SHRI BALIRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, the matter is taken up for final disposal at admission stage.

(2.) The Education Officer (Secondary), Zilla Parishad, Nanded, vide its order dtd. 4/6/2019, declared the respondent No.4 as Senior to the petitioner. The said order is under challenge in the present petition.

(3.) The facts leading to present writ petition are that the petitioner was appointed in graduate scale as 'Assistant Teacher' in the respondent-school in the year 1993 and his appointment was approved by respondent No. 2 vide order dtd. 27/9/1993.