ABDUL JABBAR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The contesting Respondents waive service. Rule returnable forthwith.

(2.) In our view, the Petition deserves to be allowed on one simple legal ground. By an impugned order of 30/12/2022 passed by the 4th Respondent, The Education Officer (Secondary), Zilla Parishad, Solapur, the authority has purported to review his predecessor's earlier order. The fact that the officer who passed the order purported to be reviewed was another person only makes matters that much worse.

(3.) The Petitioner holds an M.A. B.Ed. He was appointed to a vacant post of an assistant teacher in the Solapur Social Association Urdu High School and Junior College of Science, Solapur. This is the 6th Respondent and it is run by the 5th Respondent.