MAYUR ARUN TAPASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By these petitions petitioners challenge the common judgment and order dtd. 6/6/2022 passed by the Maharashtra Administrative Tribunal (Tribunal) dismissing the Original Application Nos. 173 of 2021 and 174 of 2021 filed by them, seeking appointment on the post of Deputy Superintendent of Police/ Assistant Commissioner of Police (Motor Transport). Communication dtd. 10/9/2020 and 8/10/2020 denying appointments were challenged before the Tribunal.

(3.) An advertisement was issued by the Maharashtra Public Service Commission (MPSC) on 16/2/2018 for filling up posts of Deputy Superintendent of Police/ Assistant Commissioner of Police (Motor Transport). Three posts were advertised. The eligibility criteria prescribed in the advertisement was possession of Decree or Diploma in Automobile or Mechanical Engineering and possession of experience of not less than 3 years in the field. The experience criteria also included ability to handle fleet of Government Vehicles and launches and to train the staff as well as knowledge of Motor Vehicle Act and Factories Act. Preference was to be given to candidates possessing Decree in Automobile/ Mechanical Engineering.