SAMIDHA NIMKAR Vs. SOMAIYA VIDYAVIHAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and the Petition is taken up for hearing and final disposal.

(2.) We have Mr Jadhav learned Counsel for the Petitioner at some length. With his assistance, we have gone through the record and considered the rival submissions. We have also heard Mr Takke on behalf of the State and, to the extent necessary, Mr DSouza on behalf of the 2nd Respondent, an aided minority institution.

(3.) The Petitioner is an M.Com, B.Ed. She claims that she is entitled to be appointed as a teacher in the 2nd Respondent junior college. In this Petition, she assails an impugned order of 8/11/2017 issued by the 4th Respondent rejecting the proposal forwarded by the 2nd Respondent to grant approval for the appointment of the Petitioner as an approved teacher for Accounting and Auditing in the 2nd Respondent college.