JALGAON EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioners are challenging the order/communication dtd. 08/04/2024 issued by respondent No.2 Education Officer(Secondary), Zilla Parishad, Buldhana, whereby the proposal forwarded by the petitioners for grant of approval to the services of petitioner No.3 in both the petitions from partially 20% aided division to 100% aided division has been rejected.

(3.) Petitioner No.1 is the Education Society, which runs Petitioner No.2 School. Petitioner No.3 in both petitions is an employee of petitioner Nos.1 and 2 working on the post of 'Assistant Teacher'.