VIDYA RAMBHAJI AMBHORE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally, by the consent of the learned counsel appearing for the parties.

(2.) This Petition is filed with the following prayers :-

(3.) The brief facts leading for filing this Writ Petition are that, the Respondent No. 2 by its order dated 1st October, 2010 appointed Deputy Education Officer as an Administrator on Raneshwar Vidyalaya, Hatti, Tq. Sillod, Dist. Aurangabad and Respondent No. 4 - School i.e. Dayanand Vidyalaya Kaygaon, both run by Respondent No. 3 -Institution. In pursuant to said order, the Administrator took charge of the schools on 18th October, 2010 and communicated to Respondent No. 2.