DATTATRAY SHASHIDHAR KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Considering the facts of the case, the matter is heard inally.

(2.) Parties are referred to their factual status for the sake of convenience.

(3.) Subject-matter: Petitioner seeks implementation of the directions issued by the Education Oicer (Secondary), Zill Parishad Sangli to the Respondent-School Management directing to engage/appoint the Petitioner on Compassionate ground on the post of Junior Clerk.