SHAIKH RAFE MOINUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both the sides finally at the stage of admission.

(2.) The petitioners are challenging order dtd. 20/2/2023 passed by respondent No. 3/Joint Director of Education, Aurangabad Division, Aurangabad returning the proposals seeking approval to the appointments of the petitioners on the ground that no prior permission was secured before appointing them. The petitioners are also seeking direction to accord them approval and to disburse regular salary.

(3.) The petitioners were appointed as Laboratory Assistants on 20/12/2019 in respondent No. 5/college, which is an aided one. The proposals seeking approval to their appointments were forwarded by the management to respondent No. 3. Those were turned down by the impugned communication.