JAIPRAKASH BABURAO GAIDHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Matter is taken up for final hearing at the stage of admission by consent of the parties and at the request of parties.

(2.) The Petitioner, by this Petition, challenging the final Seniority List of trained "Graduate High School Teachers" published on 23/09/2024 by Respondent Nos. 4 and 5 - Zilla Parishad, Bhandara through its Chief Executive Officer and the Education Officer (Primary), Zilla Parishad, Bhandara, respectively.

(3.) The Petitioner submitted that he came to be appointed in the post of "Assistant Teacher" (Middle School) by the order dtd. 19/12/1988 by Respondent No.1 and joined his duties on 21/12/1988 at Zilla Parishad High School, Sakaritola. At the time of his appointment, he possessed the qualifications of S.S.C., H.S.C., D.Ed. (2 years course) and Sahitya Sudhakar, which is treated as equivalent to graduation.