JAGANNATH SUDAM THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.P. Bhandarkar, learned Counsel for the petitioners and Shri B.M. Lonare, learned A.G.P. for respondents. With consent of the learned counsel appearing for the parties, Writ Petition is taken up for final disposal by issuing Rule, making the same returnable forthwith.

(2.) By the impugned communication dated 17.09.2016, name of petitioners from select list is sought to be dropped on the ground that they do not possess requisite qualification.

(3.) After hearing the respective counsel and after perusal of the documents, we find that the provisions of Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships State Services (Absorption Recruitment and Condition of Service) Rules, 2006 govern the recruitment to the post of Sub officers in employment of respondent no.2 by respondent no.