ANOOP V.MOHTA,J. - (1.) Rule is made returnable forthwith. Heard finally by consent of the parties.
(2.) The question is whether the Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes/ Special Backward Category And Other Backward Classes) Act, 2001 (hereinafter for short called as "the Reservation Act") and the State circulars for promotion are applicable to Respondent No.2 Bank (i.e. Pune District Central Cooperative Bank Ltd.), a Cooperative Bank, in which there is no share capital of the State Government and/or State Government is not involved.
(3.) Respondent No.1, the State of Maharashtra (the State), has issued Government Resolutions from time to time so far as the "Reservation Policy" in relation to the scheduled caste and scheduled tribes and such others are concerned.;