SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioner is praying for issuance of directions to the respondents to consider his claim for promotion/appointment to Zilla Parishad in view of provisions of Sec. 10A of the Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967, by relaxing age criteria. The petitioner is a village panchayat servant having completed ten years of service with village panchayat. The petitioner claims that his name has been enlisted in the seniority list prepared by the Zilla Parishad for the purposes of absorption of village panchayat servants in Zilla Parishad services and the petitioner has been placed at serial No. 103 in the seniority list prepared during the year 2007. The petitioner is 07th standard pass and claims his entitlement for appointment/absorption in Zilla Parishad service.

(3.) Rules 10A and 10B of the Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 [For short, "Rules of 1967"], read thus :