SHITAL DIGAMBER SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner challenges the order dated 17 th July 2025 passed by the Maharashtra Administrative Tribunal, Mumbai Bench (In short, "Tribunal") in Original Application No.782 of 2025.

(2.) The facts of the case, in brief, are that:-

(3.) Learned AGP argued in support of the impugned order. It is submitted that the Petitioner has been lethargic in obtaining the "E.W.S. Certificate". It is submitted that neither on the date of the Advertisement nor on the date when the Application was made by the Petitioner, did the Petitioner possess the "E.W.S. Certificate" for the year 2023-2024. Learned AGP submitted that the Petition, therefore, deserves to be dismissed.