CITIZEN FOURM MAHARASHTRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Writ Petition No. 1165 of 2007 is filed by Citizen Forum Maharashtra through Dr. Ashok Lanjewar. Writ Petition No. 2191 of 2007 is filed by Maharashtra Rajya Prathainik Shikshak Samiti, Amravati, and Writ Petition No. 2367 of 2007 is filed by Maharashtra Purogami Primary Shikshak Samiti, Akola.

(2.) In Writ Petition No. 1165 of 2007, this Court had issued notice before admission. Notice was waived by the Government Pleader. Affidavit-in-Reply has been filed and the petition is ready for hearing and disposal. In Writ Petition No. 2367 of 2007, which was listed for the first time, however, the main issue being governed by two other petitions, this Court considers it wholly unnecessary to issue notice to the respondents and this judgment would govern this case as well.

(3.) All the three petitions challenge the Government decision dated 17th April, 2006 and Government Decision dated 30th April, 2007.