wp8021-2016-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.8021 OF 2016

Dipti Madhukar Sheth …  Petitioner

Vs.

1.Borivali Education Society

2.Seth G.H. High School

3.The Education Inspector,

(West Zone), Greater Mumbai

4.The Dy. Director of Education

(Higher Education), Gr. Mumbai.

5.Bhavana Shah

6.Zankhana Desai

7.State of Maharashtra …  Respondents

Mr. Mihir Desai, Senior Advocate with Ms. Sanskruti 

Yagnik i/by Ms. Rishika Agarwal for the petitioner.

Mr. Himanshu Kode for respondent Nos.1 and 2.

Mrs. A.A. Purav, AGP for respondent Nos.3, 4, and 7-

State.

CORAM :AMIT BORKAR, J.

RESERVED ON :JULY 27, 2026.

PRONOUNCED ON:JULY 31, 2026

JUDGMENT:

1.By the present writ petition under Articles 226 and 227 of 

the Constitution of India, the petitioner is challenging otherwise 

termination with effect from 1 September 2012 orally preventing 

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.07.31

11:15:29 +0530

wp8021-2016-J.doc

her   from   resuming   duty   in   respondent   No.2   School   and   the 

impugned Judgment and Order dated 12 January 2016 passed by 

the Presiding Officer, School Tribunal, Mumbai passed in Appeal 

No.16 of 2014.

2.Facts giving rise to the filing of the present writ petition, as 

narrated by the petitioner are that the record shows that from 18 

January 2005 the petitioner was working in respondent No. 2 

School. According to the petitioner, though she was continuously 

working,   the   School   deliberately   gave   her   artificial   breaks  in 

service. It is her case that she continued to work because the 

School authorities orally assured her that as soon as a regular post 

became available, she would be appointed and confirmed as a 

Shikshan Sevak. Thereafter, on 22 December 2010, respondent No. 

2 School published an advertisement in the daily newspaper Times 

of India inviting applications for the post of Shikshan Sevak. The 

petitioner   submitted   her   application   pursuant   to   the   said 

advertisement and participated in the selection process.

3.On   10   January   2011,   after   completion   of   the   selection 

process, the petitioner came to be selected and was appointed as a 

Shikshan Sevak in respondent No. 2 School. According to the 

petitioner, the appointment was made against a sanctioned post 

which had become vacant on 3 June 2010 on account of the 

retirement   of   one   Kusumaben   Vasa.   However,   despite   the 

availability of the sanctioned vacancy, respondent Nos. 1 and 2 did 

not   discharge   their   obligation   of   forwarding   a   proposal   for 

approval of her appointment. As a result, on 21 January 2012, 

respondent No. 3 declined to grant approval to the petitioner's 

2

wp8021-2016-J.doc

appointment.

4.Thereafter,   on   31   August   2012,   the   Headmistress   of 

respondent No. 2 School called the petitioner to her office and 

orally informed her not to report for duty from 1 September 2012 

onwards. According to the petitioner, no written order was issued 

and   no   reason   whatsoever   was   communicated   to   her   for 

preventing her from resuming her duties.

5.Being   aggrieved,   on   14   September   2012,   the   petitioner 

addressed a written representation to respondent No. 2 requesting 

that she should be permitted to resume her duties as a full-time 

Shikshan Sevak. However, according to the petitioner, despite the 

said request, she was not allowed to join her duties.

6.On   22   February   2013,   respondent   No.   3   called   upon 

respondent   No.   1   Management   to   explain   the   reasons   for 

preventing the petitioner from signing the muster roll. Thereafter, 

on 17 April 2013, the petitioner formally recorded her objection 

against   what   she   described   as   her   oral   termination.   After 

considering   the   matter,   the   Education   Inspector   addressed   a 

communication to the School stating that although the reason 

shown   for   discontinuing   the   petitioner's   services   was   non-

availability of vacancy, the official record disclosed that one vacant 

post was available in the School. Thereafter, on 11 July 2013, 

respondent No. 4 directed respondent No. 3 to initiate an inquiry 

into the circumstances in which the petitioner's services had been 

brought to an end. Since no effective relief was granted, during the 

year 2013 the petitioner approached the School Tribunal by filing 

3

wp8021-2016-J.doc

an appeal challenging the termination of her services.

7.In   the   proceedings   before   the   School   Tribunal,   the 

respondents filed their reply on 24 January 2014. Thereafter, on 

21 July 2014, they also filed their written statement. On the very 

same day, namely, 21 July 2014, the petitioner filed her affidavit in 

rejoinder placing on record her response to the stand taken by the 

respondents.

8.After hearing the parties, the School Tribunal delivered its 

judgment on 12 January 2015. The appeal filed by the petitioner 

was partly allowed. However, the Tribunal did not grant the relief 

of   reinstatement.   Being   dissatisfied   with   the   denial   of 

reinstatement, the petitioner challenged the said judgment before 

this Court. By order dated 11 September 2015, this Court set aside 

the relevant part of the Tribunal's decision and remanded the 

matter to the School Tribunal for fresh consideration in accordance 

with law.

9.After the remand, the School Tribunal again considered the 

matter and, by its judgment dated 12 January 2016, re-examined 

the entire dispute on merits. According to the petitioner, instead of 

confining to the scope of the remand, the Tribunal reconsidered 

the whole case afresh and concluded that the petitioner was not 

entitled to the relief of reinstatement.

10.Mr. Desai, the learned Senior Advocate appearing for the 

petitioner, submitted that the learned School Tribunal failed to 

properly   consider   the   petitioner's   right   to   the   relief  of 

reinstatement. According to him, the Tribunal ignored the material 

4

wp8021-2016-J.doc

fact that one vacant post was available even at the time when 

other   surplus   teachers   were   absorbed.   He   submitted   that   the 

petitioner herself was working against that very post. However, 

instead of allowing her to continue in service, the respondent 

Management took advantage of the orders relating to absorption 

of surplus teachers and terminated her services. According to him, 

such   action   was   beyond   the   powers   of   the   respondent 

Management. He submitted that at the time of termination, the 

petitioner was on the verge of completing three years of service as 

a Shikshan Sevak and, therefore, the Management ought to have 

continued her either on the post on which she was working or on 

the vacant sanctioned post. He pointed out that the existence of 

the vacant post was evident from the information furnished by the 

respondent Management and was also recorded in the earlier 

judgment and order dated 12 January 2015. On these grounds, he 

contended   that   the   impugned   judgment   and   order   dated   12 

January 2016 cannot be sustained in law and deserves to be 

quashed and set aside.

11.Mr. Desai submitted that under the relevant provisions, the 

services of a probationer can be terminated during the period of 

probation   only   if,   in   the   opinion   of   the   Management,   the 

probationer's work or conduct is found to be unsatisfactory. Even 

in such a case, the Management is required to give one month's 

notice or pay one month's salary or honorarium in lieu of such 

notice before terminating the services. According to him, no such 

procedure was followed in the present case and, therefore, the 

action of the respondent Management was contrary to law. 

5

wp8021-2016-J.doc

12.Per contra, Mr. Kode, the learned Advocate appearing for the 

respondent   Management,   submitted   that   before   the   School 

Tribunal the only issue which was argued was with regard to the 

minority   status   of   the   Management.   He   submitted   that   the 

provisions of Section 5(3) are not applicable to the facts of the 

present case because the said provision applies only to an Assistant 

Teacher appointed on probation. According to him, the petitioner 

had not attained the status of an Assistant Teacher on probation, 

as she was still serving as a Shikshan Sevak. He submitted that 

such status could be acquired only after successful completion of 

three years of service as a Shikshan Sevak and, since the petitioner 

had not completed that period, she could not claim the protection 

available under Section 5(3).

REASONS AND ANALYSIS: 

13.I   have   read   the   pleadings,   papers   placed   on   record, 

judgments passed by the School Tribunal dated 12 January 2015 

and 12 January 2016, submissions made by learned advocates for 

both sides and also the judgments relied upon by them. After 

seeing all these materials together, it appears that dispute is not 

only whether termination of the petitioner was or illegal. Main 

dispute is also about what protection a Shikshan Sevak gets under 

the   Maharashtra   Employees   of   Private   Schools   (Conditions   of 

Service)   Regulation   Act,   1977,   what   is   the   position   during 

probation period and in what manner the Management can stop 

service before probation period is completed.

6

wp8021-2016-J.doc

14.Mr.   Desai   learned   Senior   Advocate   submitted   that   the 

learned Tribunal did not consider the real controversy in correct 

manner. According to him, the Tribunal discussed adjustment of 

surplus   teachers   but   failed   to   properly   consider   that   one 

sanctioned vacant post was available in the School. He submitted 

that the petitioner was working on that post, and she was about to 

complete three years as a Shikshan Sevak. Therefore, according to 

him, merely because surplus teachers were adjusted, that could not 

become   reason   for   terminating   the   petitioner's   service.   He 

submitted that in the earlier judgment dated 12 January 2015 

there   was   discussion   regarding   existence   of   the   vacant   post. 

Therefore, after remand, the Tribunal was not expected to ignore 

that finding without recording reasons. This submission cannot be 

ignored because if one sanctioned vacancy was available, then that 

fact affects legality of discontinuance.

15.From the record, it appears that the petitioner was not 

appointed against any leave vacancy or temporary vacancy. Her 

case throughout has remained that vacancy became available on 3 

June   2010   because   one   Kusumaben   Vasa   retired.   Thereafter, 

advertisement was issued and she was selected through regular 

recruitment process. The respondents have also not disputed that 

advertisement was published and that the petitioner participated 

in the selection process. Therefore, at least from the available 

material,  it does  not appear that the  appointment  was  made 

through any backdoor method or by ignoring the recruitment 

procedure.

7

wp8021-2016-J.doc

16.Mr. Desai also submitted that respondent Nos.1 and 2 failed 

to forward proposal for approval to the Education Department and 

because of that omission respondent No.3 refused approval. If the 

Management failed to perform its duty, then the employee should 

not suffer because of such lapse. Mere refusal of approval cannot 

by itself mean that the appointment was illegal. It is necessary to 

see for what reason approval was refused and whether that reason 

was because of the employee or because of the Management.

17.The   petitioner   also   relied   upon   another   circumstance. 

According to her, from 1 September 2012 she was orally prevented 

from resuming her duties. No written order was ever served upon 

her.   She   submitted   a   representation   requesting   permission  to 

resume duties. The record shows that respondent No.3 called upon 

the Management to explain why the petitioner was not permitted 

to   sign   the   muster   roll.   Thereafter,   the   Education   Inspector 

recorded that although the School stated there was no vacancy, 

according to official record one vacant post was available. This 

communication   becomes   important   because   it   came   from   the 

Education Department. If official record was showing one vacant 

post, then the Management was expected to explain properly why 

only the petitioner's service came to be discontinued.

18.One   more   circumstance   also   deserves   consideration. 

Respondent   No.4   directed   that   inquiry   should   be   initiated 

regarding termination of the petitioner. Such direction indicates 

that even the educational authorities were not satisfied that action 

taken by the Management was legal. If there was no vacancy or if 

the Management had acted according to law, then there would 

8

wp8021-2016-J.doc

have been no occasion for directing such inquiry.

19.However, submissions made on behalf of the respondent 

Management also require consideration. Mr. Kode submitted that 

before the School Tribunal the only issue argued was regarding 

minority status of the institution and not reinstatement under 

Section 5(3). He submitted that Section 5(3) has no application 

because the petitioner had not yet acquired status of Assistant 

Teacher on probation. According to him, till completion of three 

years as a Shikshan Sevak, she continued only as a Shikshan Sevak 

and therefore could not claim protection available to an Assistant 

Teacher appointed on probation.

20.This   submission   is   required   to   be   examined   in   light   of 

amendments discussed by the Coordinate Bench in 

Principal, Our 

Lady of Salvation High School v. Rashmi Upadhyay

, (2009) 3 Bom 

CR 401. The said judgment holds that the Shikshan Sevak Scheme 

was introduced by Government Resolution dated 13 October 2000. 

Under that Scheme appointment was initially on honorarium for 

three years and  "Upon satisfactory completion of service over a 

period of three years, the services of a Shikshan Sevak were to be 

absorbed as a regularly appointed teacher." The Coordinate Bench 

noticed that Maharashtra Act 14 of 2007 amended the MEPS Act 

and inserted the definition of Shikshan Sevak. The Court quoted 

Section 2(24A), which defines a Shikshan Sevak as:

"a   member   of   base   teaching   cadre   appointed   on 

honorarium ... for eventual appointment as a teacher."

9

wp8021-2016-J.doc

21.The   Coordinate   Bench   thereafter   observed   that   after 

amendment, the Legislature intentionally changed the nature of 

employment. The Court observed:

"The Legislature intended to bring Shikshan Sevaks within 

the purview of the protection…"

22.It stated:

"What   was   earlier   a   matter   of   contract   is   converted 

statutorily into status."

23.Again, the Court held:

"The   appointment   and   conditions   of   service   of   Shikshan 

Sevaks cease to be merely a matter of contract…"

24.These observations are of considerable importance. They 

show that after amendment, service of a Shikshan Sevak cannot 

remain only contractual employment which Management can end 

only   according   to   its   own   choice.   After   amendment,   service 

conditions became governed by provisions. The Coordinate Bench 

also   held   that   the   Legislature   amended   the   definition   of 

"employee" and included Shikshan Sevak within it. Therefore, 

remedy   under   Section   9   also   became   available.   The   Court 

specifically observed:

"The remedy of an appeal before the School Tribunal... is 

available to Shikshan Sevaks inter alia against a termination 

of service."

25.Therefore, submission made on behalf of the respondent that 

a Shikshan Sevak has no protection cannot be accepted. It is true 

that confirmation comes only after successful completion of three 

years, but remedies become available because the Act includes a 

10

wp8021-2016-J.doc

Shikshan Sevak within the definition of employee.

26.Still, this does not mean that every Shikshan Sevak gets 

absolute right to continue in service till confirmation. Statutory 

protection and right of confirmation are two separate matters.

27.The Full Bench in  Gramin Yuvak Vikas Shikshan Mandal 

Kinhi Naik

 (2023) 4 Mah LJ 323  has  explained the position 

regarding probationers. The Full Bench held:

"the probationer has no right to his post and the termination 

of service of probationer does not amount to dismissal or 

removal by way of punishment."28.The Court observed:

"The purpose of any probation is to ensure that before the 

employee   attains   the   status   of   confirmed   employee,   he 

should satisfactorily perform his duties and functions."

29.Again, the Court held:

"The probationers have no indefeasible right to continue in 

employment until confirmed…"

30.Therefore,   merely   because   the   petitioner   was   close   to 

completing three years cannot create right to continue in service. 

Completion   of   probation   period   and   successful   completion 

according to law are not the same thing. The Full Bench has also 

held that when the Management forms opinion that work or 

behaviour of probationer is unsatisfactory, disciplinary inquiry is 

not required. The Court observed:

"there is no requirement to initiate disciplinary proceedings 

or departmental enquiry…"  provided objective assessment 

under Rule 15(6) exists.

11

wp8021-2016-J.doc

31.The Full Bench held:

"Only sub Rule (6) of Rule 15... applies to an employee 

appointed on probation…"   and observed that notice or 

warning   is   not   compulsory   unless   termination   order   is 

stigmatic.

32.Therefore, submission of Mr. Desai that every probationer 

must receive notice or departmental inquiry before termination 

cannot be accepted as complete proposition of law. At the same 

time, the Full Bench has nowhere held that the Management can 

terminate   a   probationer   without   complying   with   Rule   15(6). 

Rather, throughout the judgment, emphasis has been placed on 

objective assessment. The Court specifically observed:

"the objective assessment of performance... by maintaining 

the   record   of   such   assessment   under   Rule   15(6)...   is 

sufficient."

33.Therefore,   although   departmental   inquiry   may   not   be 

necessary, objective assessment of work still remains mandatory.

34.In the present matter, the Management has never defended 

the   termination   by   saying   that   objective   assessment   of   the 

petitioner's work or behaviour was made, and she was found 

unsuitable. Throughout, the stand taken by the Management has 

been that there was no vacancy. On the other hand, the Education 

Inspector recorded that according to official records one vacancy 

was available. Therefore, reason put forward by the Management 

was not unsatisfactory work under Section 5(3), but alleged non-

availability of vacancy.

12

wp8021-2016-J.doc

35.This distinction assumes importance. If termination had been 

based upon unsatisfactory performance, then principles laid down 

by the Full Bench would apply. But where the Management says 

that there was no vacancy, then this Court has first to examine 

whether   such   vacancy   was   not   available.   Unless   this   fact   is 

established, reliance upon principles governing probation cannot 

sustain the termination.

36.Further, no material has been produced before this Court to 

show   that   the   Head   of   the   institution   made   any   objective 

assessment of the petitioner's performance as contemplated by 

Rule 15(6). No assessment record has been placed on record. No 

finding has been recorded by the Tribunal that Rule 15(6) stood 

complied with. Even before this Court, the Management has not 

defended its action on that basis. Therefore, protection recognised 

by the Full Bench regarding simple termination of probationer on 

ground   of   unsatisfactory   performance   cannot   validate   the 

impugned action.

37.After considering the material, this Court is unable to accept 

the submission of the petitioner that merely because she had 

almost completed three years she acquired indefeasible right of 

confirmation. The Full Bench has taken a different view. At the 

same time, this Court is also unable to accept submission of the 

respondent Management that the petitioner, being only a Shikshan 

Sevak, had no protection whatsoever. 

Rashmi Upadhyay holds that 

a Shikshan Sevak is an employee under the MEPS Act and is 

entitled to remedies available under the Act.

13

wp8021-2016-J.doc

38.Therefore,   real   issue   is   not   whether   the   petitioner   was 

probationer or whether she had become confirmed. Real issue is 

whether the Management has shown that discontinuance of the 

petitioner's service was made according to provisions governing a 

Shikshan Sevak and whether reasons assigned by the Management 

are supported by the record. On the material available, stand of 

the   Management   regarding   non-availability   of   vacancy   is 

contradicted   by   the   communication   issued   by   the   Education 

Inspector. At the same time, there is no material showing objective 

assessment of the petitioner's work as required by Rule 15(6). The 

Tribunal also failed to examine these material aspects.

39.For all these reasons, findings recorded in the impugned 

judgment   dated   12   January   2016   cannot   be   sustained.   The 

Tribunal failed to appreciate protection available to a Shikshan 

Sevak under the amended provisions of the MEPS Act. It also 

overlooked the material regarding sanctioned vacancy and failed 

to   examine   whether   mandatory   requirement   of   objective 

assessment under Rule 15(6), as explained by the Full Bench, was 

complied with. Therefore, the impugned judgment suffers from 

error and cannot be allowed to stand.

40.The petitioner has prayed for grant of back wages. However, 

it is well settled that grant of back wages does not follow because 

termination is held to be illegal. A person claiming back wages is 

expected to state on oath that after termination of service he or 

she was not gainfully employed elsewhere during the intervening 

period. In the present case, the petitioner has not made any such 

statement on oath that after her services came to be terminated, 

14

wp8021-2016-J.doc

she remained unemployed or was not earning any income from 

any other employment till disposal of the proceedings. In absence 

of such pleading and statement on oath, this Court is not in a 

position to presume that the petitioner had no earnings during that 

period. Therefore, though the petitioner is entitled to continuity of 

service and other consequential benefits, she is not entitled to 

claim back wages.

41.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material record,  the following order is passed:

(i)  The Writ Petition is allowed;

(ii)  The judgment and order dated 12 January 2016 passed 

by the School Tribunal is quashed and set aside;

(iii)  The termination of the petitioner's services with effect 

from 1 September 2012 is declared to be illegal and is 

hereby set aside;

(iv)  The respondent Nos.1 and 2 are directed to reinstate 

the   petitioner   in   service   on   the   post   of   Shikshan 

Sevak/Assistant Teacher, as may be permissible in law, within 

a period of eight weeks from the date of receipt of this order;

(v)  The petitioner shall be entitled to continuity of service 

for all purposes, including seniority and pensionary benefits, 

together with all other consequential service benefits flowing 

from such continuity;

(vi)  The petitioner shall not be entitled to back wages, as 

she has failed to plead and state on oath that she was not 

15

wp8021-2016-J.doc

gainfully employed after termination of her services and 

during the intervening period till disposal of the proceedings;

(vii)  Respondent Nos.1 and 2 shall submit an appropriate 

proposal to the competent Education Authority for approval 

of  the  petitioner's  appointment/reinstatement,  if required 

under the applicable Rules, within a period of four weeks 

from the date of her reinstatement;

(viii)   Upon   receipt   of   such   proposal,   the   competent 

Education Authority shall consider and decide the same on 

its own merits and in accordance with law, expeditiously and 

preferably within a period of eight weeks thereafter;

(ix)  Rule is made absolute in the aforesaid terms.

(x)  There shall be no order as to costs.

(AMIT BORKAR, J.)

16