ASHOK NILKANTH DHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of the learned Counsel appearing for the parties, the petition is heard finally.

(3.) This petition is filed seeking direction to the respondent/authorities to grant approval to the proposal for appointment of the petitioner as Teacher from 21.08.2013 in respondent no.5 School and to release the arrears of salary of the petitioner.