SHILABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule in both the petitions. It is made returnable forthwith. Learned AGP Mrs. M.A. Deshpande and learned advocate Mr. S.B. Solanke for the respondent-Management waive service. At the joint request of the parties, the matters are heard finally at the stage of admission.

(2.) By way of these separate writ petitions the petitioners who were appointed on the same day pursuant to the advertisement dtd. 29/8/2009 published by the respondent-Management as Assistant Teachers are challenging the selfsame common order of the respondent No. 3-Education Officer (Secondary) refusing to grant approval to their appointments. Hence both the petitions are being disposed of by this common judgment.

(3.) The sum and substance regarding which there is no dispute on facts is to the effect that the respondent-Management published the advertisement on 29/8/2009 for filling up of 5 posts of Assistant Teachers (Shikshan Sevak). Out of these 5 posts 3 were reserved for ST and SBC category candidates. Pursuant to such advertisement the Management undertook recruitment process and appointed the petitioners against 3 out of those 5 posts.