DIPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is seeking approval to his appointment as a Peon in the respondent no. 6 - school on compassionate ground.

(2.) We have heard both the sides.

(3.) By the impugned communication, the respondent no. 3 - Education Officer (Secondary), Zilla Parishad, Nandurbar has refused to grant approval to the petitioner's appointment on the sole ground that the recruitment was banned by the Government resolution dtd. 2/5/2012 and staffing pattern has been made applicable to the private schools receiving part or full government grants as per the Government resolution dtd. 11/12/2020 whereby appointments of class-IV employees have been outsourced.