DEEPAK ASARAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The present petition initially sought quashing of communication dtd. 24/10/2019 and subsequently sought declaration that "Body Building" is a species of Gymnastics and thus eligible for 5% reservation in Government and Semi Government Class 'A' to 'D' posts. After due amendment, it further prays for quashing and setting aside the Government Resolution dtd. 01/07/2016 issued by the respondent No.1 as also a letter dtd. 21/03/2023 issued by the respondent No.1 through Deputy Secretary.

(3.) Facts emerging from the petition are as under :