VIJAY Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. By consent of the learned counsel appearing for the parties, heard finally.

(2.) THIS Petition is filed with the following prayers : -

(3.) IT is the case of the petitioner that, in pursuant to the advertisement, the petitioner applied for the post of Director of Physical Education. After verification of certificates in respect of his educational qualification, the petitioner was called for oral interview before the duly constituted selection committee of the University. The petitioner had appeared before the duly constituted selection committee alongwith another candidate. The duly constituted selection committee, after oral interview of the petitioner and another candidate, gave first preference to the petitioner for the post of Director of Physical Education.