SUBHANGI AJIT PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP for the respondents-State waives service. Mr.Wable, learned counsel for the respondent nos.3 and 4 waives service. By consent of parties, petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner seeks order and direction against the respondent nos.3 and 4 to submit proposal to the respondent no.2 for grant of approval of the petitioner 's appointment to the post of Shikshan Sevak w.e.f. 15th June 2017 and further direction against the respondent no.2 to decide the said proposal in accordance with law within a stipulated period.

(3.) Learned counsel for the respondent nos.3 and 4, on instructions, states that his client would send proposal to the respondent no.2 for grant of approval of the petitioner 's appointment to the post of Shikshan Sevak w.e.f. 15th June 2017 within four weeks from today. Statement is accepted.