BALIRAM PANDURANG SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties heard finally at the stage of admission.

(2.) The petitioner is challenging the order dtd. 27/8/2019 passed by Respondent No.2-Education Officer (Secondary) Zilla Parishad, Nanded by which the proposal submitted for grant of approval to the appointment of the petitioner as Shikshan Sevak has been turned down. FACTUAL MATRIX :

(3.) The petitioner contends that Respondent No.3/Educational Institution is running Respondent No.4-School from 5th to 10th standard. It is further contended that on account of retirement of a permanent teacher, namely Smt. Shanta Narmada Karle, Respondent No.3 issued an advertisement on 27/2/2017 in a newspaper, namely, 'Daily Marathwada'. It is the contention of the petitioner that petitioner had participated pursuant to the said advertisement and ultimately after being found eligible and qualified the petitioner came to be appointed vide appointment order dtd. 4/3/2017 by Respondent No.3.