DHIRAJKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent of learned counsel appearing for the respective parties, Writ Petition is taken up for final disposal.

(2.) The Government of India has floated a project of CSE i.e. Common Service Centre for providing essential services to the public, which is a social welfare scheme. In pursuance of the said Scheme, applications were invited for allotment of 220 service centres in Nagpur District. The petitioner applied for allotment of service centre for village Waygaon, Tahsil Umred, District Nagpur. However, the petitioner was not selected, but, authorities have selected respondent no.8 for allotment of centre, which is the subject matter of challenge in this petition.

(3.) Undisputedly, petitioner as well as respondent no.8 both have applied for allotment of service centre at concerned place. The petitioner claims that he is the only eligible candidate from the area, having fulfilled the criteria. The respondents have rejected the candidature of petitioner on the count that he was not having CSC Code, as well as he has not furnished correct information. To counter this submission, the petitioner would submit that experience of having CSC code was not the essential qualifying criteria, therefore, his candidature cannot be rejected on said count.