SUBHASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The respondent Municipal Commissioner, vide his order dated 5th June, 2020 terminated the services of the petitioners as 'Library Assistant', by treating their appointments as backdoor entry. The said order of termination is under challenge in the present petition. There is a chequered history to the present matter, narrative of which is as follows:

(2.) The respondent-Municipal Corporation issued an advertisement on 1st September, 1993, calling applications from the interested persons for 161 posts of 32 different cadres. In response to same, the Corporation received about 4090 applications.

(3.) The selection committee constituted by the Corporation interviewed the candidates and published the select list of 152 candidates and a wait list of 207 candidates on 8th February, 1994.