TARABAI BAPURAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties. With their consent the matter is taken up for final hearing at the admission stage. The respondent No.3 filed affidavit in reply on 12/10/2022. The respondent No.4 filed affidavit in reply on 13/02/2023.

(2.) The petitioners are the members of teaching and non-teaching staff of the respondent No.5 School run by the respondent No.4. They have approached this Court initially challenging the order dtd. 28/02/2002 passed by respondent No.3 Education Officer. By the order the recommendation was made for revocation of the approvals granted in their favour. It is also prayed by the petitioners to direct the respondents to pay the arrears of the salary.

(3.) The petitioners had filed civil application for the amendment. The said application was allowed on 20/09/2022. By way of amendment certain additional pleadings and documents are placed on record. It was additionally prayed to quash and set aside the order dtd. 12/07/2022 passed by respondent No.2 the Deputy Director of Education.