DILIP JAGANNATH SARODE Vs. MAHARASHTRA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners are 3 out of about 2393 candidates who appeared for the examination conducted by the Maharasht r a Public Service Commission (MPSC) in the 2000- 01 for the posts of Police Sub Inspector (PSI), Sales Tax Inspector (STI) and Assistant Sales- tax Inspector (ASI). The petitioners contend that as they were declared successful in the examinations, they were called for physical test and oral interview, but have not been appointed to the posts for which the examinations were held and have, in fact, been blacklisted and permanently debarred from appearing in all the examinations conducted by the MPSC, under the order of the Deputy Secretary, MPSC dated 24.8.2005. The petitioners have accordingly challenged the said order.

(2.) A short chronology of events and dates from the notification under which the petitioners had acted until their final blacklisting and the orders in the proceedings impugned by them require to be first enumerated.

(3.) On 14.7.1999, a notification came to be issued in respect of examinations to be conducted for filling of the aforesaid posts. On 18.6.2000, the petitioners appeared for preliminary examination, which they cleared on 2.11.2000. The petitioners accordingly became eligible to appear for the final examination which was conducted on 18.3.2001. They were shown to have cleared that examination and they were, therefore, called for physical test and oral interview.