SANJIVANI ABASAHEB KARNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Petition, Petitioners assail judgment and order dtd. 9/1/2023 passed by the Maharashtra Administrative Tribunal, Mumbai (hereinafter referred to as "Tribunal" for short) in Original Application No.701 of 2022. The Original Application was instituted by the Petitioners challenging their non-selection on the post of Talathi vide communication dtd. 27/5/2021.

(3.) The selection was convened by the District Selection Board and Collector, Satara, for filling of 114 posts of Talathi. The Petitioners applied in pursuance of the selection under various following categories: <IMG>JUDGEMENT_100_LAWS(BOM)1_2023_1.jpg</IMG>