VIKRAM VILAS MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. By consent of learned Counsel for the parties, taken up for final hearing.

(2.) The Petition challenges refusal of grant of approval to the appointment of petitioner as "Shikshan Sevak" by the Education Officer, Zilla Parishad, Kolhapur - respondent No.2 by communication dated 20th April, 2018 on the ground of ban of recruitment vide Government Resolution dated 2nd May, 2012.

(3.) Facts germane for disposal of the Petition are as follows: