AVINASH MUKUND ASNARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard the learned counsel for the parties.

(2.) The challenge raised in the present writ petition is to the communication dtd. 22/3/2021 that has been issued by the Joint Director of Education, Amravati Region, Amravati pursuant to the directions issued by this Court in Writ Petition No. 1021 of 2020 (Dr.Avinash Mukund Asnare Vs. State of Maharashtra and ors). The petitioner who was appointed on 15/12/2020 as Director of Physical Education with the respondent no.4- University had sought approval to his appointment in that regard. In the said writ petition, the proposal dtd. 23/1/2013 that was forwarded by the Sant Gadgebaba Amravati University, Amravati- respondent no.4 was directed to be decided in accordance with law.

(3.) After hearing the learned counsel for the parties and after perusing the impugned order dtd. 22/3/2021, we find that there is no specific consideration of the proposal that was moved by the University for seeking approval to the post of Director of Physical Education at the University except for referring to the communications dtd. 7/12/1983 and 21/7/1984 only. Even the request made by the University for grant of such approval in view of availability of work load has not been been considered.