BHAGWAT GOVINDRAO ZAMBRE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Writ Petition filed under Article 226 of the Constitution of India, the Petitioners seek a relief that the order dtd. 26/5/2026 passed by the State Government be declared to be arbitrary and illegal, and the same be quashed and set aside. The Petitioners are primarily aggrieved by the Respondents' refusal to fill 10% of the teacher posts that remained vacant in the Teacher Aptitude and Intelligence Test ( 'TAIT-2022 ') recruitment process as well as posts that remained vacant due to absentation, disqualification, vacancies pertaining to ex-servicemen and other categories, or selected candidates failing to join in Phase-I of the recruitment.

(2.) The facts of the case, in brief, are as under:

(3.) Ms Purva Pradhan, learned counsel, appeared for the Petitioners and Mr O.A. Chandurkar, learned Additional Government Pleader, represented the State.