DINKAR LAXMAN BAWASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petitioner is aggrieved by the impugned order passed by the Deputy Director of Education, thereby rejecting the proposal for grant of approval to the transfer of the Petitioner from the unaided post to the aided post under Rule 41-A of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981 on the ground that the State Government has stayed Rule 41A by circular dtd. 01/12/2022.

(2.) The learned Advocate for the Petitioner submits that the Circular dtd. 01/12/2022, has been stayed by this Court at the Nagpur bench and that their case is covered by the order dtd. 2/5/2022, passed by this Court, in Writ Petition No.4431 of 2023 and group of cases.

(3.) In view of the above, this Petition is partly allowed by quashing and setting aside the impugned order and remitting the proposal of the Petitioner to the Deputy Director of Education. We are issuing similar directions as under :-