MADHAV VITHALRAO MAHAGAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for respective parties.

(2.) Rule. By mutual consent, Rule made returnable forthwith and the matter is taken up for final disposal.

(3.) The petitioners, who are the Assistant Teachers working with private schools within the territorial limits of Zilla Parishad, Nanded, have approached this Court for the purpose of challenging order dated 31.10.2006 passed by respondent No.3 on the basis of communication of Study Committee, dated 30.10.2006 (Paper Book page No.95). Petitioner No.1 was appointed in the year 1995 and petitioner Nos.2 and 3 were appointed in the year 1993.