SHARAD DEVIDAS SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr.Walimbe, learned Additional Government Pleader waives service for respondent nos.1 and 2-State. Mr.Kudle, learned counsel waives service for respondent no.3. By consent of the parties, the petition is heard finally.

(2.) By this petition under Article 226 and 227 of the Constitution of India, the petitioner seeks to challenge an order passed by the Maharashtra Administrative Tribunal, Mumbai Bench ('Tribunal') dtd. 21/2/2023 whereby Original Application No.980 of 2019 (OA) filed by the petitioner came be dismissed.

(3.) On 8/1/2019, respondent no.2 issued an advertisement for the post of Junior Auditor. As per the said advertisement, the candidate should had prescribed qualification for being eligible to make application for the said post on the cut-off date which is 9/1/2019. The qualification prescribed for the said post as per the advertisement is as under:-