CHOURE ANANT BABASAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) THESE writ petitions are heard together and are disposed of by this common judgment since they involve, for decision, substantially the same points.

(3.) THE petitioners are claiming seats for D. Ed. admission this year on the basis of reservation of 20 per cent for the hilly area. It was argued on behalf of the State Government by the learned Assistant Government Pleader, that the matters are from Beed District and for the purposes of considering the reservation for D. Ed. Course, the Government of Maharashtra in Education Department has passed a resolution dated 30th April, 1992. On the basis of that resolution, there cannot be any reservation in favour of hilly area candidates in the District of Beed. The Counsel for petitioners, however, invited our attention to the Government Resolution dated 7th September, 1994 issued by the Planning Department of the State Government in which the District of Beed is included.