GOPAL MAHADEORAO BAYASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard the learned Counsel for the parties by consent.

(2.) In Writ Petition No. 3482/10, the petitioner has prayed for the following reliefs :-

(3.) The main relief prayed for by the petitioner is for the relief of appointment as a Police Constable in the Reserved category and an order restraining the respondent No. 2 Superintendent of Police, Akola from cancelling or deleting the name of the petitioner from the select list of Police Constable till the final decision of the tribe claim. The matter thus pertains to recruitment and in any case concerns recruitment to a civil service of the State, namely, the police force of the State constituted under the Bombay Police Act. Section 15 of the Administrative Tribunals Act, 1985 reads as follows :-