SHAILESH DEEPAK AMBARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. Vikas Mali, the learned AGP for Respondents waives service.

(2.) By consent of counsel for the parties, Writ Petition is heard finally.

(3.) By this Writ Petition filed under Article 226 of the Constitution of India, the Petitioners are seeking to challenge the order dated 5th November, 2018 issued by the 2nd Respondent-The Education Officer (Secondary), refusing approval to the proposal for grant-in-aid in respect of appointment of Petitioner No.1 as a Shikshan Sevak in the secondary school of Petitioner No.2.