JACOB ANTONY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) CHAPALGAONKER,j. Rule, made returnable forthwith.

(2.) HEARD Mrs. Manjusha Deshpande for the petitioner and Shri V. D. Sapkal,asstt. Government Pleader for Respondents Nos. 1 to3.

(3.) SHRI V. D. Sapkal, learned Counsel for the State, submitted that the requirement as per the rules will have to be complied on or before the last date of the admission i. e. at the time when the petitioner was interviewed by the authority and nothing can be supplemented later on which could disturb whole admission process. We are perfectly in agreement with the submission and we do not wish to condone lapse of non-furnishing required document beyond the last date of admission. Therefore, if the rules require that a certificate should be produced by a candidate, it must be produced before the last date of admission. But facts in this case are little different. The advertisement, which is annexed at Exhibit A of the compilation of this writ petition, did not make any mention about the requirement of the domicile certificate.