MIRAJ VIDYA SAMITI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the parties heard finally.

(2.) By this writ petition filed under Articles 226 and 227 of the Constitution of India, the Petitioners takes exception to the order dated 29/11/2018 issued by Respondent No.2 - Education Officer, Zilla Parishad, Sangli refusing approval to appointment of Petitioner No.2 as Shikshan Sevak in the aided Secondary School of Petitioner No.1. The Petitioners pray that Respondent No.2 may be directed to grant approval as Shikshan Sevak for 3 years w.e.f. 15.6.2017 and to release the grant-in-aid for payment of monthly honorarium from the said date of appointment, together with arrears.

(3.) The facts leading to filing of this Writ Petition can in brief be stated thus :-