KU.OMIKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the learned counsel appearing for the parties.

(2.) The petitioner, a person belonging to reserve category i.e. Schedule Caste, possesses qualification of M.A. (English), B.Ed., D.Ed. She is also claiming to be cleared MSCIT exam.

(3.) Based on the aforesaid qualification, the respondent No.3 and 4 appointed the petitioner as "Assistant Teacher" in an unaided School on 27/06/2011. The said appointment of the petitioner was since after following due process of law, the respondent No.2 - Education Officer granted approval to such appointment.