DILIP NIVRUTTI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With consent, the Petitions are taken up for final hearing at the stage of admission.

(2.) The Petitioners herein have challenged the order of approval dated 09/01/2019 whereby the Education Officer (Secondary), Zilla Parishad, Satara - Respondent No.2 has granted approval to the transfer of the Petitioners from un-aided to aided post as Shikshan Sevaks on monthly honorarium.

(3.) The Petitioner - Kishor Dattatraya Mandhare (Writ Petition (St.) No.98059/2020) has also challenged the order dated 22/09/2020 issued by the Respondent No.4 - Deputy Director of Education, Kolhapur Region, rejecting permission to Respondent No. 3 -Management to include the name of the Petitioner of the said Petition in Shalartha Pranali in the post of clerk in pay scale.