YOGESH JAYSING PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The matter pertains to the grant of a Shalarth Identity and inclusion of the Petitioner's name in the Shalarth System, consequent upon the approval of the Petitioner's appointment. The Petitioner's appointment and services stand approved by an order issued by the Education Oicer. Pursuant thereto, a proposal for grant of Shalarth Identity was forwarded by the Education Oicer to the Deputy Director of Education. However, the Deputy Director of Education has neither taken any decision on the said proposal nor communicated any reasons and has kept the same in abeyance.

(2.) Considering the nature of the relief prayed for in the Petition, we have heard and disposed of the Writ Petition inally, by consent of the parties.

(3.) Rule. Rule made returnable forthwith. For the sake of convenience, the parties are referred to by their factual status.