VISHWANATH DIGAMBAR WADJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners are amongst 413 persons who were selected and recommended by the Maharashtra Public Service Commission (MPSC) to the Government for different post. When they appear for the examination (as per advertisement dtd. 10/2/2018 issued by MPSC) there was reservation in force for Socially and Educationally Backward Classes (SEBC). It was as per the Socially and Educationally Backward Classes (SEBC) Act, 2018 passed by the State Legislatures. However, these successful recommondees could not get appointment Order.

(2.) It was due to several reasons. When their recommendation was pending with the Government, there was ban on fresh recruitment due to Covid-19 pandemic. Another reason is filing of Special Leave Petition in the Hon 'ble Supreme Court by Dr. Jishri Laxmnarao Patil and there were certain orders passed therein. Ultimately Hon 'ble Supreme Court struck down the SEBC Act.

(3.) The Government issued Resolutions as per observations by Hon 'ble Supreme Court and consequently, MPSC called for fresh preferences and declared revised results. The Petitioners could not pass out these revised norms. That is why these Petitioners have filed these two Petitions.