WOMEN EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel appearing for both the parties, the petition is taken up for final hearing.

(3.) By way of this petition, the petitioners have challenged the order passed by the Joint Director of Higher Education, Nagpur Division, Nagpur dated 11/8/2011, by which the Joint Director refused to grant approval to petitioner No.3's appointment on the ground that the said petitioner is not having experience from educational institution though petitioner no.3 is having more than three years' experience of administration. The petitioner no.1 is a Society registered under the Societies Registration Act, 1860 and is also a Public Trust registered under the Bombay Public Trust Act, 1950. Petitioner No.1 runs Educational Institution in the city of Nagpur. Petitioner No.2 - College is run by petitioner no.1 - Society. Petitioner No.3 applied for the post of Registrar to be appointed in the petitioner No.2 - College. Petitioner No.3 was interviewed and was found suitable for the said post and was accordingly selected for the post of Registrar in the petitioner no.2 - College. The Institution thereafter applied to the Department for granting approval to such appointment. The Joint Director of Higher Education by the impugned order dated 11/8/2011 refused to grant approval on the ground that petitioner no.3 is not possessing requisite experience in the educational institution and on the aforesaid ground, the approval is rejected. It is the said order which is impugned in this petition.