STATE OF MAHARASHTRA Vs. DEEPAK NAMDEV JAGTAP

JUDGEMENT

(1.) The petitioner - State of Maharashtra has filed this petition under Article 226 and 227 of the Constitution of India challenging the judgment and order dated 15/3/2011 passed by the Maharashtra Administrative Tribunal, Mumbai Bench, Mumbai ('the Tribunal' for short) in O.A. No. 1235 of 2010 and 1265 of 2010.

(2.) Before the Tribunal the respondents challenged a communication dated 10/11/2010 issued by the petitioner No.1 to petitioner No.3 to submit recommendations of the candidates in the order of merit to the extent of notified posts and that a wait list shall not be maintained.

(3.) The facts of the case in a nutshell are thus :-