VISHAL KASHINATH MESTRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Writ Petition No.592 of 2019 has been filed seeking directions against the Respondents to relax the conditions of Recruitment Scheme, 2009 with regard to the legal sanction and recruit the remaining candidates from the merit list with other reliefs.

(3.) Writ Petition No.2948 of 2019 is filed challenging the decision dtd. 18/7/2018 of the Respondents whereby the representation filed by the Petitioner is rejected.