KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate Mr. Panpatte for the petitioner and learned advocate Mr. Wakade for the respondents no. 5 and 6 finally at the stage of admission.

(2.) The petitioner who was appointed as Assistant Teacher by the respondent no. 5 - management of the respondent no. 6 - Ashram school by the order dtd. 1/8/2017, is aggrieved by the decision by the respondent no. 3 - Regional Deputy Commissioner of Social Welfare Department, Aurangabad dtd. 29/8/2019 refusing to grant approval to his appointment on the ground that the appointment was made without absorption of surplus teachers. Even his appeal to the State government has been dismissed by the communication dtd. 12/1/2021 on the same ground and by referring to the Government resolution dtd. 16/10/2012.

(3.) We have carefully gone through the petition, the affidavit in reply filed by the respondents no. 2 to 4 and the rival submissions.