RAMESH Vs. EDUCATION OFFICER SECONDARY ZILLA PARISHAD

JUDGEMENT

(1.) RULE returnable forthwith. Heard by consent.

(2.) THE petitioner has challenged the order dated 7.1.2010 passed by the Education Officer, requiring the management to fill in the post of Head Master on the basis of reservation.

(3.) SHRI Shelat, learned counsel for the petitioner has relied on the judgment delivered by the Full Bench of this Court, reported in 2006(6) Mh.L.J. 882 [New English High School Association, Nagpur & another ..vs.. Baldev s/o Fakira Ade], wherein this court has held as under: