BHAGWANT SHESHRAO BORALE Vs. EDUCATION OFFICER

JUDGEMENT

(1.) By this writ petition the petitioner a teacher challenges the order passed by the Education Officer holding respondents 4 and 5 to be senior to the petitioner.

(2.) The facts are as follows:

(3.) The respondent No. 3 alone has filed a return and has contended that the petitioner was never senior to respondent. Education Officer has rightly held the respondent No. 3 to be senior to the petitioner and it is the Education Officer alone who has a right to determine the question of seniority.