MAHARASHTRA PUBLIC SERVICE COMMISSION Vs. RUCHITA VASANT SOMANE

JUDGEMENT

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

(2.) Maharashtra Public Service Commission (MPSC) has filed the present petition challenging the judgment and order dtd. 20/2/2019 passed by the Maharashtra Administrative Tribunal (Tribunal) in Original Application No. 651/2018. The Original Application was instituted by respondent no.1 challenging the advertisement dtd. 29/4/2017 issued by the MPSC for filling up the post of Secretary (Group-A) in the Maharashtra State Board of Production of Marathi Vishwakosh. The advertisement was challenged to the extent of prescription of qualification of bachelor's degree in Marathi or Sanskrit and seeking declaration that candidates possessing qualification of Master's Degree in Sanskrit should be held eligible. By judgment and order dtd. 20/2/2019, the Tribunal has proceeded to allow the Original Application holding that respondent no.1 fulfilled the eligibility criteria mentioned in the advertisement. Her candidature has been directed to be considered in the selection process. The Tribunal has held that the Change of Faculty Test undergone by her for securing admission to the course of Masters Degree in Sanskrit to be equivalent to Bachelor's Degree in Sanskrit.

(3.) The petitioner underwent course of Bachelor's Degree in Science (Micro-Biology) in April, 1993. She also acquired Master's Degree in Bio-Chemistry in May, 1995. She later obtained Diploma Certificate in Sanskrit in May, 1999. She also acquired qualification of B.Ed in March, 2000.