SACHIN PANJABRAO SURWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally by consent of the learned counsels appearing for the parties.

(2.) The challenge in this petition is to the Government Resolution dated 7-2-2019 along with the Corrigendum dated 25-2-2019, which prescribes the criteria of having 50% marks at the qualifying graduate or post-graduate examination for appointment to the posts of teachers to teach Standards IX to XII in the Private Schools governed by the provisions of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (MEPS Act) and the Rules framed thereunder.

(3.) The minimum qualifications for appointment to the posts of teachers in the Private Schools are governed by the provisions of sub-rules (1) and (2) of Rule 6 of the Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 (MEPS Rules), dealing with the qualifications of teachers and non-teaching staff, which are reproduced below :