Bombay High Court
Nitin Prakash Chaudhari And ... vs The State Of Maharashtra And ... on 25 January, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
1 Minutes Order dated 02/02/2021
This Order is modified/corrected by Speaking to
W.P. 1356-2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
WRIT PETITION NO. 1356 OF 2021
Arun s/o Anna Shinde ..Petitioner
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioner
Mr K.N. Lokhande, A.G.P. for respondent-State
- AND -
WRIT PETITION NO.1376 OF 2021
Kiran s/o Supadu Koli and ors. ..Petitioners
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioner
Mrs P.V. Diggikar, A.G.P. for respondent-State
- AND -
WRIT PETITION NO. 1384 OF 2021
Laxman s/o Bhausaheb More ..Petitioner
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioner
Mr R.V. Dasalkar, A.G.P. for respondent-State
- AND -
WRIT PETITION NO.1395 OF 2021
Rameshwar s/o Subhashrao Nagare ..Petitioner
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioner
Mrs P.V. Diggikar, A.G.P. for respondent-State
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2 Minutes Order dated 02/02/2021
This Order is modified/corrected by Speaking to
W.P. 1356-2021
- AND -
WRIT PETITION NO.1401 OF 2021
Sachin s/o Subhash Bhayekar and ors. ..Petitioners
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioners
Mr K.N. Lokhande, A.G.P. for respondent-State
- AND -
WRIT PETITION NO.1409 OF 2021
NItin s/o Prakash Chaudhari and ors. ..Petitioners
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioner
Mr S.G. Sangle, A.G.P. for respondent-State
- AND -
WRIT PETITION NO.1410 OF 2021
Shonak s/o Pandharinath Patil and anr. ..Petitioners
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioner
Mr R.V. Dasalkar, A.G.P. for respondent-State
- AND -
WRIT PETITION NO. 1418 OF 2021
Vikas s/o Ashok Rathod ..Petitioner
Versus
The State of Maharashtra and ors. ..Respondents
Mr V.S. Panpatte, Advocate for petitioner
Mrs V. S.Choudhary, A.G.P. for respondent-State
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3 Minutes Order dated 02/02/2021
This Order is modified/corrected by Speaking to
W.P. 1356-2021
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 25th January 2021
PER COURT :
1. The petitioners are transferred from unaided to aided posts.
2. The learned Counsel for the petitioners has placed on record the chart
showing the date of initial appointment on unaided posts, the date of
approval to the appointment on unaided posts, the date of transfer to the
aided posts and the approval granted to the transfer on the unaided posts.
The same is reproduced hereunder:
Particular of petitioners
Sr. WP No. Name of Date of Date of Date of Name of the Petitioner
No. Petitioner(s) Appointment approval transfer Authority (s) is
granted relied
approval to upon
transfer judgment
and
orders
17 1356/20 Arun Anna 15.06.2009 07.9.2012 20.6.17 20.7.18 1.WP No.
Shinde (P.No.22) P.No.31 13676/18
Education &
Officer (Sec.) 7841/19
dt.08.8.19
34 1376/21 1. Kiran 17.12.2012 29.04.2013 6.06.18 15.6.2018
(P.No.__)
Sapadu Koli (P.No.24) (P.No.26) P.No.32 (P.No.39)
2. WP
2.Ghanshyam 17.12.2012 29.04.2013 6.06.18 15.6.2018
No.6510/
Bholenath (P.No.25) (P.No.27) P.No.33 (P.No.40)
20 dt.
Kale
23.9.20
(P.No.__)
3.Manisha 17.12.2012 30.12.2013 6.06.18 15.6.2018
Sukhlal Bari (P.No.28) (P.No.29) P.No.34 (P.No.41) 3. WP(St)
No.
Education
Officer (Sec.) 4692/20
dated
42 1384/21 Laxman 14.12.2012 16.05.2015 30.7.17 31.05.2019 28.10.20
Bhausaheb (P.No.24) (P.No.28) P.No.34 (P.No.37) (P.No.__)
More Education
Officer (Sec.)
52 1395/21 Rameshwar 17.06.2013 13.10.2016 01.4.19 24.02.2020
4 Minutes Order dated 02/02/2021
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W.P. 1356-2021
Subhashrao (P.No.34) P.No.35 (P.No.44)
Nagare Dy.Director
of Education
58 1401/21 1. Sachin 01.07.2013 10.02.2016 31.3.18 23.04.2018
Subhash (P.No. 34) (P.No.50) P.No.57 (P.No.67)
Bhayekar
2. Pramod 01.07.2013 10.02.2016 08.2.18 16.02.2018
Baburao (P.No. 35) (P.No.51) P.No.58 (P.No.69)
Lomte
3. Jaideo 01.07.2013 12.07.2016 08.2.18 14.02.2018
Kisanrao (P.No. 36) (P.No.53) P.No.59 (P.NO.71)
Sonkamble
4. Shaikh 20.06.2008 17.08.2011 08.2.18 16.02.2018
Sajid Ahmed (P.No. 38) (P.No.55) P.No.60 (P.No.73)
Sk. Kursheed Education
Ahmed Officer (Sec.)
66 1409/21 1. Nitin 11.01.2013 29.04.2013 01.9.17 26.03.2018 1.WP.
Prakash (P.No. 24) P.No.38 (P.No.45) No.
Chaudhari 13676/18
&
2. Kunal 12.01.2013 29.04.2013 01.2.17 26.03.2018 7841/19
Bhagwan (P.No. 26) P.No.39 (P.No.46) (dt.8.8.19
Mahajan (P.No.__)
3. Mukesh 12.01.2013 29.04.2013 01.1.19 28.01.2019
Bhavadu (P.No. 28) P.No.40 (P.No.47) 2. WP
Barde No.6510/
20 dt.
4. Kapil 15.01.2013 27.04.2014 31.8.18 31.08.2018 23.9.20
Sarangdhar (P.No. 30) P.No.41 (P.No.48) (P.No.__)
Shankhapal
3. WP(St)
5. Sunil 29.04.2013 01.6.19 17.09.2019 No.
Shivaji (P.No. 32) P.No.42 (P.No.49) 4692/20
Ghadekar Education dated
Officer (Sec.)
28.10.20
67 1410/21 1. Shonak 01.08.2009 26.12.2014 07.7.16 02.08.2016 (P.No.__)
Pandharinath (P.No.35) P.No.38 (P.No.42)
Patil
2. Mahesh 01.08.2009 26.12.2014 07.7.16 02.08.2016
Vitthal Patil (P.No.35) P.No.39 (P.No.43)
Education
Officer (Sec.)
68 1418/21 Vikas Ashok 15.06.2009 07.09.2012 20.06.17 20.7.18
Rathod (P.No.21) P.No.30
Education
Officer (Sec.)
5 Minutes Order dated 02/02/2021
This Order is modified/corrected by Speaking to
W.P. 1356-2021
3. It is submitted that in all these matters, the petitioners have worked on
unaided posts for four years and more.
4. We have in our judgment dated 4.7.2019 in Writ Petition No. 1493 of
2018 with connected Writ Petitions held that some of the clauses of the
Circular dated 28.6.2016 do not apply. It appears that the Education Officer,
while granting approval to the appointment of petitioners as an Assistant
Teacher from the date of transfer to the aided posts had granted approval on
grant-in-aid in phase-wise manner to the effect that after five years, the
petitioners would be granted approval on 20% grant-in-aid. The same would
not be in tune with the order passed by this Court from time to time at this
Bench and also at principal seat.
5. In case the petitioners are transferred on 100% grant-in-aid posts
since the date of completion of three years, they shall be considered on
100% grant-in-aid posts. In case the petitioners are transferred on grant-in-
aid posts, for example on 60%, then from the date of transfer, they would be
on 60% grant-in-aid posts, but if the petitioners, after having completed three
years on unaided posts and are transferred on 100% grant-in-aid posts, their
services will have to be considered on 100% grant-in-posts. This aspect has
been ignored by the Education Officer.
6. In light of above, the impugned order of granting approval in phase-
wise manner is quashed and set aside and modified.
7. In case the Education Officer is satisfied about approval to the transfer
of the petitioners on aided posts and if the petitioners have completed three
years and more on unaided posts before they are transferred to aided posts
on 100% grant-in-aid posts, then respondent - Education Officer shall
6 Minutes Order dated 02/02/2021
This Order is modified/corrected by Speaking to
W.P. 1356-2021
consider grant of approval to the transfer of the petitioners on 100% grant-in-
aid posts within a period of six months.
8. Writ Petitions disposed of. No costs
( SHRIKANT D. KULKARNI, J.) ( S.V. GANGAPURWALA, J.)
vvr
