GAJANAN SHAHU KERIPALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Petition under Article 226 of the Constitution of India petitioner is challenging legality, validity and propriety of the impugned order dated 23rd January, 2017 passed by the Respondent No. 5 Education Officer, thereby rejecting proposal for individual approval to the appointment of the Petitioner made by Respondent No. 6 Educational Institution for the post of Shikshan Sevak at the Respondent No. 7 Secondary School and further seeks direction to Respondent No. 5 Education Officer to grant the said proposal and issue order granting individual approval to appointment of Petitioner.

(3.) Brief facts for filing this Petition can be summarized as under: