DHANRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, filed by the petitioners under Article 226 of the Constitution of India, the petitioners prayed as follows :

(2.) Respondent no.1 is the State of Maharashtra through the Secretary, Education Department and respondent no.2 is the Director of Education, Maharashtra State; whereas respondent no.3 is the Education Officer (Secondary), Zilla Parishad, Dhule and respondent no.4 is Shri Shivaji Vidya Prasarak Sanstha, a registered public trust through its Chairman and respondent nos. 5 to 9 are the added respondents i.e. Head Masters of respondent no.4 school.

(3.) Briefly stated, the facts leading to the present petition are as under :