ATUL BABAN RUPNAVAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Ms.Solunke, learned Assistant Government Pleader waives service of notice for respondent nos.1 and 2-State and Mr.Shinde, learned counsel waives service of notice for respondent no.3. By consent of the parties, the Writ Petition is heard finally.

(2.) By this Writ Petition under Article 226 of the Constitution of India, the petitioner seeks to challenge the order dtd. 6/2/2023 passed by the Maharashtra Administrative Tribunal, Mumbai ('Tribunal') whereby the Original Application No.143 of 2024 filed by the petitioner along with 3 other candidates came to be dismissed.

(3.) Brief facts are as under :-