(1.) The petitioners are invoking provisions of Article 226 of the Constitution of India and seeking directions against respondents no.2 and 3 to conclude the recruitment process initiated for the posts of Surveyor - Grade-2 pursuant to the advertisement No.01/2017 dated 16.6.2017.
(2.) In Writ Petition No.6368 of 2019, petitioner no.1 belongs to open category, whereas petitioner nos.2 and 3 belong to Other Backward Class category. The petitioner in Writ Petition No.6471 of 2019 belongs to NT (B) category i.e. NT (B). According to the petitioners, the National Council for Training in Vocational Trade (NCTVT), the Government Industrial Training Institute has issued them certificate in Surveyor trade. They have also work experience of more than two years as Surveyor. Respondents no.2 and 3 in all zones of the Maharashtra, more particularly Nagpur, Amravati, Pune, Karad, Nashik and Aurangabad had decided to fill up the vacancies of Surveyor Grade-2. Accordingly, the Aurangabad zone had issued advertisement No.07/2017 dated 16.6.2017 and invited applications for the posts of Surveyor Grade-2 from the persons belonging to different category including Other Backward Class category. The Aurangabad zone had advertised total six posts of Surveyor Grade-2. It was specifically mentioned in the advertisement that no oral interviews would be conducted and the selection process would be exclusively by online examination basis.
(3.) The petitioners had applied for the posts of Surveyor Grade-2 from their respective categories. They had appeared for online examination test held on 20.8.2017. Respondent no.3 had published merit list as well as provisional select list and called upon the petitioners for verification of documents. The petitioners had appeared for documents verification and furnished entire documents on 9.7.2018 and 20.8.2018. The names of the petitioners out of Writ Petition No.6368 of 2019 appeared in the select list. Petitioner no.1 was selected from open category. Petitioner no.2 was selected against open category on the basis of merit and petitioner no.3 was selected from Other Backward Class category.