SWATI SATISH NAZARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard

(2.) Rule. The respondents waive service. By consent, Rule made returnable forthwith.

(3.) By invoking the jurisdiction of this Court under Art. 226 of the Constitution of India, the petitioner prays for a direction to respondent No.2 to grant approval to her appointment as a Special Teacher/Drawing Teacher in respondent No.4- School with effect from 16/07/1995 and to release the grant-in-aid for payment of salary to the petitioner from 10th June onwards i.e. from the stage the respondent No.4 - School started receiving grant-in-aid.