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Deepak Ganeshrao Pethkar vs The State Of Maharashtra And ...
2021 Latest Caselaw 12305 Bom

Citation : 2021 Latest Caselaw 12305 Bom
Judgement Date : 1 September, 2021

Bombay High Court
Deepak Ganeshrao Pethkar vs The State Of Maharashtra And ... on 1 September, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                                WP No.9019/21 & Ors.
                                     1


                    IN THE HIGH COURT AT BOMBAY
                 APPELLATE SIDE, BENCH AT AURANGABAD

                     902 WRIT PETITION NO.9019 OF 2021

                    DEEPAK GANESHRAO PETHKAR
                                  VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                                     ...
                Advocate for Petitioner : Mr. Patil Kalyan V.
                 AGP for Respondents State : Mr. A.R. Kale
                                     ...

                     903 WRIT PETITION NO.9020 OF 2021

                        DEEPA BAPURAO JAMKAR
                                  VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                                     ...
                Advocate for Petitioner : Mr. Patil Kalyan V.
               AGP for Respondents State : Mr. K.N. Lokhande
                                     ...

                     904 WRIT PETITION NO.9021 OF 2021

                    GANESH BAJIRAO LUGARE
                                VERSUS
         THE STATE OF MAHARASHTRA THROUGH PRINCIPAL
                     SECRETARY AND OTHERS
                                   ...
              Advocate for Petitioner : Mr. Patil Kalyan V.
              AGP for Respondents State : Mr. S.P. Tiwari
                                   ...

                               CORAM : S.V. GANGAPURWALA &
                                       R.N. LADDHA, JJ.

DATED : 01/09/2021.

WP No.9019/21 & Ors.

PER COURT :

. The proposals seeking approval to the transfers of the

petitioners from unaided posts to aided posts is approved, but in

phasewise grant-in-aid manner. The petitioners are assailing the

order to the extent of granting approval on unaided manner.

2. The details of the petitioners, their date of

appointment on unaided post, date of approval on unaided post,

date of transfer to the aided post and date of approval order to the

transfer is reproduced hereinunder :-

Board     Particulars        Date of          Date of approval  Transfer      Total         Date of 20%
Sr.No.                     Appointment        order on unaided    from       service     Approval granted
                              Order                 basis      unaided to      on        by Dy. Director of
                                                                 aided       unaided      education Latur.
                                                                              basis

  1.     W.P.No.9021/2 04.09.2012 1st          06.11.2013 1st 02.07.2019 07 years          31.12.2020
          021 Ganesh 04.09.2012 2nd           w.e.f. 04.09.2012  From                    w.e.f. 02.07.2019
             Bajirao                           12.01.2018 2nd unaided to                   by Education
            Lungare                           w.e.f. 04.09.2014  aided                      Officer, Z.P.,
              V/s.                                                                            Nanded
          The State of
          Maharashtra
             & Ors.
  2.     W.P.No.9019/2 01.07.2013 1st          11.11.2013 1st 25.01.2017 04 years     06.03.2019
               021     01.07.2015 2nd         w.e.f. 01.07.2013   From             w.e.f. 25.01.2017
             Deepak                                             unaided to           by Education
           Ganeshrao                           02.07.2016 2  nd
                                                                  aided           Officer, Z.P. Nanded
             Pethkar                          w.e.f. 01.07.2015
               V/s.
          The State of
          Maharashtra
              & Ors.





                                                                   WP No.9019/21 & Ors.



3.     W.P. No.      05.07.2014 1st      23.02.2017 1st 16.06.2018 04 years         26.06.2020
     1920/2021                          w.e.f. 05.07.2014   From                 w.e.f. 16.06.2018
     Sow. Deepa     05.07.2016 2nd                        unaided to             by Dy. Director of
      Bapurao                            23.02.2017 2nd     aided                Education, Latur,
       Jamkar                           w.e.f. 05.07.2016                         Division, Latur
         V/s.
     The State of
     Maharashtra
        & Ors.



3. In all these matters, the petitioners have completed

more than three and half years on unaided post before being

transferred to aided posts.

4. If the transfer to the aided post is on 100% grant-in-

aid, then in such circumstances, the approval ought to have been

granted on 100% grant-in-aid post. Moreover, the transfers are

prior to Government Resolution dated 1 st April 2021 and so also

the amendment to section 41 of MEPS Act.

5. We have under the judgment and order dated 4 th of

July 2019 in Writ Petition No.1493 of 2018 with connected writ

petitions observed that some of the clauses of the circular dated

28.6.2016 are erroneous. The Education Officer/Deputy Director

of Education has relied upon the said circular.

6. In the light of above, the impugned order to the extent

of granting approval on phasewise manner is set aside. The

WP No.9019/21 & Ors.

Education officer/Deputy Director of Education shall verify the

transfer of the petitioner on 100% grant in aid post and if he is

satisfied that the post on which the petitioner is transferred is on

100% grant in aid, then approval shall be granted to the petitioner

on 100% grant in aid post.

7. We have passed this order as the approval has been

granted to the transfers of the petitioners to the aided posts

meaning thereby that the Education Officer/Deputy Director of

Education was convinced about seniority, adherance to roaster,

qualification and other aspects. The aforesaid exercise shall be

done preferably within four months.

8. Writ petitions are accordingly disposed of. No costs.

[ R.N. LADDHA, J. ] [S.V. GANGAPURWALA, J.]

ssc/

 
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