MO. SAYEED AB. RASHID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since common issues arise in these writ petitions, they are being decided by this common judgment.

(2.) Rule. Rule made returnable forthwith and heard the learned counsel for the parties.

(3.) In Writ Petition No. 860 of 2018, the petitioner is aggrieved by the order dtd. 20/1/2018 passed by the Education Officer (Secondary), Zilla Parishad, Washim thereby refusing to approve the promotion of the petitioner on the post of Head Master on the ground that the petitioner in Writ Petition No. 1575 of 2018 is senior to him.