SHRIMANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith.

(2.) Learned AGP waives service for respondents nos. 1 to 4. Mr. Jadhavar waives for respondents nos. 5 and 6 and Mr. S.V. Deshmukh waives service for respondent no. 7. At the joint request of the parties, the matter is heard finally at the stage of admission.

(3.) The petitioner is seeking approval to his appointment as a teacher by the respondent no. 8 - management of the school of which the respondent no. 7 is the headmaster.