GOPAL SIDDHESHWAR AKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This Writ Petition takes exception to the decision of respondent no.2 Divisional Deputy Commissioner, Social Welfare Department, Latur Division, Latur, dated 3.11.2012.

(3.) It is the case of the petitioners that, petitioner no.1 is Clerk and employee of petitioner no. 2 Society and petitioner no.3 Ashram School, receiving 100 per cent grants. It is further case of the petitioners that, as on today, near about 506 students are prosecuting their studies, which include 120 residential students, 368 non-residential students at petitioner no.3 School. There are, as on today, 20 permanent employees (approved) working, which include (13 teaching and 7 non-teaching) 1-Head Master, 2- Trained Graduate Teachers, 10-Assistant Teachers, 1- Clerk, 1-Peon, 1-Superintendent, 2-Cook, 1-Assistant and 1-Kamathi in the said School.