BABAN SADASHIV WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) The facts in brief, giving rise to the present petition are as under :-

(3.) An enquiry was directed to be held by the Divisional Commissioner, Aurangabad and the Chief Executive Officer, Zilla Parishad. A report came to be submitted by the Chief Officer of the Zilla Parishad, submitting therein that the entire selection process was transparent, confidential, secret and paramount consideration was given to the merits of the candidate without paying heed to the political interference and pressure. It was further stated that as the office bearers could not get their favoured candidates selected for the oral interview, they started to complain about the selection process. It appears that, thereafter a petition came to be filed before this court bearing W.P. No. 6881/2007, which came to be disposed of by this court vide order dated 8.1.2008, directing the State Government to take a final decision on the recruitment procedure within six months.