PRIYANKA BALKRISHNA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner has put forth prayer clause - (b), as under :

(3.) The Petitioner was appointed on the unaided post as a part time English Teacher on 16/6/2018. The said appointment was approved by Respondent No.2 vide order dtd. 8/12/2020. The Petitioner belongs to the OBC category and has acquired the qualification of M.A. [English] and B.Ed. [English/History].