SUBHAM SURESH MISALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Assistant Government Pleader waives service of notice for Respondent No.1-State. By consent of the parties, the writ petition is heard finally.

(2.) By these petitions under Articles 226 and 227 of the Constitution of India, the Petitioner seeks to challenge the order dtd. 9/2/2024 passed by the Maharashtra Administrative Tribunal ('Tribunal') in Original Application No.668 of 2022 whereby the said OA was dismissed.

(3.) On 22/2/2019, Respondent No.2-Deputy Director of Health Service (DDHS) issued an advertisement for various posts, one of them being for the post of 'Plumber.' For the said post, two posts were vacant, one in the "Open Category" and other in the "Reserved Category".