NITIN Vs. MAHARASHTRA STATE POWER GENERATION COMPANY LIMITED

JUDGEMENT

(1.) Rule. Rule Is Made Returnable Forthwith And Heard finally with the consent of Shri Mohokar, learned counsel for the petitioner and Shri Mohgaonkar, learned counsel for the respondent.

(2.) Shri Mohokar, learned counsel for the petitioner states that 10.09.2014 was the last date for submission of application form, however, on that date result of Trade Test conducted by the Directorate of Vocational Education and Training, Maharashtra State, Mumbai, was not declared and hence the petitioner could not file online application. The respondent extended last date to 20.09.2014. The result of Trade Test was declared on that day only and the petitioner immediately sent his online application. The application was within time and was found in accordance with law, therefore, the petitioner was permitted to participate in selection process but ultimately on the ground that his application is belated, his candidature has been turned down. There were total 17 vacancies and only 14 vacancies can be filled in and three vacancies are still available.

(3.) He Invites Our Attention To The Orders Of This Court dated 04.12.2015 to urge that one post of Technician Grade III from the OBC category has been directed to be kept vacant and it is accordingly lying vacant even today.