SATISH HARIBHAU SAPATE Vs. PRESIDENT DISST SELECTION COMMITTEE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned Asstt. Govt. Pleader Mr. D. P. Thakre waives service for respondent No. 1 and learned Adv. Mrs. M. P. Munshi, for respondent Nos. 2 and 3.

(2.) Heard finally by consent of parties.

(3.) The Writ Petition is based on the foundation that the educational qualification prescribed under Zilla Parishads District Services (Recruitment) Rules, 1967, provides for educational qualifications for appointment by nomination to the post of Live Stock Supervisor as follows :