VINOD RATAN GAIKWAD Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) The Petitioners challenge the Notice dtd. 30/6/2020 issued by the Aurangabad Bench of the High Court of Judicature at Bombay, whereby the request of the Petitioners for extending the validity of the wait list has been rejected.

(2.) Briefly stated the material facts are as under :

(3.) The issue that arises in the present case is whether the Petitioners whose names fgured in the wait list have any right of consideration for appointment against the posts, which fall vacant after the posts had been duly flled up in the selection process. If the answer is in the negative, then the challenge to the Notice impugned dtd. 30/6/2019 would fail.