YUVRAJ ANANDA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned counsel for Respondents in all the petitions waive service.

(2.) By consent of learned counsel for the parties, all these petitions are heard finally.

(3.) By these petitions, filed under Article 226 of the Constitution of India, the employee-Petitioners are aggrieved by the orders rejecting the proposals for the grant of approval pursuant to the transfers of the employees from unaided to aided schools, in view of Government Resolutions dated 12th February 2015 and 23rd October 2013 (the "GRs ").