REGENT COMPUTRONICS PVT. LTD.

SHEKHAR Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SANGRAM RAMDAS GHOLVE AND OTHERS VS. THE STATE OF MAHARSHTRA AND OTHERS [REFERRED TO]
MUNNA ROY VS. UNION OF INDIA [REFERRED TO]
JYOTI K K VS. KERALA PUBLIC SERVICE COMMISSION [REFERRED TO]
P M LATHA VS. STATE OF KERALA [REFERRED TO]
MALIK MAZHAR SULTAN VS. U P PUBLIC SERVICE COMMISSION [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
DIPTI SAMADDAR VS. STEEL AUTHORITY OF INDIA LIMITED & ORS. [REFERRED TO]
RANAJIT KUMAR MEHER VS. STATE OF ORISSA [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]
ZONAL MANAGER, BANK OF INDIA VS. AARYA K. BABU [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KARUNESH KUMAR [REFERRED TO]
DEVESH SHARMA VS. UNION OF INDIA [REFERRED TO]
SHIFANA P.S. VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith in both the matters.

(2.) Learned AGP and the learned advocates for the respective respondents waive service. At the joint request of the parties, both the matters have been heard together since they are putting up a challenge to the common judgment and order of the Maharashtra Administrative Tribunal, bench at Aurangabad dtd. 10/5/2024 in Original Application nos. 1120 of 2023 and 145 of 2024 with Miscellaneous Application no. 87 of 2024.

(3.) The issue arises out of the advertisement published by the Directorate of Vocational Education and Training, dtd. 17/8/2022 for filling in 1457 posts of Craft Instructors in the Industrial Training Institutes (ITIs) across the state, in respect of 48 different trades.

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SHEKHAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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