DINESH SHIVAJI JADHAV Vs. STATE MAHARASHTRA

JUDGEMENT

(1.) Rule. The Respondents have filed their Affidavits in Reply. By consent, Rule made returnable forthwith.

(2.) The 1st Respondent is the Education Department of the State of Maharashtra, and the 2nd Respondent is the Education Officer of the Western Region. The 3rd Respondent is the Institution that runs the 4th Respondent school.

(3.) The Petitioner seeks a writ of this Court quashing an order dtd. 17/7/2018 issued by the 2nd Respondent, the Education Inspector, Greater Mumbai, Western Region. By that order, the Education Inspector refused approval to the appointment of the Petitioner as 'Shikshan Sevak' in the 4th Respondent school. The Petitioner also seeks a direction to the 2nd Respondent to grant further approval as Full Time Assistant Teacher in the related pay scale and release of grant-in-aid for his monthly honorarium for three years and thereafter monthly salary in pay scale, together with arrears.