BABU SHIVRAM HUDGE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) In both these petitions, the Petitioners pray for quashing of the letter dated 25.11.2003 issued by Respondent No.2/ Deputy Director, by which, the admissions of these Petitioners to the Postal D.Ed. Course for the academic year 2000-2001 has been cancelled after these Petitioners have cleared their first year and were appearing for few subjects in which they had failed.

(2.) This Court had heard the litigating sides on 20.07.2004 and had directed the Principal of District Education and Training Institute to accept the examination forms of the Petitioners and permit them to appear for the examination. It is informed that pursuant to the interim orders of this Court, the Petitioners have completed their D.Ed. course and have been awarded their Diploma Certificates. They have settled in employment in the last 13 years.

(3.) The learned AGP, while opposing the petitions, has pointed out the conditions introduced by the State Government vide the Government Resolution dated 02.06.2000, which have been reproduced by this Court in it's judgment dated 07.12.2010 in Writ Petition Nos.610 and 258 of 2006 (Uddhav Bapurao Baswade vs. The State of Maharashtra and others). He specifically points out the seven conditions that have been reproduced in paragraph 3 of the said judgment. We find it apposite to reproduce the said seven conditions as under:-