INESH DASARYA GAVIT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition takes exception to the impugned communication dated 12th February, 2016, issued by respondent No. 4.

(2.) It is the case of the petitioner that, the petitioner is a Tribal and belongs to Scheduled Tribe category. After completing SSC and HSC Examination, the petitioner completed Diploma in Agriculture from Mahatma Phule Krishi Vidyapeeth, Rahuri in the Year 2002-04. In the year 2012, the petitioner obtained B.A. (Hindi) degree and in the Year 2013, B.P.Ed. degree. Presently, the petitioner is prosecuting post graduation studies in Hindi. The petitioner possesses certificates of M.S. office and UIDAI.

(3.) It is further the case of the petitioner that, on 10.10.2015, respondent No. 1 issued an advertisement for filling up various posts including the posts of Live Stock Supervisors. The petitioner, being eligible, applied for the said post. The petitioner, after scrutiny of applications, was found eligible and hence was called for written examination of 200 marks which was conducted by the respondents on 28.11.2015. The result of the said examination was declared on 02.12.2015 and the petitioner was found to have acquired highest marks amongst 11 candidates, who were shortlisted for appointment. On 11.12.2015, the petitioner was called for interview, and on the said date he was interviewed.