DIGAMBAR SHIVAJI IGAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsel appearing for the parties, the Petitions are taken up for final hearing and disposal.

(2.) These Petitions are filed by Petitioners challenging Order dtd. 30/8/2014 passed by the learned Special Judge and Joint Ad-hoc Additional Sessions Court, District-Pune, rejecting the Discharge Applications filed by them in Special Case No.11 of 2010.

(3.) A brief factual narration of the case would be necessary. The State Government sanctioned various posts of Jail Sepoy, Group-C, in various prisons under the Home Department of Government of Maharashtra. Accordingly, the Deputy Inspector General of Prison (Western Region), Pune issued advertisements for undertaking selection process for filling of 67 posts of Jail Sepoy, Group-C. The Recruitment Rules applicable to the post of Jail Sepoy, Group-C prescribed for educational and physical criteria. Candidates fulfilling the educational and physical criteria were subjected to physical test comprising 100 marks, which was to be conducted against 8 parameters. The candidates clearing the physical test were to be subjected to the written test for 80 marks. Candidates passing the written test were to be subjected to oral interview of 20 marks.