Bombay High Court
B.Ed. Niyukta Madhyamik Shikshak ... vs The State Of Maharashtra And Others on 11 March, 2021
Author: Shrikant D. Kulkarni
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
913-wp-4349-21
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 4349 OF 2021
B.Ed. Niyukta Madhyamik Shikshak
Sangha, Maharashtra Rajya
Through its President
and others ... Petitioners.
Versus
The State of Maharashtra
and others ... Respondents.
....
Mr. V.J. Dixit, Senior Counsel i/by Mr. G.K.Kshirsagar, Advocate for the
Petitioners.
Mr. A.R. Kale, A.G.P. for Respondent Nos.1 to 3.
....
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 11th MARCH, 2021 PER COURT:-
1. The petitioner is assailing the letter dated 19.10.2019 issued by respondent No.1 to respondent No.4 clarifying that seniority would be given from the date the candidates acquire the qualification and not from the date of entry in service.
2. We have heard Mr. Dixit, learned Senior Counsel for the petitioner.
1 of 2 ::: Uploaded on - 15/03/2021 ::: Downloaded on - 01/09/2021 07:12:11 ::: 913-wp-4349-21 2
3. Issue notice to the respondents, returnable on 06.05.2021.
Leaned A.G.P. waives service of notice for respondent Nos.1 to 3. Hamdast allowed.
( SHRIKANT D. KULKARNI ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
S.P. Rane
2 of 2
::: Uploaded on - 15/03/2021 ::: Downloaded on - 01/09/2021 07:12:11 :::