WELCOME AUGUSTEN MASCAREN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Bhavake, learned counsel for the petitioner seeks liberty to delete respondent nos. 6 and 7 from the cause title of the petition on the ground that no reliefs are sought against the respondent nos. 6 and 7. Statement is accepted. Leave to amend is granted. Amendment to be carried out forthwith. Re-verification is dispensed with.

(2.) Rule. Learned AGP waives service for the respondent nos. 1 to 5. By consent of parties the petition is heard finally.

(3.) By this petition filed under Article 226 of the Constitution of India, the petitioner has impugned the order dated 23rd October, 2018 passed by the Deputy Director of Education, Mumbai Region, thereby cancelling the individual approval granted to the appointment of the petitioner in the post of Junior Clerk for the probationary period at respondent no.7-secondary School and for other reliefs.