KARTIKI AWANTIKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Four writ petitions with similar prayers, except an additional prayer in Writ Petition No. 11753 of 2025, seeking re-evaluation and re-calculation of the merit list as per Clause 6.5.1 of the Maharashtra Public Service Commission Rules have been filed by the candidates who appeared in the preliminary examination for the post of Civil Judge (Junior Division) and Judicial Magistrate (First Class).

(2.) The prayers in Writ Petition No. 11753 of 2025 are reproduced below:-

(3.) These petitioners who could not make to the select list of the qualified candidates published by the respondent no.2 are seeking a direction to the respondent-Authority to furnish them their answer-books. The petitioners have taken a plea that the decision of the respondent-Authority not to provide the answer-books through RTI is illegal, arbitrary and unconstitutional. The petitioners state that such decision of the respondent-Authority is violative of their fundamental rights under Articles 14, 19(1)(a) and 21 of the Constitution of India. Raising such grounds, Kartiki Awantika has laid a challenge to the orders dtd. 17/4/2025 and 21/4/2025 passed by the Nodal Officer, General Administration Department, Mantralaya, Mumbai and 3 the appellate order dtd. 21/7/2025 in Writ Petition No.11058 of 2025. Shruti Hemant Wade has challenged the order dtd. 30/7/2025 passed by Nodal Officer, General Administration Department, Mantralaya, Mumbai in Writ Petition No. 11059 of 2025. Patil Naresh Dongar seeks to challenge the order dtd. 17/6/2025 passed by the Public Information Officer and Additional Secretary, Maharahtra Public Service Commission, Navi Mumbai in Writ Petition No. 11198 of 2025. Similarly, Amit Arun Londhe has challenged the order dtd. 16/4/2025 passed by the Nodal Officer, General Administration Department, Mantralaya, Mumbai in Writ Petition No.11753 of 2025. These petitioners refer to the order passed in Writ Petition No.7439 of 2025 and seek a direction to the respondent-Authority to permit them to inspect his/her answer-books for the Civil Judge (Junior Division) and Judicial Magistrate (First Class) Competitive Mains Examination-2022.