ASHOK ANANDRAO ADHALRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner takes an exception to the order dated 11/06/2018 passed by Respondent No.2 - Deputy Director of Education by which order Respondent No.2 has cancelled the approval of Petitioner's appointment to the post of Assistant Teacher.

(3.) The factual matrix involved in this Petitioner can in brief be stated thus :-