KIRAN RAJARAM NIMBALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule with consent of the parties made returnable forthwith and heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner challenges his non-selection to the post of lecturer in the Respondent No.3 College and the selection of the Respondent No.5 to the said post.

(3.) Such of the facts which are necessary to be cited for adjudication of the issue raised in the petition are stated thus :