DEEPAK Vs. MAHARASHTRA STATE POWER GENERATION COMPANY LIMITED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally, with the consent of the parties.

(2.) Petitioner is in employment of respondents as Junior Officer (Security) from 27/11/2012. Respondents had issued an advertisement dtd. 16/1/2017 for various posts, inter-alia, nine posts of Deputy Manager (Security). From said nine posts, one post was reserved for V.J. (A) category along with other reserved and open posts, as under -

(3.) Petitioner had applied for the post of Deputy Manager from V.J. (A) category. As required, he had participated in selection process. Petitioner appeared at online examination and also was interviewed. A list was published on 19/7/2017 which has been referred to as provisional list. One Nagnath Hanumanth Pachave was shown to have been selected from V.J. (A) category. Petitioner was shown to be at serial no. 2 in wait list from V.J. (A) category containing two names. One Mithun Prem Rathod was above petitioner in said list. Based on said provisional list, candidates were called for document verification on 3/8/2017. On verification, it had surfaced that two persons above petitioner in the provisional list, namely, Mr. Pachave and Mr. Rathod did not fit into the eligibility criteria for the post of Deputy Manager (Security). After that the respondent - company came out with lists of eligible/ non-eligible candidates on 22/9/2017. According to petitioner, the list of eligible candidates was the final select list. Petitioner was listed at serial no. 16 in the eligible candidates' list annexed to the petition at Exhibit 'J' as displayed on respondents' site portal/website, showing him from wait list.