KU. VANDANA HARISH KALAMBHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The order dated 23.08.2022, passed by the Education Officer (Secondary) Zilla Parishad, Nagpur, on the representation of respondent nos.8 and 9, has been placed on record by the learned counsel for the respondent nos.8 and 9, vide Pursis bearing Stamp No.11 of 2022.