TEJASWINI NETAJI YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent of parties.

(2.) By way of the above Petition, the Petitioner who is a teacher has approached this Court being aggrieved by refusal by the Respondent ­ Education Officer to grant approval to the appointment of the Petitioner. The Petitioner has not been granted approval on the ground that in view of Government Resolution dated 02/05/2012, there was a ban on recruitment of teachers and as such, appointments made by the management are illegal.

(3.) Mr. Mali, learned AGP appearing on behalf of Respondent Nos. 1 and 2, has vehemently opposed the Petition. The issue is no more res integra. The Division Bench of this