REGENT COMPUTRONICS PVT. LTD.

Shantabai Laxman Doiphode Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAJESH KUMAR DARIA VS. RAJASTHAN PUBLIC SERVICE COMMISSION AND ORS. [REFERRED TO]
V V GIRI VS. D SURI DORA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
RITESH R SAH VS. Y L YAMUL [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
JITENDRA KUMAR SINGH VS. STATE OF U P [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
ASHA VS. THE PRESIDENT, DISTRICT SELECTION COMMITTEE/COLLECTOR AND ORS. [REFERRED TO]
DEEPA E.V. VS. UNION OF INDIA AND ORS. [REFERRED TO]
GAURAV PRADHAN & ORS. VS. STATE OF RAJASTHAN & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) In the year 2015, various posts were available on the establishment of the respondent No.2 at different locations such as Mumbai, Pune, Nagpur, Aurangabad, Wai and Kolhapur and, therefore, recruitment drive came to be initiated. An advertisement was published inviting applications online from eligible candidates for being considered for their appointments to the posts advertised. The petitioner was interested in the post of Assistant Binder. There were in all 10 posts of Assistant Binder available at Nagpur Government Press, out of which 03 posts were for open category, 02 posts for women, 01 post for ex-servicemen and 01 post for each of the four categories of social reservations such as S.C., S.T., N.T.(D), N.T.(B) and S.B.C.

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SHANTABAI LAXMAN DOIPHODE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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