VIDYAPEETH SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final disposal with consent of the parties.

(2.) The Petition impugns the Order dated 28 th February, 2023 passed by the Respondent No.5 - the Education Officer (Secondary), Zilla Parishad, Kolhapur, rejecting the proposal submitted for seeking individual approval to the appointment of Petitioner No 3 as Shikshan Sevak in Petitioner No.2-School.

(3.) The Petitioner No.3 possesses M.A.M.P.Ed qualification and belongs to S.C. category. In the year 2020 due to death of Assistant Teacher on 30/9/2020, vacancy was created to the post of Shikshan Sevak in Petitioner No.2 - School. The Petitioner No 1 submitted applications dtd. 25/7/2022 and 22/8/2022 to the Respondent No 5 requesting to communicate the information of suitable surplus Assistant Teacher for absorption on the vacant post, for permission to carry out recruitment through Pavitra Portal and permission to issue advertisement. There was no response from the Respondent No.5.