SAYALI NITIN INAMKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties heard learned counsel for final disposal at admission stage.

(2.) The petitioner is challenging judgment and order dtd. 2/3/2016, passed by learned Members of the Administrative Tribunal, Mumbai bench at Aurangabad dismissing her Original Application No. 744 of 2015. The petitioner is aggrieved by exclusion of her name from the selection process for the post of Maharashtra Engineer (Civil Service) Group - A. She has also prayed for the directions to recommend her name as per merit from the open category and simultaneously to cancel the recommendations of the respondent Nos. 3 to 6.

(3.) The petitioner had filed Original Application No. 744 of 2015 with following contentions :