SHARAD SHRIRAM SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the litigating sides finally at the admission stage.

(2.) Both petitions raise common questions of facts and law pertain to self-same selection process. Hence, they are decided by common judgment.

(3.) Intervenors have filed Civil Applications and they are also permitted to address the Court. The marks of the candidates who participated in the selection process are received in sealed envelope on the earlier occasion and today also.