JAI HIND EDUCATION TRUST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. With consent of the parties, the petition is taken up for final hearing.

(3.) This petition takes exception to the order passed by respondent no.4 on 20th December, 2014, whereby one post of trained graduate teacher from the approved staff of the petitioner no.2 school came to be cancelled permanently.