RATANLAL BUDHA VALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By present Writ Petition, petitioner prays this Court to invoke its plenary jurisdiction under Article 226 of the Constitution of India, for the purpose of challenging the appointment of Respondent No. 4 as Extension Officer (Education), with Zilla Parishad, Aurangabad, which is District Service of Class III-Grade II.

(2.) An advertisement for as many as seven posts, including the post of Extension Officer (Education), was published by Zilla Parishad, on 23.4.2007 in daily "Lokmat", in response to which, both, petitioner as well as Respondent No.4, applied. Both were subjected to selection process and Respondent No.4 was selected, having secured 43 marks, as against 35 marks obtained by the petitioner. Although both of them belong to schedule tribe, as there was only one seat out of eight, reserved for scheduled tribe, Respondent No. 4 was successful candidate having secured more marks.

(3.) Heard learned counsel for the respective parties. Rule. By consent, rule made returnable forthwith and matter is heard for final disposal.