Sandip Suresh Mali And Ors vs Maharashtra Public Service Commission ...
2024 Latest Caselaw 3008 Bom

Bombay High Court

Sandip Suresh Mali And Ors vs Maharashtra Public Service Commission ... on 31 January, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                              WRIT PETITION NO.133 OF 2023
Sandip Suresh Mali and Ors.                                          .. Petitioners
           Vs.
Maharashtra Public Service Commission and Ors.                       .. Respondents

Mr. Mihir Desai, Sr. Advocate, with Mr. Abhijit Desai, i/by Mr. Shrikant D. Patil, for the Petitioners.

Mr. R.P. Kadam, AGP for the Respondent-State of Maharashtra.

                                                  CORAM : A.S. CHANDURKAR &
                                                          JITENDRA JAIN, JJ
                                                  DATE     : 31ST JANUARY, 2024.
P.C. :

1. The petitioners sought recruitment on the post of "Police Sub Inspector" in response to advertisement no.66 / 2017 dated 3 rd October 2017. The Maharashtra Administrative Tribunal by its impugned Judgment did not accept the prayer for removing the names of respondent nos.7 to 19, who were belonging to Open Category, from service; however, it directed that in case there was any vacancy available of the concerned year, the petitioners could be considered for appointment. It is asserted by the learned Senior Advocate for the petitioners that such vacancies for the year 2017 are available.

2. The learned AGP for the respondents to file an affidavit indicating the vacancy position for the year 2017 and as to whether any vacancy of that year was carried forward.

3. Stand over to 7th February 2024.

[ JITENDRA JAIN, J. ] [ A.S. CHANDURKAR, J. ]

906-WP-133-2023.doc Dixit