RAJASHREE SHIVRAJ PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By the first petition, the petitioner has sought reliefs in terms of prayer clauses 35(B) and 35(C) as under :-

(3.) The petitioner was appointed as an assistant teacher in respondent No.5 school, which was receiving 100% grant-in-aid, with effect from 10/6/2006. The petitioner was continued in service vide an appointment order dtd. 12/7/2007 for the academic year 2007-2008. The said appointment was approved by respondent No.3 for the said academic year, vide order dtd. 30/1/2008. As such, the service of the petitioner from 10/6/2006 till the end of the academic year 2008, was approved by the Special District Social Welfare Officer, Latur.