MAHARASHTRA PUBLIC SERVICE COMMISSION Vs. AMOL PARSHURAM PATIL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard learned counsel for the parties.

(2.) The question that arises for consideration in this writ petition is the weightage to be given to the steps taken by the Appointing Authority to fill in vacancies by operating the wait-list prior to the expiry of its life vis-a-vis the actual requisition being made by the Appointing Authority to the Recruiting Agency shortly thereafter.

(3.) The facts lie in a narrow compass :