KISHOR LAXMAN BONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties present before the Court.

(3.) Now Government Resolution (GR) dtd. 29/10/2021 is produced before this Court by the learned Government Pleader, which is taken on record and marked as 'A' for identification purpose. This GR now exempts all the lecturers who were appointed between 23/10/1992 to 03/04/2000 from the requirement of the NET and CET clearance. Learned Government Pleader admits that the case of the petitioner is covered by this GR and also view taken by this Court in the bunch of petitions starting with Writ Petition No.622 of 2021 decided on 18/11/2021.