REGENT COMPUTRONICS PVT. LTD.

Nitin Ramesh Rathod Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURINDER SINGH VS. UNION OF INDIA [REFERRED TO]
DR (MAJOR) MEETA SAHAI VS. STATE OF BIHAR [REFERRED TO]
CHANDAN BANERJEE AND OTHERS VS. KRISHNA PROSAD GHOSH [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
J RANGASWAMY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH K V RAGHAVENDRA RAO K SRINIVASULU K RAMANUJAM GOVERNMENT OF ANDHRA PRADESH V HANUMANTHA RAO VS. P DILIP KUMAR:STATE OF ANDHRA PRADESH:Y V SATYANARAYANA RAO:Y V SATYANARAYANA RAO:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
V N SUNANDA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KAILASH CHAND SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. USHA KHETERPAL WAIE [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY VS. SANDEEP SHRIRAM WARADE [REFERRED TO]
AIR COMMODORE NAVEEN JAIN VS. UNION OF INDIA & ORS [REFERRED TO]
ABHIMEET SINHA VS. HIGH COURT OF JUDICATURE AT PATNA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties heard both sides finally at the admission stage.

(2.) Petitioners have invoked jurisdiction of High Court under Article 226 of the Constitution of India for challenging advertisement No. 07/2023 dtd. 29/12/2023 and corrigendum dtd. 30/1/2024 especially condition of awarding 10% weightage to the Graduation Aptitude Test in Engineering (for short 'GATE') score.

(3.) Petitioners are aspirants for the post of Graduate Engineering - Trainee (Distribution). The respondent No. 2/Company hereinafter referred as to the MSEDCL floated advertisement for recruitment of 281 posts of Graduate Engineer - Trainee (Distribution) along with 40 posts of Graduate Engineer - Trainee (Civil) vide advertisement dtd. 29/12/2023. The terms and conditions appended to advertisement stipulated. Condition Nos. 6.1 and 6.7 are as follows :

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NITIN RAMESH RATHOD Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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