RASHMI BADAM KASAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, the petition is taken up for final disposal at the stage of admission.

(2.) The petitioner is employed as an Assistant Teacher in respondent no.4 school, run by respondent No.3-Management, namely Hind Seva Mandal. The petition is instituted under Article 226 of the Constitution of India, assailing the communication/order dtd. 15/11/2025 issued by the Management, whereby the petitioner, who was made to work as Assistant Head with effect from 1/1/2025, has been reverted to the post of Assistant Teacher with effect from 16/11/2025.

(3.) The prayers, as placed before us, are essentially (i) to set aside the Management's order dtd. 15/11/2025; (ii) to declare that the petitioner is entitled to work as Assistant Head in respondent No.4 school; and (iii) to direct respondent No.4 to forward the proposal for approval of the petitioner's appointment/promotion as Assistant Head to respondent No.2, the Education Officer (Secondary), Zilla Parishad Ahilyanagar.