KAMARUNISSA RABBETOFIC KURULKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Satish S. Raut, learned Counsel for the Petitioners, Mr. S.B. Kalel, learned Assistant Government Pleader for the Respondent- State.

(2.) The Petition is filed by an employee of a private School Management together with the School Management seeking directions to the Respondent No. 4-the Deputy Director of Education to grant approval to the appointment of Petitioner No. 1 as full time Assistant Teacher. Consequential directions to the Respondent No. 4 to include the name of Petitioner No. 1 in the Shalarth system are also sought by the Petitioners.

(3.) Rule. Rule made returnable forthwith. Considering the nature of the reliefs prayed herein, we deem it appropriate to dispose of the Writ Petition finally. For the sake of convenience the parties are referred to their factual status. Petitioner No. 1 is the Assistant Teacher, Petitioner No. 2 is the Management, and Petitioner No. 3 is the Junior College where the Petitioner No. 1 is transferred on aided post of Assistant Teacher (Hindi).