FRIENDS SOCIAL CIRCLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Ram Karode, learned Counsel for the petitioners and Mr. N.R. Patil, learned Assistant Government Pleader for the respondents.

(2.) Rule. Rule returnable forthwith by consent of the learned Counsel for the parties.

(3.) The petition questions Clause (2) of the Government Resolution dtd. 29/4/2024 (Page No.78), on the ground, that it is contrary to the provisions of Rule 41A of the Maharashtra Employees of Private School (Conditions of Service) Rules, 1981 (hereinafter referred to as the "MEPS Rules").