VIJAY BABARAO SHENDE Vs. MAHARASHTRA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the learned Counsel appearing for the parties finally.

(2.) By this Petition, Petitioner challenges judgment and order dated June 24, 2021 passed by the Maharashtra Administrative Tribunal, Mumbai (Tribunal), dismissing Original Application No.544 of 2018. The Original Application was filed by Petitioner challenging selection process for appointment to the post of Deputy Director, Town Planning initiated in pursuance of the Advertisement no.15/2018. Petitioner had prayed for declaration as to his eligibility and for his consideration in the selection process.

(3.) Briefly stated, facts of the case are that, Petitioner belongs to Scheduled Caste category. He was initially appointed as Assistant Town Planner on November 11, 1993. He was later appointed on the post of Town Planner through competitive examination conducted by Maharashtra Public Service Commission (MPSC) with effect from July 13, 2010. He further participated in the competitive examination for appointment as Assistant Director, Town Planning conducted by MPSC and came to be selected and appointed on that post with effect from March 6, 2014.