LAWS(BOM)-2025-11-164

JOSPIN MAYKAL DSOUZA Vs. STATE OF MAHARASHTRA

Decided On November 19, 2025
Jospin Maykal Dsouza Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Mr. Patil, learned counsel for the Petitioner and Mr. Kadam, learned A.G.P for the Respondent Nos.1 to 3. The challenge in this Petition is order dated 19 th July 2021 passed

(2.) by the Respondent No.3-Education Officer (Secondary), Zilla Parishad, Kolhapur, by which the proposal seeking approval to the appointment of the Petitioner has been rejected.

(3.) The facts of the case in brief are that :