VIJAYA DEORAO NANDANWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Court had issued notice of final disposal returnable on 9th April, 2010.

(2.) THIS application for review is opposed by respondent No. 2 as well by respondent No. 3 by filing their respective affidavits.

(3.) APART from the points raised in the body of application, the applicant has filed Civil Application No. 451 of 2010 for production of documents on record. By this application, the applicant wants to bring on record a fact that Senior Research Officer - Shri V. C. Patil holds qualifications of B.Com.,and Master of Social Work, and has joined the Scrutiny Committee at Nagpur on 17th June, 2009. It is thereby suggested that Mr. V. C. Patil does not hold the qualification of M. A. in Anthropology or Sociology. It is alleged that the educational qualification of said Mr. Patil is not in conformity with the Govt. Resolution dated 9th July, 1998.