SHAILA TANAJI PATIL Vs. MAHARASHTRA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Rule. Mr.Walimbe, learned Additional Government Pleader waives service for respondent-State. By consent of the parties, the petition is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seek to challenge an order of the Maharashtra Administrative Tribunal ('Tribunal') dtd. 18/4/2022 dismissing the Original Application No.453 of 2019 (OA) filed by the petitioner by holding that the 'Sports Verification Certificate' was not filed by the petitioner with the respondents along with the application and therefore she cannot be considered for selection to the post of Police Sub-Inspector.

(3.) The petitioner, who is already serving as a Police Constable, being selected from the Open Sports Category based on Sports Certificate as well as verification report dtd. 30/8/2010 for last many years, applied for the post of Police Sub-Inspector pursuant to an advertisement dtd. 26/4/2017 issued by the respondents. Some of the relevant clauses of the said advertisement reads as under (official translation):-