SUDHIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Warulkar, learned counsel for the petitioners and Shri A. S. Fulzele, learned Addl. G.P., who appears by waiving notice for respondent No.1 and 2. There is no need to issue notice to respondent Nos.3 and 4 as no relief has been claimed against them.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) The issue involved in this petition is about grant of approval to the appointments of the petitioners as Assistant Teachers. The facts, as disclosed by the proposal dated 25.01.2021, show that as per the letter dated 17.12.2018, the State Government had directed the Education Officer to grant approval to the appointments of the petitioners, but respondent No.2/Education Officer did not do so and rather sent an adverse report to the State Government. These facts also show that now a proposal has been sent directly to respondent No.1 for grant of approval to the appointments of the petitioners, and this proposal dated 25.01.2021 is still pending with the respondent No.1.