SHRI KIRAN ANIL MAHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India prays for issuance of appropriate writ directing respondent nos. 1 and 2 to consider the proposal and grant permanent approval to the petitioner as an Assistant Teacher. In view of the limited grievance which has been raised by the petitioner in this petition, we deem it appropriate to decide this petition finally at the stage of admission.

(3.) Briefly noted, the facts, as are necessary for the decision of this petition, are as follows: