MANGALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel for the petitioners contends that the petitioners are placed on supernumerary post. The petitioners have availed the benefit of the Government Resolution as prevailing and instead of the validity of the tribe certificate, the petitioners have obtained the validity of the Special Backward Category, the same is permissible at the relevant time.

(2.) Issue notice to the respondents, returnable on 14 th August, 2020. The learned Government Pleader, Additional Government Pleader and AGPs accept notice for the State in respective writ petitions and seek time.

(3.) At the request of the learned Government Pleader, Additional Government Pleader and AGPs, stand over to 14th August, 2020.