DNYANESHWAR GANGARAMJI DADHE Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard finally with the consent of the learned counsels appearing for the respective parties.

(2.) The petitioner has questioned the impugned communication dtd. 24/12/2024 issued by the respondent no.2-Education Officer whereby the Education Officer has directed the petitioner to join the respondent no.5-School from where he was declared surplus and was posted to the respondent no.4-School.

(3.) The facts necessary for deciding the petition are as under:-