JAIBHARAT MAHILA SEWA SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with the consent of learned counsel appearing for the parties.

(3.) This petition under Articles 226 and 227 of the Constitution of India takes exception to the order dtd. 18/09/2018 by which the Deputy Director of Education, reviewed and revoked the order dtd. 12/08/2014 granting permission to the appointment of the petitioner No.3 on non-teaching post in the school run and managed by petitioner No.1 - Jaibharat Mahila Sewa Sanstha, Nagpur.