SAGAR VIJAY JANGAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) There are four Petitioners. They are all teachers with the 4th Respondent School run by the 5th Respondent Society. Mr Bandiwadekar appears for the Petitioners. Respondent Nos. 4 and 5 are represented.

(2.) We believe the Petition can be disposed of with a short order and by noting just a few relevant dates. Hence Rule, returnable forthwith.

(3.) On 3/6/2009, the 5th Respondent Society published an advertisement for recruitment of assistant teachers in the 4th Respondent School. The Petitioners applied. They were interviewed. All four were appointed between 2009 and 2010.