KANCHAN DEORAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) This petition, under Article 226 of the Constitution of India, is filed mainly for the following relief :

(3.) Pursuant to the advertisement dtd. 12/1/2024, the petitioner applied online for the post of Police Patil of village Khanapur Tarf Zari. Respondent No.4 herein also preferred an application for the very post. Alongwith the application no document was required to be submitted. It was only on selection of the candidates, they were supposed to submit necessary original documents and on scrutiny thereof the order of appointment was to be issued.