Smt. Ranjana Rangrao Mane (Nee ... vs The State Of Maharashtra Thru ...
2022 Latest Caselaw 1723 Bom

                                                                                14-aswp2342-2020.doc


                        AGK

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                         WRIT PETITION NO. 2342 OF 2020

                        Ranjana Rangrao Mane (Nee
                        Ranjana Sadashiv Patil)                      ...           Petitioner.
                             V/s.
                        The State of Maharashtra, through Secretary,
                        School Education & Sports Department & Ors. ...            Respondents.


                        Mr. Prashant Bhavake, for the Petitioner.
                        Mr. V.M. Mali, AGP, for the Respondent-State.


                                                   CORAM : SUNIL B. SHUKRE, AND
                                                           AMIT BORKAR, JJ.

                                                   DATE :     21st FEBRUARY 2022.

                        P.C. :

1. Heard Mr. Bhavake for the Petitioner. It is his contention that the Petitioner was appointed as Shikshan Sevak on part-time basis on a sanctioned post at the time when Respondent No. 6 - school was receiving 100% grant-in-aid. He, therefore, submits that it is the initial date of appointment of a Shikshan Sevak on part-time basis on a sanctioned post in a 100% aided school which is relevant for Digitally signed by ATUL application of the old pension scheme and not the new defined ATUL GANESH GANESH KULKARNI KULKARNI Date:

2022.02.22 contribution pension scheme which came into effect from 1st 10:19:01 +0530 November 2005, as held in several judgments of this Court, including the one recently delivered in the case of Purushottam

14-aswp2342-2020.doc

Harishchandra Shirsekar & Others v State of Maharashtra & Others.1

2. Learned AGP to take instructions as to whether or not on 16th February 2000 the Respondent No. 6 - school was receiving 100% grant-in-aid and that the appointment of the Petitioner as a part-time Shikshan Sevak on that date was on a sanctioned post. Respondent Nos. 5 and 6 are also directed to clarify the above-referred position.

4. Stand over to 21st March 2022.

        (AMIT BORKAR, J.)                   (SUNIL B. SHUKRE, J.)




1    2021 DGLS (Bom.) 925.