KOMAL BALAJI AWATIRAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Predominant challenge in these petitions is to the validity of the Government Resolution dtd. 27/3/2024 issued by the School Education and Sports Department, Government of Maharashtra, consequently the communications/orders passed by the Education Officers/Deputy Directors of Education are also questioned. We propose to decide these petitions by this common judgment and order. We are referring to the paper book of Writ Petition No. 7355 of 2024 and Writ Petition No. 6737 of 2024.

(3.) The petitioners before us are the employees of the respondent/private managements working in the schools run by them. They are aspiring for service benefits under the provisions of the Maharashtra Employees of Private Schools (Condition of Service Regulation) Act, 1979 and Rules 1981 (hereinafter for the sake of brevity and convenience referred as to the 'Act of 1979' and 'Rules of 1981') for which the approval of the officers of the Education Department is imperative. Their proposals seeking approvals have been turned down by the officers of the Education Department, which is common cause for each of them to approach the High Court.