BHAVNA KISAN URADYA 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.) This writ petition is filed under Article 226 of the Constitution of India seeking direction to Respondent No.3 to grant approval to the appointment of Petitioner 1 as Shikshan Sevak in the aided Secondary School of Petitioner No.2 Management and to release grant-in-aid for payment of monthly honorarium for 3 years.

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