OMKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties heard finally.

(2.) The petitioner is seeking directions under Article 226 of the Constitution of India against the Education Officer (Secondary), Zilla Parishad, Nanded, respondent no. 3, to decide his application dtd. 10/1/2020 for his appointment on compassionate ground.

(3.) The facts giving rise to the present petition are as follows: