SHAIKH LATIF SHAIKH MAHEBUB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the respective parties, the petitions are taken up for final hearing.

(2.) These petitions, under Article 226 of the Constitution of India, deal with common grievance of the petitioners who have impugned the decision of respondent Nos.2/MAHAGENCO and 3/MSEDCL, declaring each of them ineligible for the posts of 'Additional Executive Engineer' and 'Deputy Executive Engineer', on account of absence of requisite experience of working at 'Independent Power Producer' (IPP). Since the grievance of these petitioners is identical raising similar challenge against respondent Nos.2 and 3, all these three petitions are heard and decided together.

(3.) The factual set up is succinctly put herewith. The Maharashtra State Power Generation Company Limited (MAHAGENCO) the respondents no.2 published an advertisement No.09/2022, dtd. 09/10/2022 inviting applications for the posts of 'Executive Engineer', 'Additional Executive Engineer' and 'Deputy Executive Engineer'. The advertisement contained details about the eligibility including the qualifications and experience required for the respective posts. In response to the advertisement, the petitioners applied for the respective posts of 'Additional Executive Engineer' and 'Deputy Executive Engineer' and submitted their experience certificates of having worked in 'M/s Gangakhed Sugar and Energy Limited', which they claimed to be an IPP i.e. 'Independent Power Producer'. The petitioners appeared for the written examination and having stood qualified, their names were shortlisted for the stage of Documents Verification, as per the list published on 05/04/2023.