RAVINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY order dated 08122010 this Court issued notice in this matter wherein it is mentioned that the matter will be finally disposed of on the returnable date. In view of the same, now, formal order of Rule is passed and same is made returnable today. The learned A.G.P. waives for respondent Nos. 1 to 3 and the learned Counsel waives for respondent No.4. Though respondent No. 5 is served, she has chosen not to appear before the Court. Accordingly, now this matter is taken for final hearing today.

(2.) BY way of this petition, the petitioner has challenged the selection process held for the post of Pharmacist under the National Rural Health Mission in Kaij Taluka. On the basis of public advertisement, the petitioner applied for the post of Pharmacist alongwith respondent No. 5 and other candidates. Respondent No. 5 was found more meritorious and was accordingly selected for the said post, for which the tenure was of 11 months.

(3.) IN our view, once the sister of respondent No. 4 appeared before the INterviewing Committee, it was expected from respondent No. 4 to rescue himself from the selection process with a view to see that nobody can make allegations about the transparency in the selection process. It may be possible to hold that respondent No. 5 might be more meritorious as compared to the petitioner. But, when respondent No.4 was a member of the INterviewing Committee and his sister was one of the candidates, who was to appear before the same Committee, it was expected from him not to take further part in the selection process.