CHAYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the common judgment dtd. 14/2/2025, passed by the High Court of Judicature at Bombay, Bench at Aurangabad (High Court). The appellants belonging to reserved categories, had challenged the merit list dtd. 25/2/2024 prepared pursuant to Teachers Aptitude and Intelligence Test, 2022 (TAIT), conducted by Maharashtra State Council for Education (MSCE) for recruitment of teachers to the different schools of Zila Parishad, Municipal Corporations, Nagar Parishad and Private Managements. The High Court by impugned judgment has dismissed the writ petitions.

(3.) The appellants, though more meritorious, were excluded from the merit list dtd. 25/2/2024 on the ground that they had availed of relaxation in the qualifying marks in Teachers Eligibility Test (TET).