NANDKISHORE SHAMRAO CHAVAN Vs. THE PRINCIPAL

JUDGEMENT

(1.) Rule in Writ Petition. Mr. Lagu, learned counsel for the respondent nos. 1 and 2 waives service. Mr. Dighe, learned AGP for the respondent nos. 3 and 4 waives service. By consent of parties, the petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has impugned the order dated 14th March, 2005 passed by the respondent no.3 refusing to grant approval to the appointment of the petitioner and order dated 30th March, 2005 and order dated 2nd April, 2005 /4th April, 2005 refusing to grant approval to the appointment of the petitioners issued by the respondent no.2 and orders dated 14th March, 2005, 30th April, 2005 and order dated 2nd April, 2005 / 4th April, 2005 passed by the respondent no.3 refusing to grant approval to the appointment of the petitioner and also order dated 30th March, 2005.

(3.) The petitioner no.1 is qualified as B.Sc B.Ed and was initially appointed in the respondent no.1-school on 28th May, 2004 in Marathi medium school. At the relevant time, the respondent no.1 was running on non-grant basis. The grant-in-aid was given to the respondent no.1 for the first time in the year 2004-05. The services of the petitioner no.1 were terminated on 30th March, 2005. In view of the order rejecting the approval by the respondent no.3 by letter dated 14th March, 2005 on the ground that the petitioner no.1 was appointed on the post which was reserved for D.Ed candidate, the services of the petitioner were terminated.