GAJANAN KADUBA MORE Vs. EDUCATION INSPECTOR

JUDGEMENT

(1.) These three writ petitions are connected with each other and therefore taken together for disposal.

(2.) Writ Petition No. 1180 of 2011 is filed by a teacher (Mr. Gajanan Kaduba More) challenging impugned order dtd. 27/4/2011 passed by Education Inspector, West Division, Mumbai. By the said impugned order, it is held that Mr. More is not legally appointed on the vacant post for Under Graduate as there is no backlog of NT category and therefore approval is rejected. Mr. Datta Keshavrao Thorave is Respondent No. 4 in this writ petition. The prayers in the said Writ Petition are as under:

(3.) Writ Petition No. 746 of 2012 is also filed challenging the same impugned order dtd. 27/4/2011 by the Educational Institute (Sahyadri Shikshan Sanstha), hereinafter referred to as "the Management". The Prayers in Writ Petition No. 746 of 2012, are as under :