SANDIP SURESH MALI Vs. MAHARASHTRA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the Petitioners seeks to challenge the order passed by the Maharashtra Administrative Tribunal (for short 'Tribunal'), whereby the Tribunal has rejected the prayer to remove the successful candidates belonging to open category (Respondent Nos.7 to 19 in Original Application) and directed, the case of the Petitioner to be considered for the post of Police Sub-Inspector (for short 'PSI'), if there are vacant posts on the date of the impugned order for the year for which the recruitment process was conducted.

(2.) On 26/4/2017, Respondent No.1 issued an advertisement for recruitment of 650 candidates for the post of PSI. The Petitioners applied for the said post under the Other Backward Class (OBC) category and/or Denotified Tribes (DT-A category). The Applicants cleared their preliminary examination. Thereafter on 5/11/2017, the Petitioners appeared for the main exam. The Petitioners also cleared the said main exam and, thereafter, physical test and interview was conducted.

(3.) On 8/3/2019, the merit list was declared and the Petitioners secured 231 marks but did not find their name in the recommendation list as they secured less marks than cut off meant for their respective category.