MARATHA SHIKSHAN SANSHTA Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) By this petition, the petitioners are challenging the legality and validity of the order dtd. 11/10/2023, passed by the respondent No.1, inter alia, withholding the approval granted by the respondent No.2 to the transfer order dtd. 27/6/2023, thereby staying the order of transfer of respondent No.3 from Ramrao Bhoyar High School, Nandgaon (Khandeshwar), District Amravati to Sharada Vidyalaya and Junior College, Amravati.