NILKANTH ASHOK PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard with the consent of the parties. The brief facts leading for filing the Writ Petition as disclosed in the Memo of the Petition are as under:

(3.) The respondent No.2 published an Advertisement bearing No.01/2014, inviting application to fill in the Class-III & IV posts. According to the said Advertisement, 3 posts of Junior Accounts Officer were to be filled in from reserved category. One post each from women and male [open category], and third one from reserved category. As per the relevant condition of the said advertisement, the candidate should possess graduation in any faculty as mentioned in the advertisement, and his age should not be more than 33 years. However, the candidate is having 5 years working experience in Government office or semi-Government offices or the candidate possessing post-graduate in Commerce faculty with the special subject of Accounting and Auditing shall be given preference for the post of Junior Accounts Officer. It is the case of the petitioner that, as per the condition prescribed by the respondent No.2 Authority, the petitioner is a qualified and eligible candidate, therefore, he did file an application for the post of Junior Accountant on 07.09.2014 from the category of Male [open]. Thereafter, the respondent No.2 has issued Admit Card, and the written examination was held on 22.11.2014.