SHARAD BAJIRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Vishwanath Talkute, learned Counsel for the Petitioner, Mr. R. P. Kadam, learned Assistant Government Pleader for the Respondent No. 1-State and Mr. Siddharth Shitole for the Respondent No. 2-Maharashtra Public Service Commission (for the sake of brevity referred as "MPSC")

(2.) The Petitioner has prayed for the following reliefs:

(3.) Rule. Rule made returnable forthwith. Considering the urgency emerged and the facts of the case, we propose to hear the Petition finally at the admission stage by consent of the parties. For the sake of convenience, the parties are referred to by their respective statuses.