VIKAS PANDIT PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Subject Matter: Petitioner is duly appointed by Respondent No.4-Educational Institution as Shikshan Sevak at Respondent No.5-School run and administered by Respondent No. 4.

(2.) Brief Facts of the Case:

(3.) The Petitioner is aggrieved by the imposition of condition No.5 in the approval order dtd. 4/10/2024 whereby Education Oicer made the School Management responsible to pay honorarium to the Petitioner from the date of his appointment till the date of approval.