AMOL S/O MANIK GOTE Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The writ petition is heard finally at the stage of admission.

(2.) By this writ petition, the petitioners have challenged the order of the Education Officer, dated 18/05/2017 cancelling the approval to the appointment of the petitioners on teaching and non- teaching posts.

(3.) Admittedly, there are two factions in the management of the society and the cases in that regard are pending before the authorities. Certain complaints were made by one faction of the management against the appointment of the petitioners on the teaching and non-teaching posts and also against the approval granted to their appointments. An enquiry was conducted in the complaints and according to the enquiry report, the appointments of the petitioners were not made by following the due process of law. The approval orders issued in favour of the petitioners by the Education Officer were cancelled by the impugned order, dated 18/05/2017.