RAHUL PRAKASH NILGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr.S.B. Kalel, learned AGP for the State waives service.

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

(3.) By this Petition, fled under Art. 226 of the Constitution of India, the Petitioner has impugned the order dated 7 th April, 2021 passed by Respondent No.2-Education Offcer rejecting the proposal made by the Management, thereby transferring the Petitioner from unaided post of Lab Attendant in junior college to aided post in secondary school on the post of Lab Attendant run by the same Management on the ground that there is no provision under the provisions of the Maharashtra Employees of Private Schools Conditions of Service) Rules, 1981 'the MEPS Rules') for such transfer.