SHAILENDRA PRAKASHCHANDRA DARDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition was heard by us on 22-12-2006 and the same was dismissed for the reasons to be recorded. Accordingly, the facts and reasons are being recorded.

(2.) This petition is burning example exhibiting gross impropriety in selecting and appointing the petitioner as Laboratory attendant in the respondent no. 5 School, known as Abhyankar Girl's School and Junior college, Yeotmal run by the respondent no. 4 womens' Education Society, Yeotmal. The school Committee of the respondent no. 5 school headed by its President Mr. Amarchand pannalal Darda has selected and appointed his nephew i. e. real brother's son, the present petitioner, Mr. Shailendra Darda to the post of laboratory Attendant. The approval to the said appointment was refused by respondents no. 2 and 3 - The Director and The Deputy Director of Education. Hence, this petition. FACTS :

(3.) Factual matrix reveals that the post of Laboratory Attendant was lying vacant in respondent No. 5-school almost for a period of more than one year prior to the date of appointment. Respondent No. 4-society issued an advertisement for making appointment to the post of Laboratory Attendant with the prior approval of respondent No. 2 Deputy Director of Education specifically mentioning in the advertisement that the said post was reserved for the Project Affected candidate.