Sagar Vijay Jangam And Ors vs State Of Maharashtra

Rule. Learned AGP for the respondent nos. 1 to 3 and 6 waives service. Learned counsel for the respondent nos. 4 and 5 waives service. Heard

finally by consent of parties.

By this petition filed under Article 226 of the Constitution of India, the petitioner has sought directions that the respondent nos. 1 to 3 and 6 to grant

approval to the appointment of the petitioners as an Assistant Teachers in the aided Secondary School namely Nav Maharashtra High School and

Junior College run by respondent no.5 Institution since 15th June, 2009.

Learned counsel for the petitioner states that the respondent nos. 4 and 5 have till date not forwarded the proposal for grant of approval to the

appointment of the petitioners as an Assistant Teachers in the aided Secondary School namely Nav Maharashtra High School and Junior College. He

refers to the paragraph 4 of the said affidavit-in-reply filed by the respondent nos. 4 and 5 dated 27 th February, 2021. In the said paragraph, it is

stated that the respondent nos. 4 and 5 will forward the proposal for approval of the services of the petitioners to the Education Officer (Secondary)

Zilla Parishad, Sangli.

In view thereof, the respondent nos. 4 and 5 are directed to forward the proposal for approval of the appointment of the petitioners as an Assistant

Teachers in the aided Secondary School namely Nav Maharashtra High School and Junior College within a period of four weeks from today. Upon

the receipt of the proposal, the respondent nos. 1 to 3 and 6 shall consider the proposal within a period of one week on receipt of the proposal. The

decision shall be communicated to the petitioner within a period of one week from the date of the decision.

The petition is allowed in aforesaid terms. Rule is made absolute accordingly. No order as to costs.