RAM MADHUKAR SHELAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Learned AGP waives service of notice for Respondent Nos. 1 to 3. Learned counsel Mr. Suhas Inamdar waives service of notice for Respondent No. 6.

(2.) The Petitioners in these writ petitions were appointed in the post of Assistant Teacher with Respondent No. 5 School on different dates in the year 2014. The appointments of Ram Madhukar Shelke (Petitioner in Writ Petition No. 11418/2017) and Balaji Prakash Nandwate (the Petitioner in Writ Petition No. 11438/2017) were approved by an order dated 2.1.2016 by Respondent No. 3 - Education Officer. Th appointments of Juber Rashid Bijali (Petitioner in Writ Petition No. 11437/2017) and Pratiksha Sadanand Shelake (Petitioner in Writ Petition No. 11444/2017) were approved by Respondent No. 3 the Education Officer on 4.1.2016.

(3.) Thereafter, by impugned order dated 22.1.2016, Respondent No. 3 Education Officer has stayed his own orders granting approval to the appointments of the Petitioners. The said order dated 22.1.2016 has been passed by Respondent No. 3 - Education Officer on the basis of a complaint by Respondent No. 6 and it is stated that the orders of approval would remain stayed till the complaint submitted by Respondent No. 6 is finally decided.