MAHARASHTRA PUBLIC SERVICE COMMISSION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner in the first Writ Petition No.4173/2024, is the Maharashtra Public Service Commission (herein after referred to as 'the Commissionâ'). Respondent Nos.1 and 2, are the State Authorities. Respondent No.3 is the original Applicant in Original Application No.1042/2023, before the learned Maharashtra Administrative Tribunal at Chhatrapati Sambhajinagar (herein after referred to as 'the Tribunalâ'). Respondent Nos.4 and 5, were the Respondents before the Tribunal.

(2.) In the second Writ Petition No.4191/2024, the Petitioners were Respondent Nos.4 and 5 in Original Application No.1042/2023. The State of Maharashtra and the Commission, are the Respondents in this petition.

(3.) We have considered the strenuous submissions of the learned Advocates and the learned AGP. We have perused the voluminous petition paper books and the cited reports. While issuing notices, we had passed an order on 9/8/2024.