Lakhansing Devchand Dedwal vs Maharashtra Public Service Commission ...
2024 Latest Caselaw 2459 Bom

Bombay High Court

Lakhansing Devchand Dedwal vs Maharashtra Public Service Commission ... on 25 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                      (1)                     910 wp 14401.23

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   910 WRIT PETITION NO. 14401 OF 2023

                  LAKHANSING DEVCHAND DEDWAL
                              VERSUS
          MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH
                    ITS SECRETARY AND ANOTHER

                                       ...
               Advocate for the Petitioner : Mr. Kadam Vishal S.
                AGP for Respondents/State : Mr. P.K. Lakhotiya
                                       ...

                               CORAM :      RAVINDRA V. GHUGE &
                                            Y.G. KHOBRAGADE, JJ.

                               DATE     :   25th January, 2024

P.C. :-

1. The learned AGP submits that the State needs to file a reply. Let

such reply be filed on or before 15.02.2024.

2. The Petitioner has now been acquitted by judgment of the

competent Court with criminal jurisdiction dated 06.05.2023 in RCC

No.3308/2016, from the charge of having committed offences punishable

under Section 420 read with Section 109, 114 and 120-B of the I.P.C. and

Section 5 to 8 of the Maharashtra Prevention Malpractices at University, Board

and other specified Examinations Act 1982 and Section 66-D of the Information

Technology Act.

(2) 910 wp 14401.23

3. We have perused the reply of the Petitioner to the show cause

notice and the impugned order wherein the MPSC has concluded that the reply

of the Petitioner is not satisfactory.

4. We direct the MPSC to allow the Petitioner to apply for any further

examination notwithstanding the vehement objection of the learned AGP that

the MPSC has debarred the Petitioner, after issuing show cause notice,

considering his acquittal.

5. List this petition on 26.02.2024 in the same category.

[Y.G. KHOBRAGADE, J.] [RAVINDRA V. GHUGE, J.]

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