TEHSIN SHABBIR AHAMAD INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By the present petition, the Petitioner assails the order dtd. 26/5/2017, passed by the Respondent No.3, refusing to grant approval to the proposal dtd. 17/5/2017, submitted by the Respondent No.5 seeking approval to the appointment of the Petitioner as a Shikshan Sevak ('Impugned order')

(3.) Though the Respondents are served, they have chosen not to file any replies.