of Ramaji Borkar, aged Major, occ:




                                           
                        Assistant Teacher, c/o Dhananjay Smruti Vidyalaya, Betkathi,
                            
                        Tahsil Korchi, District Gadchiroli

                        3.  Trimbak  Shriram Pustode, aged Major, 
                           
                        Assistant Teacher c/o Dhananjay Smruti Vidyalaya, Betkathi,

                        Tahsil Korchi, District Gadchiroli
      


                        4.  Vilas Shankar Pustode, aged Major, 
   



                        Assistant Teacher, c/o Dhananjay Smruti Vidyalaya,

                        Angara, Tq. Kurkheda, District Gadchiroli





                        5. Lekram Baburao Dongarwar, aged Major, asst.

                        Teacher, c/o Dhananjay Smruti Vidyalaya, Betkathi,

                        Tahsil Korchi, District Gadchiroli





                        versus

    Respondents :       1.  State of Maharashtra, through its Secretary,

Department of Education, Mantralaya, Mumbai-32

2. State of Maharashtra, through its Secretary,

School Education and Sports Department,

Mantralaya, Mumbai-32

3. Deputy Director of Education, Nagpur

4. The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Gadchiroli

5. Rashtriya Shikshan Sanstha, Angara, through

its Secretary Ghanshyam Kapgate, Angara, Tq.

Kurkheda, District Gadchiroli

6. Dhananjay Smruti Vidyalaya, Betkathi, Tq.

Korchi, District Gadchiroli, through its Principal

7. Dhananjay Smruti Vidyalaya, Angara, Tahsil

Kurkheda, Dist. Gadchiroli, through its Principal

Mr Anand Parchure, Advocate for petitioners

Ms Bharti Dangre, Addl. Government Pleader for respondents no. 1 to 3.

Respondent no. 4 served.

Mr Pankaj Navlani, Advocate for respondents no. 5,6 and 7.

______

Writ Petition No. 2712 of 2011

Petitioners : 1. Arvind Sudhakar Asutkar, aged Major, occ: service,

resident of Sai Nagar, Ghugus, Dist. Chandrapur

2. Vijay Nagobaji Chalakh, aged Major, occ: service,

resident of c/o Dadaji Khandalkar, Tukdoji Nagar,

Ghugus, District Chandrapur

3. Dnyaneshwar Pundlik Sonkusare, aged Major,

occ: service, resident of c/o Sanjay Pimpalkhende,

Jagannath Baba Nagar, Chandrapur

4. Ishwar Namdeo Khangar, aged Major, occ: service,

r/o c/o Balkrishna Wairagade, Vishvakarma Nagar,

Chandrapur

5. Hemant Raghuji Butle, aged Major, occ: service,

r/o c/o Somaji K. Bhute, Ganesh Bhawan, Ward No. 6,

Ghugus, Dist. Chandrapur

6. Namdeo Dadaji Morey, aged Major, occ: service,

resident of Garu Nagar, Teachers Colony, Bhadrawati,

District Chandrapur

7. Sachin Deorao Bhoyar, aged Major, r/o Pathanpura,

Ward No. 45, Chandrapur

8. Anil Babarao Takare, aged Major, occ: service,

r/o Usargaon, ACC Cement Nagar, Dist. Chandrapur

9. Vishal Mahadeo Nagrale, aged Major, occ:

service, r/o Aditi Plaza, Bungalow No. 2, Tirthroop

Nagar, Tukum, District Chandrapur

10. Santosh Wamanrao Soor, aged Major, occ: service,

r/o c/o Dashrath Asopwar, Behind Godawari Mangal

Karyalaya, Ghugus, Dist. Chandrapur

11. Ravikanth Nilkanth Wararkar, aged Major, occ:

service, r/o Kunbi Society, Bhadrawati, District

Chandrapur

12. Shrikant Ramchandra Aswale, aged Major,

occ: service, r/o c/o Vyahad (BK), Tah. Sawli,

Dist. Chandrapur

13. Sanjay Nilkanth Gaware, aged Major, occ:

service, r/o Vyawahad (Bk), Tah. Sawli,

District Chandrapur

14. Amol Sudhkar Kakde, aged Major, occ: service,

r/o J. B. Nagar, Datala Road, Chandrapur

15. Sudhakar Ramdasji Dhawas, aged Major,

occ: service, J.B. Nagar, datala Road, Chandrapur

16. Vijay Mahadeo Tarale, aged Major, occ: service,

resident of J. B. Nagar, Datala Road, Chandrapur

17. Suresh Jaising Pawar, aged Major, occ: service,

resident of Krishna Apartments, J. B. Nagar,

Chandrapur

18. Ku Kalpana Vitthalrao Tajne, aged Major, occ:

service, r/o Rampuri Ward, Camp Area, Gadchiroli

19. S. R. Meshram, aged Major, occ: service,

resident of Rampuri Ward, Camp Area, Gadchiroli

20. P. P. Gyanpawar, aged Major, occ: service,

resident of Chamorshi, Dist. Gadchiroli

21. G. D. Zade, aged Major, occ: service, r/o

Chamorshi, District Gadchiroli

22. P. D. Kathpalliwar, aged Major, occ: service,

r/o Khedi, Post Chimala, Tq. Sawali, District

Chandrapur

23. T. R. Jellewar, aged Major, occ: service,

r/o Shri Mamidwar, Camp Area, Rampuri Ward,

Gadchiroli

24. R. M. Zode, aged Major, occ: service,

r/o c/o Prabhakar Mane, Kannamwar Ward, Reddy

Godown, Gadchiroli

25. Taukir Majid Sheikh, aged Major, occ: service,

r/o Near Mahesh Bhavan, Ward No. 6, Tukum,

Chandrapur

26. Anushree Nandkishore Sehgal, aged Major,

occ: service, r/o c/o N. H. Khatri, Balaji Ward,

Chandrapur

27. Mohd Nazim Abdul Rafique Sheikh, aged Major

r/o Near Saraswati Rice Mill, Ward No. 1, Chamorshi,

District Gadchiroli

28. Vinod Narayanrao Salekar, aged Major, service,

r/o c/o Jakkanwar, Behind Panchayat Samiti, Ganesh

Nagar, Ward No. 2, Chamorshi, Dist. Gadchiroli

29. Uttam Upen Majumdar, aged Major, occ: service,

r/o c/o Dilip Das, Subhash Gram, Gundapalli, Tah.

Chamorshi, Dist. Gadchiroli

30. Deepak Marotrao Somankar, aged Major, occ:

service, r/o Gawar Mohalla, Ward No. 5, Tahsil

Chamorshi, Dist. Gadchiroli

31. Shobha Ramdas Gedam, aged Major, occ:

service, r/o c/o Shivaji Higher Secondary School, Tah.

Chamorshi, Dist. Gadchiroli

32. Khushal Wangruji Kapgate, aged Major, occ:

service, resident of Telang Ward No. 2, Tahsil

Chamorshi, District Gadchiroli

33. Nandkishore Malaya Manewar, aged Major,

occ: service, r/o Telang Ward No. 2, Chamorshi,

Dist. Gadchiroli

34. S. G.Khade, aged Major, occ: service,

Chamorshi, Dist. Gadchiroli

35. Dilip Bhanuji Somankar, aged Major, occ:

service, r/o Chamorshi, District Gadchiroli

36. S. P. Bhurbhure, aged Major, occ: service,

r/o Ward No. 1, Chamorshi, Dist. Gadchiroli

versus

Respondents : 1. State of Maharashtra, through its Secretary,

Department of Education, Mantralaya, Mumbai-32

2. State of Maharashtra, through its Secretary,

School Education and Sports Department,

Mantralaya, Mumbai-32

3. Deputy Director of Education, Nagpur

4. The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Chandrapur

5. The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Gadchiroli

6. Janta Junior College, Ghuggus, Dist. Chandrapur

through its Principal

7. Navbharat Junior Arts College, Vyahad (Bk), tahsil

Sawli, District Chandrapur, through its Principal

8. Nehru Science Junior College, through its

Principal, Chandrapur

9. Vishwashanti Vidyalaya, Kunghada (R), Tah.

Chamorshi, District Gadchiroli, through its Principal

10. Arts, Commerce and Science College, Tukum,

Chandrapur

11. Shivaji High School, Chamorshi, Dist.

Chandrapur, through its Principal

12. Indira Gandhi Memorial Higher Secondary

School, Subhash Gram, Tahsil Chamorshi, District

Chandrapur, through its Head Master.

13. J. K. Bomanwar Secondary Junior College,

Tahsil Chamorshi, District Chandrapur, through

its Head Master/Principal

Mr Anand Parchure, Advocate for petitioners

Ms Bharti Dangre, Addl. Government Pleader for respondents no. 1 t5o 3.

_________

Writ Petition No. 3403 of 2011

Petitioners : 1. Tikaram Bondkuji Chandankhede, aged Major,

occ: service, r/o A. P. Halda, Tq. Brahmapuri,

district Chandrapur

2. Bhagwat Sitaram Bawne, aged Major, occ: service,

r/o Ghoti, Post Khod shiwani, Tah. Sadak Arjuni,

District Gondia

3. Laxman Mahadeo Kadukar, aged Major, occ:

service, r/o Lathi, Tah. Gondpipari, Dist. Chandrapur

4. Abaji Pisaji Waghade, aged Major, occ: service,

r/o A. P. Ganpur (Rai), Tah. Chamorshi, Dist.

Gadchiroli

5. Diwakar Rushi Durge, aged Major, occ: service,

r/o A. P. P. Vitthalwada, Tah. Gondpipri, Dist.

Chandrapur

6. Sainath Govinda Hajare, aged Major, occ:

service, r/o Vikas Nagar, gauri Talao, Babupeth,

Chandrapur

7. Madhukar Timaji Choudhari, aged major,

Occ: service, r/o c/o A. P. Ganpur (Rai), Tahsil

Chamorshi, District Gadchiroli

8. Bapu Kisan Gedam, aged Major, occ: service,

resident of Haldi, Post Lakhampur (Bori), Tahsi

Chamorshi, District Gadchiroli

9. Murlidhar Vithoba Satar, aged Major, occ:

service, r/o Ganpur (Rai), tah. Chamorshi, Dist.

Gadchiroli

versus

Respondents : 1. State of Maharashtra, through its Secretary,

Department of Education, Mantralaya, Mumbai-32

2. State of Maharashtra, through its Secretary,

School Education and Sports Department,

Mantralaya, Mumbai-32

3. Deputy Director of Education, Nagpur

4. The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Gadchiroli

5. Vidyasagar Shikshan Prasarak Mandal, Gadchiroli

6. Lokmanya Talak Vidyalaya, Ganpur (Rai), Tah.

Chamorshi, District Gadchiroli, through Principal

Mr Anand Parchure, Advocate for petitioners

Ms Bharti Dangre, Addl. Government Pleader for respondents no. 1 to 3.

_________

Writ Petition No. 3124 of 2011

Petitioners : 1. Aparna M. Ganyarpawar, aged Major, occ: service,

r/o Sampada House, Chamorshi Road, Gadchiroli

2. Bhaskar G. Undirwar, aged major, occ: service,

resident of Mollom Deshpur, Tah. Armori, District

Gadchiroli

3. Khemraj B. Dongre, aged Major, occ: service, r/o

Khomali Pimpalgaon, Dist. Gondia

4. Jaggiram T. Deshmukh, aged Major, occ: service,

r/o Mohgaon, Tah. Arjuni Morgaon, Dist. Gondia

5. Arvind R. Kapgate, aged Major, occ: service,

r/o Borde Warud, Dist. Gondia

6. Prakash Y. Deshmukh, aged Major, occ: service,

r/o Mau, Tah. Armori, District Gadchiroli

7. Ramesh B. Hukum, aged major occ: service,

r/o Wadadha, Tah. Armori, Dist. Gadchiroli

8. Arvind K. Ramteke, aged Major, occ: service,

r/o Konolga, Dist. Bhandara

9. Sanjay B. Hodge, aged Major, occ: service,

r/o Potegaon Road, Ram Nagar, Gadchiroli

10. Nago E. Thakare, aged Major, occ: service,

r/o Halda, Tah. Bramhapuri, Dist. Gadchiroli\

11. Dumesh W. Bhoyar, aged Major, occ: service,

r/o Chambharda, Dist. Gadchiroli

12. Kishor N. Wadettiwar, aged Major, occ: service,

r/o Kannamwar Nagar, Gadchiroli

13. Meera Mahadeorao Garode, aged Major, occ: service,

r/o Gadchiroli

14. Prashant Kahuji Mungelwar, aged Major, occ: service,

r/o Gadchiroli\

15. Parag Wasudeo Dadwe, aged Major, occ: service,

resident of Gadchiroli

16. Milind Gangadhar Urade, aged Major, occ: service,

r/o Chamorshi, Dist. Gadchiroli

17. Vidya Ganpatrao Pakewar, aged Major, occ: service,

r/o Gadchiroli

18. Jagdish M. Suryawanshi, aged Major, occ: service,

r/o Gadchiroli

19. Kishor Ramdas Bhoyar, aged Major, occ: service,

r/o Kunghada, Dist. Gadchiroli

20. Khemji Maroti Dhulase, aged Major, occ: service,

r/o Chambharda, Dist. Gadchiroli

versus

Respondents : 1. State of Maharashtra, through its Secretary,

Department of Education, Mantralaya, Mumbai-32

2. State of Maharashtra, through its Secretary,

School Education and Sports Department,

Mantralaya, Mumbai-32

3. Deputy Director of Education, Nagpur

4. The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Gadchiroli

5. Semana Vidya Va Vanvikas Prashikshan Mandal,

Gadchiroli, through its Secretary

Mr Anand Parchure, Advocate for petitioners

Ms Bharti Dangre, Addl. Government Pleader for respondents no. 1 to 3

________

Writ Petition No.5078 of 2012

Petitioners: 1. Nishikant Chandrakant Kadu, R/o at Kamptee, Post

Masud, Tq. Katol, Dist. Nagpur.

2. Nitin Prabhakarrao Shinde, R/o Ram Nagar Ward No.2,

Kondhali, Tq. Katol, Dist. Nagpur.

3. Rajendra Chandrabhanji Lokhande, R/o Teachers

Colony Kondhali, Tq. Katol, Dist. Nagpur.

-Versus-

Respondents : 1. State of Maharashtra, through its Secretary,

Department of Education, Mantralaya, Mumbai-32

2. State of Maharashtra, through its Secretary,

School Education and Sports Department,

Mantralaya, Mumbai-32

3. Deputy Director of Education, Nagpur.

4. The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Nagpur.

5. Late Advocate Shamakanth Kadu Junior College,

Kamptee, Dist. Nagpur Through its Principal.

Mr Anand Parchure, Advocate for petitioners

Ms Bharti Dangre, Addl. Government Pleader for respondents no. 1 to 3

________

Writ Petition No.2829 of 2012.

Petitioners: 1. Kapil Sudhakarrao Guntewar, Aged about 32 years,

Swapnil Nagar, Opp. Shivraj Health Club, Plot No.41,

Wadgaon Road, Yavatmal.

2. Himmat Vishwanath Thakare, Aged about 29, R/o At

post Ruiyai, Tah. And dist. Yavatmal.

3. Hemantkumar Baburao Mahalle, Aged about 30, R/o at

Post Ruiyai, Tah and dist. Yavatmal.

-versus-

Respondents : 1. State of Maharashtra, through its Secretary,

Department of Education, Mantralaya, Mumbai-32

2. State of Maharashtra, through its Secretary,

School Education and Sports Department,

Mantralaya, Mumbai-32

3. Deputy Director of Education, Amrtavati.

4. The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Yavatmal.

Mahatma Fule Higher Primary School Waghpur Tah. &

Dist. Yavatmal, Through its Principal.

Mr Anand Parchure, Advocate for petitioners

Ms Bharti Dangre, Addl. Government Pleader for respondents no. 1 to 3

________

Writ Petition No.3059 of 2011.

Petitioners: 1. Vinod Damodhar Hatzade, Aged Major, Occ-Service,

R/o C/o B. D. Bhute, Narsary Colony, Sakoli, Dist.

Bhandara.

2. Keshao Tulshidas Pakgate, Aged Major, Occ-Service,

R/o Lakhandur Road, Sakoli, Dist. Bhandara.

3. Rajesh Kewalram Bhalerao, Aged Major, Occ-Service,

R/o At post Minsi, Tq. Paoni, Dist. Bhandara.

4. Manohar Shankar Urkude, Aged Major, Occ-Service,

R/o 16, Sambhaji Nagar, New Friends Colony, Khat

Road, Bhandara.

5. Prashant Sudhyakar Mahalkar, Aged Major, Occ-

Service, R/o 73, New Matrusmriti Nagar, Near Spring

Dale School, Bhandara.

6. Shailendrakumar Nandram Raut, Aged Major, Occ-

Service, R/o Ashok Nagalwade, Gaytri Nagar, Subhash

Ward, Ganeshpur Bhandara.

7. Suresh Mahadeo Chandewar, Aged Major, Occ-Service,

8. Nilkamal Nilkanthrao Ukey, Aged Major, Occ-Service,

R/o 09, Sarvashri Nagar, Behind Pragati Colony, Umred

Road, Dighori, Nagpur.

9. Jagdish Wamanrao Brahmankar, Aged Major, Occ-

Service, R/o Krushnai Niwas, Rajiv Gandhi Ward,

Pragati Colony, Station Road, Bhandara.

10. Ku. Sushma Gopichand Gaidhane, Aged Major, Occ-

Service, R/o Krushi Colony, Ganeshpur, Bhandara.

11. Ku. Archana Manikrao Rithe, Aged Major, Occ-Service,

R/o Shakti Nagar, Khat Road, Bhandara.

12. Gajanan Sampatrao Khurudkar, Aged Major, Occ-

Service, R/o C/o Ashok Jibhkate, Rajaswa Colony,

Bhandara.

13. Ku. Kavita Ramesh Badwaik, Aged Major, Occ-Service,

R/o Keshao Nagar, Khat Road, Bhandara.

14. Ishwar Kashiramji Mondankar, Aged Major, Occ-

Service, R/o Ganeshpur, Bhandara.

15. Ashidkumar Tulshiram Patil, Aged Major, Occ-Service,

R/o A/P Mohdura, Tq. And Dist. Bhandara.

16. Pournima Rajendra Meshram, Aged Major, Occ-Service,

R/o Officers Colony, Takiya Ward, Bhandara.

17.

Mansaram Shriram Dhadse, Aged Major, Occ-Service,

R/o C/o Narayan Wahane, Fule Ward, Petrol Pump,

J/Nagar, Bhandara.

18. Anilkumar Dharamdas Behare, Aged Major, Occ-

Service, R/o Sai 24, Kisan Nagar, Khat Road, Bhandara.

19. Pradip Chhattarlal Thantharate, Aged Major, Occ-

Service, R/o Rajgopalchari Ward, Rajiv Gandhi Chowk,

Near Hattirog office, Bhandara.

20. Mahendra Santosh Katekhaye, Aged Major, Occ-

Service, R/o Asma Nagar, Takiya Ward, Bhojpur road,

Bhandara.

21. Sau. Waishali Gangadhar Dharaskar, Aged Major, Occ-

Service R/o Station Road, Bhandara.

22. Ku. Smita Ashok Kalbandhe, Aged Major, Occ-Service,

R/o Mahatma Fule Ward, Bhandara.

23. Pramod Kashinath Selokar, Aged Major, Occ-Service,

R/o Gram Sevak Colony, Bhandara.

24. Sau. Shruti Arvind Nanoti, Aged Major, Occ-Service,

R/o Zakir Hussain Ward, Bhandara.

25. Rajendra Vasantrao Meshram, Aged Major, Occ-Service,

R/o Shastri Chowk, Bhandara.

26. Jayendra Namdeorao Petkule, Aged Major, Occ-Service,

R/o Gupte Ward, Khamtalao Road,

27.

Ganraj Krishnaji Bisne, Aged Major, Occ-Service, At

Jambhora, Post Palora, Tq. Mohadi, Dist. Bhandara.

28. Bharat Chaitram Gobade, Aged Major, Occ-Service, R/o

at Jambhora Post Palora, Tq. Mohadi, Dist. Bhandara.

29. Hemraj Balkrishna Meshram, Aged Major, Occ-Service,

R/o at Jambhora Post Palora, Tq. Mohadi, Dist.

Bhandara.

30. Khemraj Ramdas Parshuramkar, Aged Major, Occ-

Service, R/o at Jambhora posat Palora, Tq. Mohadi,

Dist. Bhandara.

31. Harikrishna Wasudeo Borkar, Aged Major, Occ-Service,

R/o at Jambhora post Palora, Tq. Mohadi, Dist.

Bhandara.

32. Ramesh Adku Sangrame, Aged Major, Occ-Service, R/o

at Jambhora post Palora, T q. Mohadi Dist. Bhandara.

33. Ku. Pushpa Tarachand Mungmode, Aged Major, Occ-

Service, R/o at Jambhora post Palora, T q. Mohadi Dist.

Bhandara.

34. Ramchandra Tejaram Nakade, Aged Major, Occ-Service,

R/o C/o Rukhmabai Primary School Chandori (US) Tq.

Sakoli Dist. Bhandara.

35. Sanjio Markand Gobade, Aged Major, Occ-Service, R/o

C/o Rukhmabai Primary School Chandori (US) Tq.

Sakoli Dist. Bhandara.

36. Ramesh Kashiram Rahngdale, Aged Major, Occ-Service,

R/o C/o Rukhmabai Primary School Chandori (US) Tq.

Sakoli Dist. Bhandara.

37. Chetanand Mahadeo Samrit, Aged Major, Occ-Service,

R/o C/o Rukhmabai Primary School Chandori (US) Tq.

Sakoli Dist. Bhandara.

38. Shri Vinod Lalaji Hatwar, Aged Major, Occ-Service, R/o

At Wakeshwar, Post Pahela, Tq. And Dist. Bhandara.

39. Shri Suraj Vithoba Gondane, Aged Major, Occ-Service,

R/o At Wakeshwar, Post Pahela, Tq. And Dist.

Bhandara.

40. Sharad Sitaram Bhure, Aged Major, Occ-Service, C/o

Mahatma Gandhi School, Bampewada, Tq. Sakoli, Dist.

Bhandara.

41. Martand Kewalram Gaidhani, Aged Major, Occ-Service,

C/o Mahatma Gandhi School, Bampewada, Tq. Sakoli

Dist. Bhandara.

42. Khalil Amir Shaikh, C/o Mahatma Gandhi School,

Bampewada, Tq. Sakoli Dist. Bhandara.

43. Jitendra Rokhram Patle, Aged Major, Occ-Service, At

Silli Po.Gangala, Tq. Tyiroda, Dist. Gondia.

44. Rajeshkumar Sukram Thakre, Aged Major, Occ-Service,

A/p Utharwada, Tq. Tumsar, Dist. Bhandara.

45. Jayshankar Bhojram Rahangdale, Aged Major, Occ-

Service, A/p Mutewani, Tq. Tumsar, Dist. Bhandara.

46. Joshi Natthu Nerkar, Aged Major, Occ-Service, A/p

Umarwada, Tq. Tumsar, Dist. Bhandara.

47. Jagan Raghunathji Makade, Aged Major, Occ-Service,

R/o C/o R. B. Kapgate, Suryketu Nagar, Khat Road,

Kohrala, Tq. And Dist. Bhandara.

48. Meghsham Balkrishna Zanzad, Aged Major, Occ-Service,

R/o At post Gopiwada, post Shahpur, Tq. And Dist.

Bhandara.

49. Ku. Damini Mohan Banewar, Aged Major, Occ-Service,

R/o Shriram Nagar, Tumsar, Dist. Bhandara.

50. Ku. Shashikala Nanaji Patle, Aged Major, Occ-Service,

At Indira Nagar, Tumsar, Dist. Bhandara.

51. Rajesh Manohar Banpurkar, Aged Major, Occ-Service,

R/o Shreeram Nagar, Tumsar, Dist. Bhandara.

52. Tareshkumar Ramdas Wahane, Aged Major, Occ-

Service, R/o Dhanegaon, post Mohgaon, Tq. Tumsar,

Dist. Bhandara.

53. Ravikiran Dulichand Patle, Aged Major, Occ-Service,

R/o Bora, Tq. Tiroda, Dist. Bhandara.

54. Mrs. Nafijbano Khalil Shaikh, Aged Major, Occ-Service,

C/o Samarth Prathmik Vidyalaya, Lakhni, Dist.

Bhandara.

55. Ku. Yogita Radheshyam Malewar, Aged Major, Occ-

Service, R/o R. B. Kapgate, Suryketu nagar, Khat Road,

Khokrala, post Mohdura, Tq. Dist. Bhandara.

56. Ku. Vidhya Raghunathrao Nasare, Aged Major, Occ-

Service, R/o Civil Lines, Bhandara.

57. Prashant Jagdish Shende, Aged Major, Occ-

Service, R/o Shriram Nagar, Tumsar, Dist. Bhandara.

58. Chandrashekhar Daulat Girde, Aged Major, Occ-

Service, R/o Vivekanand Colony, Pe;trol Pump, Thana,

Tq. Dist. Bhandara.

59. Sanjaykumar Radhesham Bawankar, Aged Major, Occ-

Service, R/o Shivaji Nagar, Tumsar, Dist. Bhandara.

60. Dipak Govind Shiwankar, Aged Major, Occ-

Service, R/o A/P Masal, Tq. Lakhandur, Dist. Bhandara.

61. Lomesh Somaji Samarth, Aged Major, Occ-

Service, R/o At Post Walani, Tq. Paoni, Dist. Bhandara.

62. Suresh Baliram Hukre, Aged Major, Occ-

Service, R/o Nursery Colony, Sakoli, Dist. Bhandara.

63. Kapoorchand Budhu Mahalgave, Aged Major, Occ-

Service, C/o Shri Sudama Jr. College, Mohadi, Tq.

Mohadi, Dist. Bhandara.

64.

Shri Wasudeo Urkudaji Mohature, Aged Major, Occ-

Service, r/o Shriram Nagar Plot No.61, Behind Gabhane

Sabhagruh, Tumsar, Dist. Bhandara.

65. Naresh Nathhuji Ingle, Aged Major, Occ-

Service, R/o Sindhpuri Post Sihora Tq. Tumsar Dist.

Bhandara.

66. Ku. Jaya Shalikram Badge, Aged Major, Occ-

Service, R/o Vinoba Nagar Near New Water Tank,

Bawanthadi road, Tumsar, Dist. Bhandara.

67. Shri Gunderao Shravan Thakre, Aged Major, Occ-

Service, R/o At post Sihora Tq. Tumsar Dist. Bhandara.

68. Ramchandra Mahadeo Dighore, Aged Major, Occ-

Service, R/o S. P. Bisne, Near Madhumillion loans,

Tumsar, Dist. Bhandara.

69. Ajaykuar Amrutlal Patle, Aged Major, Occ-

Service, R/o At post Sihora Tq. Tumsar Dist. Bhandara.

-Versus-

Respondents: 1. State of Maharashtra, through its Secretary,

Department of Education, Mantralaya, Mumbai-32

2. State of Maharashtra, through its Secretary,

School Education and Sports Department,

Mantralaya, Mumbai-32

3. Deputy Director of Education, Nagpur.

The Superintendent, Pay and PF Unit (Primary/

Secondary), Zilla Parishad, Bhandara.

5. The Superintendent, Pay and Provident Fund Unit,

(Primary/Secondary) Zilla Parishad, Gondia.

6. Krushna Murari Katakwar Junior College, Sakoli, Dist.

Bhandra Through its Principal.

7. Nanaji Joshi Junior College, Shahpur, Distt. Bhandara

Through its Principal.

8. Vinod Junior College, Silli/Aamb, Post, Silli, Dist.

Bhandara Through its Principal.

9. Gram Vikas High School and Junior College,

Kondhi(J/Nagar), Dist. Bhandara, through its Principal.

10. S.S.S.S. Mahila Samaj High School, Bhandara Tq. Dist.

Bhhandara, Through its Principal.

11. Saraswati Madhyamik Vidyalaya, Jambhora, Tq. Sakoli,

Dist. Bhandara Through its Principal.

12. Rukhmabai Primary School, Chandori (U.S.) Tq. Sakoli,

Dist. Bhandara Through its Head Master.

13. Gandhi Junior College, Pahela, Tq. Dist. Bhandara

Through its Principal.

14. Mahatma Gandhi Primary School Bampewada, Tq.

Sakoli Dist. Bhandara Through its Principal.

15. Subhash Junior College At Post Mundikota, Tq. Tiroda

Dist. Bhandara through its Principal.

16. Gajanan Vidyalaya, Umarwada Tq. Tumsar Dist.

Bhandara Through its Principal.

17. Rashtramata Indira Gandhi Junior College, Mohadura

Post Mohadura Dist. Bhandara Through its Principal.

18. Gramvikas Junior College Hardoli, Tq. Tumsar Dist.

Bhandara Through its Principal.

19. Samarth Primary Vidyalaya Lakhni Tq. Lakhni Dist.

Bhandara Through its Principal.

20. Modern Junior College, Satona Post Warthi, Tq. Mohadi

Dist. Bhandara Through its Principal.

21. Vikas Junior College, Kharbi Naka, Tq. Dist. Bhandara

Through its Principal.

22. Sharda Vidyalaya, Tumsar Tq. Tumsar Dist. Bhandara

Through its Principal.

23. Gangaram Junior College, Masal, Tq. Lakhandur Dist.

Bhandara Through its Principal.

24. Shri Sudama Junior College Mohadi, Tq. Mohadi Dist.

Bhandara Through its Principal.

25. Maharashtra Junior College, Sihora Tq. Tumsar Dist.

Bhandara Through its Principal.

Mr Anand Parchure, Advocate for petitioners

Ms Bharti Dangre, Addl. Government Pleader for respondents no. 1 to 3

_______

Coram : B. R. Gavai & A. P. Bhangale, JJ

Dated : 20th November 2012

Oral Judgment (Per B. R. Gavai, J)

1. The petitioners have approached this Court challenging legality and

validity of the Government Resolution dated 29.11.2010. The petitioners in all

these petitions are either teachers or non-teaching staff employed by private

school managements. Indisputably, when the petitioners were appointed in the

schools in which they were appointed initially, were not admissible to hundred

percent grant-in-aid at the time of their appointment and also on 1st November

2005. The Government of Maharashtra under various Government Resolutions

has made applicable the provisions contained in the Maharashtra Civil Services

(Pension) Rules to the full-time teachers and non-teaching staff in the non-

Government/private aided schools. The last of such Pension Scheme was framed

under the Maharashtra Civil Services (Pension) Rules, 1982.

2. The Union of India vide Notification issued by its Finance

Department dated 22.12.2003 has made applicable Defined Contributory Pension

Scheme (for short, the "DCP Scheme") to the employees who are appointed on or

after 1.1.2005. The Union of India has also appointed a Committee for the said

purpose. The Government of Maharashtra vide Resolution dated 31st October

2005 had resolved to make similar DCP Scheme applicable to the employees

appointed in the services of the State of Maharashtra on or after 1 st November

2005. The question regarding applicability of the said Scheme to the teaching and

non-teaching staff employed in the recognised non-Government (private) aided

primary, secondary and higher secondary schools so also Junior College of

education was pending consideration before the State Government. Vide

Government Resolution dated 29th November 2010, the Government of

Maharashtra through its School Education and Sports Department has resolved

that teachers and non-teaching staff appointed in the recognized non-

Government (private) aided primary, secondary and higher secondary schools as

also junior college of education on or after 1st November 2005 shall be governed by

the new DCP Scheme. There was also a doubt as to whether the Shikshan Sevaks

who were appointed prior to 1st November 2005 in recognized and hundred

percent aided non-Government schools would be governed by the old Scheme or

the new Scheme. However, such doubt has been clarified by Government

Resolution dated 19.2.2011, by which it has been clarified that such Shikshan

Sevaks who were appointed prior to 1st November 2005 would be governed by

1982 Rules.

3. The question that arises for consideration in the present petition is, as

to whether the employees who were appointed in private recognized schools prior

to 1st November 2005 and whose services were approved by the Competent

Authority but the Schools were not admissible to hundred percent grant-in-aid,

would be governed by 1982 Rules or new DCP Scheme.

4.

Mr Anand Parchure, learned counsel appearing for petitioners

submits that the cut-off date prescribing that only such of the employees who are

working in private recognized schools which are receiving hundred percent grant-

in-aid prior to 1st November 2005 for being eligible to the benefits of the 1982

Pension Rules, is totally arbitrary, unreasonable and not sustainable in law.

Learned counsel further submits that though most of the petitioners were

appointed prior to 1.11.2005 and although their services were also approved by

the Competent Authority and though in most of the cases, they are entitled to

some grants from the Government, they woulds be deprived of the benefits under

the old Scheme which, according to the petitioners, was more beneficial. Learned

counsel submits that the said Government policy is totally discriminatory. An

hypothetical illustration is given by learned counsel for the petitioners that an

employee though appointed in 1998 but if the School receives hundred percent

grant-in-aid in 2008 would be governed by the DCP Scheme whereas an employee

appointed much after him on 31st October 2005 in a school receiving hundred

percent grant-in-aid would be governed by the old 1982 Rules. It is submitted on

behalf of the petitioners that in view of the provisions of rule 19 of the MEPS

Rules, right is created in favour of an employee appointed in a private recognized

school who has retired on or after 1st April 1966. Learned counsel relies on the

judgment of the Division Bench of this Court in the case of Anuradha Jayant

Gangakhedkar v. Brihanmumbai Municipal Corporation reported in 2012 (5) Mh.

L. J. 775 in support of the proposition that the service rendered by an employee

in a private recognized aided school, even for the period during which the said

school was not admissible to grant, is required to be taken into consideration

while considering the question of the applicability of the pensionary benefits.

5. Ms Bharti Dangre, learned Additional Government Pleader, on the

contrary, submits that the pension scheme was made applicable for the first time to

the full-time teaching staff in recognized aided non-Government secondary schools

who would retire on or after 1st April 1966, vide Government Resolution No. SSN

3365-G dated 4th November 1968. Learned Additional Government Pleader

submits that it is the policy of the State Government to make applicable the

Pension Scheme only to such of the employees who are working in hundred

percent non-Government aided schools. It is submitted that even 1982 Rules were

made applicable only to such of the employees who were working in hundred

percent non-Government aided schools. Learned Addl. GP submits that 1982

Rules were made not applicable to the employees who are working in non-aided

schools or which are receiving grant-in-aid in part. She submits that only after

the school comes to hundred percent grant-in-aid, the entire salary is being paid by

the State Government and the State Government can contribute its share in the

pension scheme. She further submits that the Government has taken a policy

decision vide Government Resolution dated 31st October 2005 that the DCP

Scheme would be made applicable to all such employees or officers who are

appointed on or after 1st November 2005. It is submitted that since only such of

the employees who are working in hundred percent private recognized

Government aided schools are entitled to be considered as Government

employees. Learned Addl. Government Pleader submits that cut -off date,

therefore, is on rational basis so as to bring parity between the Government

employees and the employees working in private recognized Government aided

schools.

6. By now, the position in this behalf is well-settled. The Constitution

Bench of the Apex Court in D. S. Nakara & ors v. Union of India reported in AIR

1983 SC 130 where the Supreme Court had an occasion to consider the question

as to whether pension is a bounty and a gratuitous payment depending upon the

sweet will or grace of the employer not claimable as a right and as to whether the

same can be enforced through Court. The Apex Court relying upon its earlier

Constitution Bench judgment in the case of Deoki Nandan Prasad v. State of Bihar

reported in AIR 1971 SC 1409, has held that pension is a right and the payment of

it does not depend upon the discretion of the Government but is governed by the

rules and a Government servant coming within those rules is entitled to claim

pension. In this view of the matter, we will have to consider the claim of the

petitioners in the present case.

7. Undisputedly, the right to pension of the petitioners who are

working in private recognized schools which were admissible to hundred percent

grant-in-aid flows from rule 19 of the MEPS Rules, 1981. Rule 19 of the

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

reads as under:

"19. Pension.

An employee of an aided secondary school and aided Junior

College of Education working on full time basis and retiring on or

after 1st April 1966 and an employee of an aided primary school

working on full time basis and retiring on or after the 1st April 1979

but who have opted for pension and the employee appointed on or

after the above-mentioned respective dates shall be eligible for

pension at the rates and in accordance with the rules as are

sanctioned by Government specifically to the employees of private

schools."

8. It can thus be seen that the said rule is applicable to employees of

aided secondary school, primary school and junior college of education working on

full-time basis. Employees covered by rule 19 are eligible for pension at such

rates and in accordance with the rules as are sanctioned by Government

specifically to the employees of private schools.

9. Further, it will be relevant to read preamble of the Government

Resolution dated 4th November 1968. The said preamble is reproduced as under:

"RESOLUTION : I. The question of application of pension, gratuity

and other retirement benefits to the teaching staff in recognised and

aided non-Government secondary schools in Maharashtra was under

the consideration of Government for some time past. Government is

now pleased to direct that the pension, gratuity and other retirement

benefits admissible to the Maharashtra State Government Servant

under the Revised Pension Rules, 1950, contained in Appendix XIV-C

of Bombay Civil Services Rules, Volume-II as amended from time to

time, the Family Pension Scheme sanctioned in Government

Resolution, Finance Department No. PE-1464/3-64-X, dated 8th May,

1964, as amended from time to time should be made applicable to the

full-time teaching staff in recognised and aided non-Government

secondary schools in the State who retire on or after 1st April 1966."

10. It is thus clear that the Government vide above resolution dated 4th

November 1968 itself has made applicable Revised Pension Rules, 1950 applicable

to the full-time teaching staff in recognised and aided non-Government secondary

schools in the State who would retire on or after 1st April 1966. It is also not in

dispute that the 1950 Rules came to be amended from time to time and lastly

1982 Rules were in vogue till the Government Resolution dated 31st October 2005

came into effect.

11. It would be seen that the petitioners are not deprived of right to

pension. The only question is, as to whether they would be entitled as a matter of

right to be governed by 1982 Rules though the Government has brought into effect

new Scheme from 1st November 2005.

12. As already discussed hereinabove, on the basis of rule 19 of the

MEPS Rules, the petitioners at the most can claim right to pension at the rates and

in accordance with the rules as are sanctioned by Government specifically to

employees of private schools. It is also not in dispute that the Government has

abandoned the Scheme as framed under 1982 Rules and has formulated new

Scheme vide Government Resolution dated 31st October 2005.

13. Therefore, next question that would fall for consideration is, as to

whether decision of the Government of not giving benefit to the employees who

were appointed by the private management and whose services were approved

but which schools were not admissible to hundred percent grant-in-aid on 1st

November 2005 , is sustainable or not.

14. By now, it is settled position of law that a cut-off is permissible. The

only requirement in law is that basis for such a cut-off should not be unreasonable,

arbitrary and violative of Article 14 of the Constitution of India. On the touch-

stone of these principles, we will have to examine the decision of the Government.

15. The State Government has in unequivocal terms stated that it has

been policy of the State to make applicable pensionary scheme only to such of the

employees who were working in hundred percent aided schools. Notice is also

required to be taken that only after school starts receiving hundred percent grant-

in-aid, entire salary amount of the employees would be required to be paid by the

Government. Till the School is made entitled to receive hundred percent grant-in-

aid, the State Government is not enjoined with the responsibility of paying entire

salary. It is also a settled principle of law that primary responsibility to make

payment of salary to the staff is on the management. In that view of the matter,

we find that decision in prescribing cut-off date of 1st November 2005 and

providing that only such of the employees who are working on hundred percent

aided schools prior to 1st November 2005 being entitled to the benefit of old

Scheme cannot be said to be either unreasonable or arbitrary. It is only after the

school is brought on hundred percent grant-in-aid basis, the employee of such

school would be entitled to be equated with Government employee.

16. We find that had the Government not prescribed such a cut-off date,

it would have led to anomalous situation. As already discussed hereinabove, the

basic responsibility in an unaided recognized school to pay salary to its employees

is on the management of the school. Taking the hypothetical situation as

suggested by the counsel for petitioners, if an employee is appointed in 1998 and

school comes to hundred percent grant in 2008 the question would be who would

pay employer's contribution for a period of ten years. We, therefore, find that

Scheme as formulated by the State Government is also totally workable inasmuch

as employee who is receiving hundred percent salary from the public exchequere

prior to 1st November 2005 is being governed by old Scheme. Had such a cut-off

date not being provided for, there would have been discrimination between

employees of the State Government who are appointed on or after 1st November

2005 and who are getting hundred percent salary from the State Government and

the employees like the petitioner who are not getting full salary from the State

Government. The Scheme has also taken care to see to it that a person who,

though appointed in a school prior to 2005 and the school receives hundred

percent grant-in-aid after 2005, would be entitled to enter into the new scheme as

on the date on which the school comes to hundred percent grant-in-aid. In that

view of the matter, we are unable to accept the contention of learned counsel for

the petitioners that the Scheme is violative of Article 14 of the Constitution of

India or unreasonable and arbitrary.

17.

Insofar as the judgment of Division Bench of this Court in Anuradha

Gangakhedkar's case (supra) is concerned, the Division Bench was construing the

Pension Scheme framed by the Municipal Corporation of Greater Mumbai for its

employees. In the said case, the employee was appointed as Assistant Teacher in

the year 1982 in a school which was initially not admissible to grant-in-aid and

was brought on aided basis in the year 2001. The Corporation, however, held that

she was not eligible for pension as she had not completed qualifying service after

school became fully aided in the year 2005. The Division Bench held that

petitioner worked in a post which was sanctioned and approved by the Education

Officer. The Division Bench held that there was no warrant in the Pension Scheme

to exclude while computing qualifying service, the service which is rendered by an

employee before a school came to be in receipt of grant-in-aid. So long as the

school was in receipt of grant-in-aid on the date on which an employee retired

from service upon attaining the age of superannuation, the applicability of the

Pension Scheme would be attracted. It was held that the petitioner was an

employee of a private primary aided school on the date of retirement and was

hence eligible. There, the Court was not considering the question as to whether a

cut-off date which provided some employees to be governed by an earlier Scheme

and some employees to be governed by the new Scheme. As such, in our view, the

said judgment would not be applicable to the facts of the present case.

18. It is a different matter as to whether while considering the question

as to whether an employee who is working in an aided school on the date of

retirement, would be entitled to benefit of services rendered by him in the said

School during the period when the school was not admissible to grant-in-aid.

Petitioners have also placed on record Government Resolution dated 14th February

1972 which provides that when a teacher retires from an aided non-Government

secondary school and is prima facie covered by the Pension Scheme for teachers in

an aided non-Government secondary schools, the service rendered by him in the

same school if and when it was unaided or in other unaided secondary schools

where he might have previously worked, should be allowed to be counted as

qualifying service for the purposes of pension on the conditions stated in the said

resolution. This is not a case before us. If an employee is denied pensionary

benefit on the ground that his services after the school was brought on hundred

percent grant-in-aid are not sufficient to qualify and the Authorities refuse to take

into consideration the services rendered by him in such school while the said

school was on unaided basis, such an employee would undoubtedly be entitled to

benefit of Government Resolution 14th February 1972 and would also be entitled to

derive the support from the Division Bench of this Court referred to above.

19. In that view of the matter, we find that challenge as raised to the

validity of the Government Resolution dated 29.11.2010 is without any substance

and as such petitions fail. Rule is accordingly discharged in all these petitions with

no order as to costs.

                  A. P.  BHANGALE, J                        B. R. GAVAI, J




                                             
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