NAYAN VISHNU ALDAR Vs. STATE OF MAHARASHTR

JUDGEMENT

(1.) SUBJECT MATTER:

(2.) By now, it is well settled that once an Approval is granted by the competent Authority i.e. the Education Officer, the Deputy Director of Education has to perform only the directorial action to issue Shalarth identity to the concerned employee of the private School and ought not to question validity of the appointment at that juncture. In the case in hand, the Deputy Director of Education not only questioned the validity of Petitioner No.1's appointment but also disapproved issuance of the approval by the Education Officer.

(3.) Rule. Rule made returnable forthwith. For the sake of convenience, the parties are referred to by their factual status.