SHOBHIT GAUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The above Writ Petition filed under Article 226 of the Constitution of India challenges the communication/order dated 09/04/2018 issued by the Respondent No.1 herein declaring the Petitioner as "not suitable" for the post of Civil Judge Junior Division and Judicial Magistrate First Class which was advertised by the Respondent No.2 herein.

(3.) The facts giving rise to the filing of the above Writ Petition can in brief be stated thus :