KALPANA RAMKRISHNA GAVANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable Forthwith. Learned AGPs waive service for Respondents-State. Mr. Prasanna Shahane, learned counsel waives service of notice for Respondent Nos.4 and 5. By consent, the Petitions are taken up for final hearing.

(2.) The Petitions involve common facts and issues, are therefore heard together and are disposed of by this common judgment.

(3.) The Petitioners were appointed as Assistant Teachers/ Shikshan Sevaks and Peons in respective Institutions. The Education Officer had granted approval to the appointment of the Petitioners. On satisfactory completion of three years period as Shikshan Sevak, the Management submitted a proposal to the Education Officer for approval and the Education Officer granted approval to the appointment of the Petitioners as Assistant Teachers. By order dated 13/06/2017 the Education Officer cancelled the approval. The said order was challenged by the Petitioners in Writ Petition No.8818 of 2017 with other connected Petitions.