LAWS(BOM)-2016-6-51

KUM. SONAL GOVARDHAN TIPLE Vs. STATE OF MAHARASHTRA

Decided On June 17, 2016
Kum. Sonal Govardhan Tiple Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Shri Anand Parchure, learned Counsel for the petitioners and Ms. P. Rane, Ms. A.R. Kulkarni and Shri S.B. Bissa, learned A.G.Ps. for respondents.

(2.) Petitioners are from Yavatmal District and employees of various private management. They have been given employment as Shikshan Sevaks up to June, 2014. Petitioners in Writ Petition No.6612 of 2015 did file a Pursis St. No.6425 of 2016 to withdraw the petition but later on has chosen to press their challenge.

(3.) Petitioners question the orders dated 18.11.2015, 20.11.2015 and 26.11.2015 passed by respondent no.3Eduction Officer canceling the approval given to their appointments earlier.