SHAIKH AAQUIB FARAZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith. With the consent of the learned Advocate for the parties, heard finally at the stage of admission.

(2.) Respondent No. 2 is a Minority Educational Institution, which has appointed the petitioner on the post of Assistant Teacher. A proposal for grant of his approval has been rejected by the Education Officer (Primary), vide the communication dtd. 23/5/2017 essentially on the ground that there was ban on recruitment after 2/5/2012 and that while filling up the post, no objection certificate of the Education Officer was not obtained.

(3.) Mr. Godbole, Ld. Counsel appearing for the petitioner relies upon the provisions of Sec. 3 (2) of The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, (hereinafter referred to as 'the Act of 1977'), which reads thus :