PRAVIN BODHU KASBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner seeks to challenge the order dated 06.08.2018 passed by respondent No.2 - Education Officer vide which the latter has declined to approve the appointment of the petitioner as a Shikshan Sevak with effect from 19.09.2017.

(2.) The petitioner contends that he had applied to respondent No.3 - Management pursuant to an advertisement dated 10.09.2017 published in daily 'Bahurangi Varta' inviting applications from the schedule caste category for the post of Shikshan Sevak. The interviews were scheduled on 19.09.2017. The petitioner was interviewed, selected and recommended for appointment as a Shikshan Sevak on 19.09.2017 itself and he immediately joined the said post on the same day, 19.09.2017. This entire exercise is completed on the same day.

(3.) On 26.04.2018, respondent No.4 - Head Master forwarded the proposal of the petitioner for grant of approval as a Shikshan Sevak. Since no decision was forthcoming, the petitioner filed Writ Petition No.9020 of 2018 for seeking directions to the Education Officer to do the needful. Vide order dated 06.08.2018, this Court directed the Education Officer to decide the pending proposal in accordance with law and expeditiously. By the impugned order dated 06.08.2018, which was passed on the same day on which this Court passed an order, the Education Officer refused to accord his approval to the appointment of the petitioner.