SAYYED NUZHAT SULTANA BAHOYODDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) By way of present petition, the petitioner is assailing the order dtd. 9/1/2023 issued by respondent no.2 - Education Officer, whereby the proposal submitted by respondent no.3 - Management seeking approval to the appointment of the petitioner to the post of Shikshan Sevak is rejected.

(3.) Factual matrix, in brief, is as under :-