SHRISHKUMAR Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) This Petition is filed with following prayer:

(2.) The learned counsel appearing for the petitioner submits that, the petitioner possessed of educational qualification namely S.S.C. D.Ed. at the time of entry in service and was appointed as an Assistant Teacher.

(3.) On the other hand, the learned AGP appearing for the Respondent State submits that, there is inordinate delay, in taking an exception to the seniority list, and also to the appointment of the respondent No.4 as a Head Master and to overcome point of limitation in availing appropriate remedy, the present Petition is filed. It is submitted that, the Petition raises disputed questions of fact, and therefore, the Petition may not be entertained.