SANJAY SUDHAKAR NIKURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri A.D.Mohgaonkar for the petitioner; learned Assistant Government Pleader Shri N.S.Rao for respondent Nos.1 to 4; learned counsel Shri N.D.Khamborkar for respondent Nos.5 and 6, and Advocate Shri Uday Changle h/f learned counsel Shri Anand Parchure for respondent No.7.

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

(3.) The petitioner is aggrieved by order passed by the Education Officer (Secondary), Zilla Parishad, Chandrapur dtd. 5/5/2022 declaring him as surplus and protecting respondent No.7 who is junior to him.