SHABANA RASHID PINJARI Vs. MAHARASHTRA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and by consent of the Advocates representing the respective parties, petition is taken up for final hearing.

(2.) Petitioner, battling and surmounting debility against visual impairment (100% blindness), has filed the present Petition invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India.

(3.) Respondent published an advertisement No. 01/2023 dtd. 20/1/2023, inviting online registration of applications from eligible candidates for the Maharashtra Subordinate Group-B and Group-C Services Combined Preliminary Examination-2023 ('said advertisement'). Supplementary advertisement bearing Advertisement No. 111/2023 was published on 13/10/2023