AARTI RAMESH DEVARGAVKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of the parties and is taken up for final disposal.

(2.) The Petitioner has approached this Court under Article 226 of the Constitution of India seeking directions against the Respondents to issue appointment order on the post of Junior Engineer (Civil) on the establishment of the Municipal Corporation, Pune. The Petitioner has also challenged the communication / order dtd. 17/7/2019, by which claim of the Petitioner for appointment on the aforesaid post has been denied giving the reason that the waiting list in which name of the Petitioner figured has been rendered inoperative due to laps of one year from date of publication.

(3.) It is the case of Petitioner that the Respondent No. 2 - Pune Municipal Corporation had published an advertisement dtd. 8/8/2016 inviting applications to fill up 191 posts of Junior Engineer (Civil). As per the said advertisement, 10 posts were earmarked / reserved for Female - OBC. The Petitioner submitted her candidature against said reserved category.