DINKAR ANANDA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in the present Petition is to the Order dtd. 28/12/2018 issued by the Respondent No.5-the Education Officer, whereby despite granting approval to the Petitioner's appointment from the date of appointment, grant-in-aid is ordered only from the date of approval. Considering the nature of prayers in the Petition, we have heard the parties at length for final disposal.

(2.) Rule. Rule made returnable forthwith.

(3.) Facts in brief:-