DINESH Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

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

(2.) The petitioners are challenging the order dtd. 9/8/2019, which is communicated to the petitioners vide covering letter dtd. 22/1/2020, whereby the approval granted to the transfers of the petitioners from un-aided Sec. to aided Sec. of the Junior College is cancelled.

(3.) Perusal of the operative part of the order impugned rendered by the Deputy Director of Education reveals that the cancellation of the approval is predicated on the absence of Mrs. Nalini Kale in the meeting in which the Management recommended and/or decided the issue of transfers. The Deputy Director of Education has found that the exclusion of Mrs. Nalini Kale in the meeting dtd. 14/8/2014 is in violation of the directions issued by the Assistant Charity Commissioner, Bhandara.