ASHOK YASHWANT NIKAM Vs. CHATRAPATI SHIVAJI VIDYA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent.

(2.) The petitioner has challenged the Order of the Education Officer, Zilla Parishad, Nasik, dated 1.3.2007, by which that Officer has entertained the review petition and set aside his own earlier Order dated 23.6.2006.

(3.) By the earlier Order the Education Officer had held the petitioner to be senior to the respondents i.e. Shri Khute and Shri Pawar. By his subsequent Order purportedly in exercise of the powers of review he has held that the petitioner cannot be treated as senior.