SANDHYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith by consent of both counsel. The petition is heard fnally.

(3.) The Petitioners seek direction against Respondent No.2-Education Officer (Secondary) Zilla Parishad to grant approval to appoint all Petitioners on aided post of Assistant Teacher from their respective dates i.e. 15.06.2018, 15.06.2018, 01.10.2016, 15.06.2018 and 13.08.2018 on 100% grant-in-aid in Respondent Nos.4 and 5 Schools instead of Shikshan Sevak on 20% grant-in-aid. They also seek directions to release their arrears of salary.