SANJAY SUDHAKAR NIKURE Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The challenge is, order dtd. 5/5/2022 passed by respondent No.3 - Education Officer, (Secondary), Zilla Parishad at Chandrapur declaring the petitioner as surplus is illegal.

(3.) Learned counsel Shri A.D.Mohgaonkar for the petitioner, contends that respondent No.7 - Ku.Harsha Tulsiram Bothley, who is junior to the petitioner, is retained and the petitioner is declared as surplus.