PADMA SAMBHAJI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule. Rule made returnable forthwith. Considering the subject-matter, we propose to decide the Writ Petition finally by consent of the parties.

(2.) Subject-matter: Repeated return of the approval proposal at the hands of the respondent no.3 - the Administrative Officer (Primary), Primary Education Department, Kolhapur Municipal Corporation is the subject matter of the Writ Petition. Since 2012, the approval is kept pending by the Administrative Officer for this or that reason.

(3.) Heard Mr. Chetan Patil, learned counsel for Petitioner, Mr.A.P.Vanarase, learned Assistant Government Pleader and Mr.Bhushan Jadhav, learned counsel for the contesting party i.e. Administrative Officer (Primary), Primary Education Department, Kolhapur Municipal Corporation [hereinafter referred as 'the Administrative Officer '].