NITIN ANAND ANBHULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. With the consent of the parties taken up for final hearing.

(2.) THE petitioner was a lecturer in English in Shri datta Arts and Commerce College, Hadgaon, Taluka Hadgaon (respondent no. 6) run by Hadgaon Taluka Shikshan prasarak Mandal (respondent no. 5 ). The college was affiliated to respondent no. 4 University and getting 100% grants from respondent no. 1.

(3.) BY this petition, the petitioner has sought direction to respondent no. 1 to de-reserve the post of english subject at respondent no. 6 college and for grant of approval to the appointment of the petitioner on the said post.