MEDHA DEEPAK KHOBREKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of the parties and heard finally.

(2.) The petitioners by these Petitions filed under Art. 226 of the Constitution of India, pray for quashing and setting aside the order dated 24/10/2013 whereby it is held that as the petitioners are not D.Ed. qualified, their request to include their names in the seniority list of trained graduate teachers cannot be granted.

(3.) Since common issues are involved, the present Petitions are decided by a common judgment. We have referred to the facts of Writ Petition No. 6035 of 2013.