LAWS(BOM)-2018-2-116

PRADIP GULABRAO PAWAR Vs. THE STATE OF MAHARASHTRA

Decided On February 15, 2018
PRADIP GULABRAO PAWAR Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The petition is filed under Article 226 of Constitution of India for giving directions to respondents like Management, University and the Government to see that the petitioner is appointed as Lecturer in subject Political Science for degree course. Both the sides are heard.

(2.) It is the case of petitioner that he was appointed in respondent No. 5 College on 25.10.2003 as he was selected for the aforesaid post by the duly constituted Committee. It is contended that the Management had sent the proposal for approval of the appointment, but the University has rejected the proposal and when representation was made by the petitioner, the representation also came to be rejected.

(3.) The petitioner has completed M.A. in Political Science. It is his case that though he had secured 439 marks out of 800 marks in the course, one grace mark was given to him and so, he had secured 55% marks in M.A. It is contended that in the past, he had worked in other college which was affiliated with other University though on temporary basis and for that appointment, approval was given by the concerned University to his appointment.