URMILA RAMESH KULKARNI AND ORS Vs. EDUCATION OFFICER

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 is a petition under Article 226 of the Constitution of India by which the petitioners pray for issuance of a writ of mandamus directing respondent No.1 Education Officer (Primary), Zilla Parishad, Aurangabad to decide the question of interse seniority in accordance with law and also pray for issuance of a writ to the respondent No.2 to appoint the seniormost teacher as Headmistress in pursuance of the decision of respondent No.1 Education Officer (Primary), Zilla Parishad, Aurangabad.

(3.) In the light of the limited relief which is urged on behalf of the petitioners, we do not consider it appropriate to dilate on the facts involved in the present petition. Suffice it to say that the petitioners before us have challenged the seniority list and the petitioners have submitted representations to the respondent questioning the fixation of the seniority which representations have been annexed to this petition. The aforesaid representations are still pending and have not been decided. Mr.B.L.Sagar Killarikar, learned Counsel appearing on behalf of the petitioners states that subsequent to the filing of the petition, one Mrs. Vijaya Sopan Wani has been appointed as the Headmistress.