SURYAKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, taken up for final hearing

(2.) All these writ petitions are based on similar set of facts and involve common question of law. To avoid rigmarole they are decided by common judgment.

(3.) The petitioners in all these petitions are appointed as assistant teachers on unaided posts. They are transferred to grant- in-aid posts. The proposal seeking approval to their transfer to the aided posts are rejected. Aggrieved thereby, the present petitions.