S.J.Vazifdar, J. - (1.) The Petitioner is a full time lecturer in the Respondent No. 1 College. Respondent No.2 is the Director of Education, Maharashtra. Respondent No.3 is the State of Maharashtra.
(2.) The Petition impugns an order dated 21st October, 1997 and seeks a direction that the Petitioner be appointed as a lecturer from the date she qualified for the post of lecturer i.e. June, 1975 and for all consequent service benefits.
(3.) Respondent No.1 had issued an advertisement, inviting applications for the post of lecturers. One of the qualifications required for the post was that the candidate must have a second class in M.Ed. As the Petitioner did not have the required qualification, she was appointed as a Master of Methods.;