AKASH DIPAK ATOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The Respondents have filed their Affidavit in Reply. By consent of parties, Rule is made returnable forthwith.

(2.) This is the second round of litigation between the parties inter se. In the first round, this Court by order of 25/2/2021, observing the Respondents' failure to take any decision regarding approval of the Petitioner's appointment for more than a year, directed the Respondent-State to take an appropriate decision on the proposal within a period of six weeks from the date of that order. About six months after the expiry of the permitted period, the Respondents refused approval to the Petitioner's services on the very same grounds considered by this Court in the previous round of proceedings. It is this refusal that is assailed in the present Petition.

(3.) The 1st Petitioner is an employee of the 3rd Respondent, School run by the 2nd Respondent Managing Trust. The Respondents No. 3 and 4 are, respectively, the Deputy Directors of Education, Pune region and the Education Officer (Secondary), Pune of the 1st Respondent, State of Maharashtra.