JAYANT SHIKSHAN SANSTHA Vs. EDUCATION OFFICER

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Learned Assistant Government Pleader Ms Kavita Bhondge waives notice of hearing for the respondent no.1. In view of the order proposed to be passed, service on the respondent no.2 is dispensed with.

(2.) The challenge in the present writ petition is to the orders dated November 25, 2024 and December 27, 2024 passed by the respondent no.1-Education Officer whereby the proposal forwarded by the petitioner no.1-Jayant Shikshan Sanstha (for short, 'the Society') for grant of approval to the appointment of the petitioner no.2 on the post of Headmaster came to be rejected. By this petition, the petitioners are claiming directions against the respondent no.1-Education Officer to accord approval to the appointment of the petitioner no.2 as Headmaster with effect from November 01, 2024.

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