ARUN THUTE LOKVIKAS PRATISHTAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) The challenge is to the order dtd. 15/2/2020 rendered by respondent 3-Deputy Director of Education, Nagpur Region, Nagpur whereby the approval to the appointment of petitioner 3 is rejected. Petitioner 1-institution manages petitioner 2-school. Petitioners 1 and 2 sought permission to fill in the post of Peon which was granted by the Deputy Director of Education vide communication dtd. 20/5/2010 (Annexure-1).

(3.) Petitioners 1 and 2 published advertisement in daily newspaper "Sakal" of 27/6/2010, candidates were interviewed, and petitioner 3 was selected as Peon vide Resolution dtd. 11/7/2010 of the Managing Committee, and the appointment order was issued on 13/7/2010.