NATEPUTE EDUCATION SOCIETY, HAVING OFFICE AT/POST NATEPUTE TAL MALSHIRAS, DIST SOLAPUR Vs. STATE OF MAHARASHTRA DEPARTMENT OF SECONDARY SCHOOL EDUCATION MANTRALAYA, MUMBAI THROUGH ITS SECRETARY

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioners are challenging the Orders dated 30th September, 2013 and 21st October, 2013 of the Respondent Nos. 2 and 3.

(2.) We would refer to these orders in detail so as to appreciate the arguments of the Petitioners' Advocate.

(3.) By the order dated 30th September, 2013, which is styled as 'impugned order' to the petition, the 4th Respondent, who has been working as a part time Librarian from 5th August, 1997, sought an approval through the Management to the said appointment and the Education Officer (Secondary), Zilla Parishad, Solapur on 27th March, 1998, 8th January, 1999 and 28th October, 1999 granted approval to the appointment of the 4th Respondent till the end of the academic year. Thereafter, a further order was passed on 30th October, 2001, granting permanent approval to the appointment of the 4th Respondent as a part time Librarian with effect from 14th June, 2000.