ARTI SANTOSH YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The Petition cannot be allowed on a very limited ground. The Petitioner is an advocate. She challenges her rejection as a candidate for consideration or appointment as an Assistant Public Prosecutor ("APP") and her disqualification by a letter of 6/7/2023 by the Maharashtra Public Service Commission ("MPSC").

(3.) The Petitioner was enrolled on 16/6/2004 with the Bar Council of Maharashtra and Goa. An advertisement was issued on 7/1/2022 by the MPSC for appointment to the posts of APP, Group A.