UTTAM LALU WAGHMARE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By these petitions, the identically placed petitioners seek appointment approvals from 1/5/2001 and 1/5/2003 respectively, to the post of Hostel Superintendent that the petitioners have been occupying.

(2.) These two petitions were to be heard along with Writ Petition No.5713/2003. This Court, by judgment dated 18/10/2016, in Writ Petition No.5713 of 2003, in the matter of Narayan Kishanrao Bhise v. State of Maharashtra and others, has allowed the petition, keeping in view the introduction of the Government Resolution dated 3/6/2008 when the Government relaxed the condition of D.Ed. qualification as the eligibility criteria for appointing a Hostel Superintendent.

(3.) In the first petition, the petitioner has acquired B.A. B.P.Ed. qualification and in the second petition, the petitioner is H.S.C. Learned A.G.P. does not dispute that the requisite qualification was H.S.C., and weightage was to be given to a candidate possessing the D.Ed. qualification.