VIKRAM DHONDIRAM RASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties taken up for final hearing.

(2.) In this Writ Petition, the petitioners are seeking declaration under Articles 226 and 227 of the Constitution of India that the entire selection process pursuant to the advertisement dtd. 5/3/2019 including short-listing of the candidates and their consequential appointments are illegal and bad in law and for setting aside these appointments with further directions to Respondent Nos.1 and 2 to conduct and complete the enquiry under Sec. 79A of the Maharashtra Co-operative Societies Act, 1960.

(3.) The facts in a nutshell can be stated thus: