ASHWINI S. PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP waives service for the respondents. Heard finally by consent of the parties.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners seek quashing and setting aside of the impugned communication / letter dated 27 th March, 2020 issued by the respondent no.3 and for directions against the respondent no.3 to grant approval to the appointment of the petitioner no.1 to the post of Peon with effect from 28th January,, 2014 along with all consequential benefits including the arrears of salary and further directions against the respondent no.2 to issue Shalarth Number to petitioner no.1 by adding her name in the Shalarth Pranali.

(3.) The petitioner no.1's husband - Mr.Sarjerao Patil was eligible for being appointed to the post of Peon in a private school and after following procedure appointed the 1 st petitioner's husband in the petitioner no.3 school as Peon with effect from 11th July, 2009.