AJAY ASHOKRAO GHATOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) The present petitioners, claiming to be appointed as Data Entry Operators on contract basis, have questioned the communication dated 9.11.2012, issued by the Director of Education (Primary), directing all the Education Officers (Primary), Zilla Parishad in the State of Maharashtra, to start the process of recruitment of Data Entry Operators on contract basis afresh.

(3.) The petitioners claim that in view of the directions issued by the Hon'ble Apex Court, the Central Government has floated a scheme with an intention to provide cooked food to the students of the Primary Schools with effect from 1995-96, which is identified as 'Mid-Day Meal scheme'.