DAGADU SAKHARAM TALULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) Heard learned senior advocate Shri R.N. Dhorde i/b advocate Shri Pravin S. Dighe, learned senior advocate Shri P.R. Katneshwarkar i/b advocate Shri Mahesh S. Bhosle and advocate Shri C.V. Dharurkar for respective petitioners, and learned senior advocate Shri V.D. Hon i/b advocate Shri A.V. Hon, advocate Shri S.S. Thombre for the respondent Management in respective petitions, advocate Shri V.P. Golewar alongwith advocate Shri A. R. Joshi for the University in all the matters; and the learned Government Pleader Shri A. B. Girase for the respondents/ State Authorities in all the matters.

(3.) This bunch of petitions under Article 226 of the Constitution, concerns the recruitment process conducted by the Ahmednagar Zilla Maratha Vidya Prasarak Samaj (referred to as "the Management") for the post of Assistant Professors across 14 subjects in its senior colleges. Various petitioners have challenged the recruitment process, raising distinct claims based on their individual grievances. The controversy primarily revolves around alleged irregularities and illegalities that occurred during the recruitment process, with some petitioners seeking the cancellation of the entire process, while others, who were selected, are demanding appointment orders.