Shankar Vs. State of Maharashtra & Ors.
[Civil Appeal No(S). 7940/2010]
[C.A. No. 7939/2010]
[C.A. No. 7941/2010]
[C.A. No. 7943/2010]
[C.A. No. 7942/2010]
KURIAN, J.
1. The issues raised in these appeals have been dealt with by this Court vide judgment dated 07.11.2017 rendered in Civil Appeal No.7938/2010 titled Amol v. The State of Maharashtra and Ors., wherein this Court has upheld the stand taken by the High Court on verification of records that the candidates are not otherwise eligible to be appointed in terms of their merit. The appointment already offered to them was on a mistake of fact, which has only been corrected on verification of the records.
2. Therefore, we do not find any merit in these appeals. The appeals are, accordingly, dismissed.
3. Pending applications, if any, shall stand disposed of.
4. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI;
NOVEMBER 07, 2017.
