SHUBHAM SURESH BHOTMANGE Vs. SECRETARY MAHARASHTRA PUBLIC SERVICE COMMISSION, TELEPHONE EXCHANGE BLDG, MAHARSHI KARVE MARG, COOPREJ, MUMBAI

JUDGEMENT

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

(2.) By this petition, petitioners assail the Judgment and Order dtd. 5/1/2023 passed by the Maharashtra Administrative Tribunal (Tribunal) in Original Application No. 1327 of 2022. By that Judgment, the Tribunal has proceeded to dismiss Original Application No. 1327 of 2022 instituted by the petitioners seeking a direction that Corrigendum dtd. 13/12/2022 is not applicable to selection process initiated in pursuance of advertisement No. 05/2020 published on 28/2/2020.

(3.) The brief facts of the case, shorn of unnecessary details, are that advertisement No. 05/2020 came to be published by the Maharashtra Public Service Commission (Commission) convening the Maharashtra Sub-Ordinate Services Non-Gazetted Group B Preliminary Examination, 2020 (selection), for filling up various posts including the post of Police Sub Inspector (PSI). As per advertisement, the examination was to be conducted in four phases consisting of preliminary examination of 100 marks, main examination of 200 marks, physical test of 100 marks and interview of 40 marks. Paragraph 3.11 of advertisement indicated the possibility of modification in allotment of marks for physical test which was to be published on website of the Commission.