KU. VEENA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally the learned counsel appearing for the parties.

(2.) Additional Commissioner, Tribal Development, Nagpur, vide order dtd. 4/7/2017 declined approval, to the appointment of the petitioner, on the post of Lady Superintendent, in Ravindranath Tagore Primary and Secondary Ashram School, Mendha (R-4), administered by the respondent no.2.

(3.) Facts essential for the decision of this petition are as under :