SANT GADGEBABA SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides.

(2.) The petitioner - Institution has been seeking approval to four posts of Peons instead of sanction of two additional posts of Peon and the proposal has been pending since the year 2009.

(3.) In Writ Petition No. 4020 of 2014, by the order dtd. 14/1/2015, following directions were issued :