Bombay High Court
Sarangdhar Bhanudasrao Harkal vs The State Of Maharashtra And Others on 8 January, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 wp 207.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
929 WRIT PETITION NO. 207 OF 2021
SARANGDHAR BHANUDASRAO HARKAL
VERSUS
STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Natu Sharad V.
AGP for Respondents No. 1 & 2: Mr. S. K. Tambe
...
CORAM: S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE: 08th JANUARY, 2021 PER COURT:
1. The proposal seeking approval to the appointment of the petitioner as Headmaster is rejected on the ground that the management runs two schools. Two posts of Headmaster exist. One post post of Headmaster shall be meant for reserved candidate.
2. Mr. Natu, learned Counsel for the petitioner submits that only 33% posts of Headmaster can be reserved. To apply reservation for the post of Headmaster; minimum 3 posts of Headmaster should exist. The learned Counsel refers to Rule 9(10A) of the MEPS Rules.
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2 wp 207.2021
3. Issue notice to respondents, returnable on 12.02.2021. The learned A.G.P. waives service of notice for respondents no. 1 and 2.
4. Till then, no further steps be taken pursuant to the impugned order.
[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 14/01/2021 ::: Downloaded on - 07/02/2021 05:39:19 :::