PRAKASH BAPURAO HOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned Counsel appearing for the respondents in both these petitions waive service of Rule. With the consent of the learned Counsel appearing for the parties, both these petitions are taken up for hearing forthwith.

(2.) Since the issue involved in both these petitions is common, these petitions are disposed of by this common judgment.

(3.) The prayers in Writ Petition No. 1193 of 2010 may be noticed. The petitioner has challenged the action of the Maharashtra State Electricity Transmission Company (hereinafter referred to as "respondent No. 2") by which respondent No. 2 has cancelled the selection process initiated by it for the purpose of appointment to the post of Chief Engineer (Transmission). It is the case of the petitioner that the order passed by Respondent No. 2 dated 2nd January, 2010 is published on the website by which information is given that the said selection process undertaken for the appointment to the post of Chief Engineer (Transmission) is cancelled. It is further prayed that respondent No. 2 should be directed to consider the case of the petitioner for appointment to the said post.