ASHISH YASHWANT HARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) While deciding instant writ petitions pertaining to alleged illegalities committed during conducting the viva voce of the candidates interested in appointment as Police Patil, we are guided by following observations of Honourable Apex Court, in case of State of West Bengal Vs. Baisakhi Bhattacharya and others, (3153 : AIR 2025 SCC 1882).