ABHIJIT MADHAVRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petitions filed under the provisions of Article - 226 of the Constitution of India, the petitioners challenge Clause - 7 of Schedule 'B ' of the Government Resolution dtd. 25/2/2019 as well as the advertisements issued by the State Government for different districts for appointments on the post of Shikshan Sevak in respect of combined subject of Maths - Science. The petitioners ' grievance essentially is that having completed graduation in Microbiology, Biotechnology, Agriculture Science and Computer Science, they are held eligible to teach Science subject, but are held ineligible to teach either the subject of Mathematics or the combined subject of Mathematics-Science. To this extent, the qualifications prescribed for combined subject of Maths - Science for appointment on the post of Shikshan Sevak are challenged in the present petitions.

(2.) The petitioners have completed their graduation in following subjects:-

(3.) The petitioners also hold the qualifications of Bachelour of Education. They have also cleared Teachers Eligibility Test (in short 'TET ') as well as Teachers Aptitude and Intelligence Test (in short 'TAIT '). It is their case that both the subjects of Mathematics and Science were covered while acquiring the qualifications of B.Ed. as well as while clearing TET and TAIT.