ASHOK MAROTRAO KAYARKAR Vs. EDUCATION OFFICER

JUDGEMENT

(1.) Heard.

(2.) By this petition under Articles 226 & 227 of the Constitution of India, the petitioner is challenging the order dated 27.2.2008 passed by the Education Officer (Secondary), Zilla Parishad, Nagpur. By the said order, the Education Officer has ordered thus-

(3.) The Education Officer has held that the claim of the petitioner for the principalship of D.Ed. College cannot be accepted, since he was not qualified as M.A. M.Ed. He, however, observed that there should be common and one seniority list for the Secondary Schools and D.Ed. Colleges, inasmuch as M.E.P.S. Act, 1977 and M.E.P.S. Rules, 1981, are applicable to the subject matter in the petition.