ANGAD DNYANOBA SHITALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of parties, petition is taken up for final disposal at admission stage.

(2.) The Maharashtra State Power Generation Company Ltd., (for bravity 'MSPGC Ltd.,') / Respondent Nos. 2 and 3 by way of direct recruit had advertised 947 posts of Technician-III. Out of 947 posts, 473 posts were reserved for general (Non Pragat Kushal) and remaining 474 posts were reserved for special category meant for project affected candidates (Pragat Kushal). The petitioners are possessing the requisite qualification of diploma in Industrial Training Institute (ITI) and as such they are qualified for the said post of Technician-III. The petitioners had applied for the said postof Technician-III in view of the advertisement published by MSPGC Ltd., In the advertisement, it was specifically stated that the selected candidates may be accommodated in any power station run by Power Generation Company.

(3.) On 07/05/2016 and on 08/05/2016 the respective petitioners had appeared for the examination. On 10/06/2016 the result of final examination was declared by MSPGC Ltd. They declared select list and waiting list and published notification dated 01/10/2016. It was specifically mentioned in clause 8 of the notification that if the candidates from select list are found disqualified during course of document verification process, the candidates from the waiting list would be considered. The names of petitioners find place in the waiting list. 947 candidates were on the select list. At the time of document verification process out of 947 selected candidates, 166 candidates were found ineligible and thus disqualified. Some of the candidates from select list had refused to join the post. As such there are 215 posts which fell short to complete the recruitment of 947 posts. The MSPGC Ltd has declared that the select list and wait list would remain in force for one year from the date of its publication meaning thereby the list would be in force till 01/10/2017.