MRINAL ASHISH BAKANE Vs. THE PRINCIPAL , DYANASADHANA COLLAGE

JUDGEMENT

(1.) RULE Heard forthwith.

(2.) ON 5th September 2005 two weeks ' time was granted to enable the Government to file affidavit and to set out whatever they want to say. The Learned AGP appearing for the Respondent -State sets out that they are only relying on the judgment of the Learned Bench of this Court dated 4th July 2003 in Writ Petition 1766 of 2003.

(3.) ON behalf of the University, Dinesh Kamble, Deputy Registrar, has filed an affidavit in which it is pointed out that the Petitioner is working as a lecturer in Physics since 23rd July 1990 against the reserved post. The Respondent -College has submitted a proposal for dereservation as per Government Resolutions of 1987 and 1990 to the Respondent -University. In the affidavit, a reference is made to the letter dated 10th June 2004. In the said letter, the Government intimated to the Deputy Secretary (B.C. Cell) that according to the Resolution dated 18th October 1997, the post once reserved remains reserved for ever. We have perused the Government Resolution dated 18th October 1997 and we do not find therein any such proposition that the post once reserved remains reserved for ever. It is based on this, that the University intimated to the College that the post could not be dereserved.