KANHOPATRA HARIBHAU DOLARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants pray for modifcation in the judgment dtd. 04/05/2021 delivered in Writ Petition No. 11843 of 2017 to the extent that these applicants who are in the wait list category, should be considered for appointment as against the entire vacant seats available, instead of the 33 posts on which the appointed candidates had not joined.

(2.) We have considered the lengthy submissions of the learned advocate for the applicants, who has virtually re-argued the writ petition. The law on entertaining a review petition is well settled in Lily Thomas vs. Union of India, AIR 2000 SC 1650.

(3.) The sole contention of the petitioners is that because there are 215 vacancies available, these petitioners should be considered as against the said vacant seats.