CHANDRAKANT RANGANATH MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent of learned Counsel for the respective parties, Rule is made returnable forthwith.

(2.) THE petitioners claim for D. Ed. course was rejected solely on the ground that he did not pass his S. S. C. from the school located in District Osmanabad, though the petitioner is permanent resident of Osmanabad district.

(3.) THE petitioner explained that there is no educational facilities in the village, where he resided and therefore, he was required to take education from the adjoining Tehsil place, which however, is located within the limits of District Latur. The petitioner was, therefore, treated as outsider and permission was refused to him.