SHUBHAM NAVNATH MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) This is a peculiar case, wherein the Petitioner has appeared for the 'Teachers Aptitude and Intelligence Test' (TAIT) examination on two occasions and, therefore, his candidature has been cancelled.

(3.) Clauses 4 and 14 of the Guidelines (Instructions) published by the Maharashtra State Examination Council, which conducts the TAIT are cited before us by the learned Advocate representing Respondent No. 2/Maharashtra State Council of Examination (Council). He also places reliance upon the judgment delivered by this Court (Coram : Devendra Kumar Upadhyaya, C.J. and Arun R. Pednekar, J.), dtd. 15/09/2023 in Writ Petition No. 11426/2023, filed by Sushil Shankarprasad Pandey v. State of Maharashtra.