ASHOK MALLINATH HALSANGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) These group of Writ Petitions have been filed under Article 226 of the Constitution of India challenging the order dtd. 17/3/2023 of the Full Bench of Maharashtra Administrative Tribunal, Mumbai (for short 'Tribunal') in various Original Applications (OA) filed. Since all these Writ Petitions raises a common issue for consideration of this Court, same are disposed of by a common judgment.

(3.) On 30/11/2019, the Respondent-State issued a advertisement for the recruitment of three posts (i) District Police Constable Driver, (ii) Railway Police Constable Driver and (iii) SRPF Armed Police Constable. However, the dispute which is the subject matter of the present petition pertains only for the post of District Police Constable Driver.