SUDHAKAR JAGANNATH POTDAR Vs. DY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of the learned counsel for parties, the petition is taken up for final hearing.

(2.) The petition is filed for issue of writ of certiorari for quashing the order passed by the Deputy Director on 31.10.2013 against the petitioner. The Deputy Director has reverted the present petitioner from the post of Head Master to the post of Teacher.

(3.) Heard Mr. Khandare, learned counsel for the petitioner, Mr. Nerlikar, learned A.G.P. for respondent no.1 and Mr. P.R.Tandale, learned counsel for respondent no.2.