Administrative Delay in Updating Shalarth ID for Approved Teachers Violates Right to Salary and Dignity

The Petitioner was appointed as a Shikshan Sevak on 22.01.2013 and subsequently as an Assistant Teacher in a school run by Respondent Nos. 5 and 6.

His initial appointment and continuation were duly approved by the Education Officer (Primary).

On 31.07.2022, following a vacancy, the Petitioner was transferred from an unaided post to an aided post, which was also approved.

Despite the Education Officer forwarding a positive recommendation to the Divisional Deputy Director (Respondent No. 3) in March 2024 for the inclusion of the Petitioner’s name in the "Shalarth Pranali" (the digital salary system), no decision was taken, resulting in the non-payment of salary for over three years.

The Petitioner approached the High Court seeking a writ of mandamus for the issuance of a Shalarth ID.

The court primarily applied the principle that salary is a lawful remuneration for services rendered and its denial affects the dignity and livelihood of a teacher under Article 21.

It relied on the precedent in Pramod Prabhakar Pokale v. State of Maharashtra [2019(3) Bom. C.R. 278], establishing that the Deputy Director cannot sit in appeal over the Education Officer’s approval.

Furthermore, it applied Amol Baban Sangar v. State of Maharashtra [2022 (2) Bom. C.R. 484], which limits the scope of verification for Shalarth inclusion to the existence of a valid approval and a sanctioned vacancy.

The court observed that once the Education Officer grants approval for an appointment on an aided post, the inclusion in Shalarth Pranali is a "ministerial and consequential act".

The court criticized the authorities for unregulated administrative discretion, noting that teachers are forced into avoidable litigation due to systemic delays.

It reasoned that the Deputy Director’s role is limited to verifying the existence of an approval order and a sanctioned vacancy, rather than reopening settled appointments.

Finding the three-year delay in the Petitioner's case "extremely disturbing" and "wholly unacceptable," the court determined that administrative inaction cannot be permitted to deprive an employee of their lawful wages.

Significantly, the court issued mandatory state-wide guidelines prescribing specific timelines: 15 days for initial scrutiny by Education Officers, 30 days for final decision after curing deficiencies, and 30 days for the Deputy Director to finalize Shalarth inclusion.

The court ordered the Principal Secretary of the School Education Department to issue a comprehensive Government Resolution (GR) within two months to institutionalize these timelines and warned that failure to comply would result in disciplinary action against officers.