AMOL Vs. MSEB HOLDING CO. LTD.

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The Petitioners before us are 9 candidates who seek employment with Respondent Nos. 4 and 5, as Additional Executive Engineer (Transmission) [AAE, in short]. An Advertisement No. 05/2023, dtd. 4/10/2023, was published inviting applications from the candidates for recruitment to the 25% posts by direct appointment and 75% by promotions. The Petitioners are aggrieved by the modifications in the experience qualifications (pre- requisite) and, therefore, the Petitioners have put forth prayer clauses 'B', 'C', 'D' and 'E' as under :-

(3.) This matter has been heard for almost 4 hours. Considering the entire submissions of the learned Senior Advocate and the Advocates for the respondents, we find that the issue turns upon as to whether the pre-requisites set out in the Advertisement are sustainable considering the legal relationship between the Maharashtra State Electricity Board Holding Company Limited (hereinafter referred to as the "Holding Company") and the Maharashtra State Electricity Transmission Company (hereinafter referred to as the "Transmission Company").