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653
RAJESH S/O SHRIRAMBAPU FATE & ORS.
v.
STATE OF MAHARASHTRA & ORS.
(Civil Appeal No. 5687 of 2019)
JULY 19, 2019.
[ASHOK BHUSHAN AND NAVIN SINHA, JJ.]
Service Law:
Assistant Inspector of Motor Vehicles, Group-C in Motor
Vehicles Department (Recruitment) Rules, 2016 – rr. 3(iii), (iv) and
4 – Post of Assistant Inspector of Motor Vehicles, Group-C –
Advertisement Nos. 2 of 2017 and 48 of 2017 inviting applications
for the posts – Selection of 832 candidates and inclusion in the
selection list – Issue as regards challenge to 2016 Rules,
advertisements as well as list of selected candidates – In view of the
reasons given in Civil Appeal No. 5444 of 2019, Vishal Ashok Thorat
and Ors. v. Rajesh Shrirambapu Fate & Ors., as reported in [2019]
9 SCR 628, the instant appeal is dismissed.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 5687
of 2019.
From the Judgment and Order dated 28.09.2018 of the High
Court of Judicature at Bombay, Nagpur Bench, Nagpur in Writ Petition
No. 1270 of 2018.
Sanjay Kharde, Samrat Shinde, Sunil Kumar Verma, Advs. for
the Appellant.
Paramjit Singh Patwalia, Sr. Adv., Ravindra Keshavrao Adsure,
Sagar N. Pahune Patil, Advs. for the Respondents.
The Judgment of the Court was delivered by
ASHOK BHUSHAN, J.
For the reasons given by us in our judgment of the date in Civil
Appeal No.5444 of 2019, Vishal Ashok Thorat and ors. vs. Rajesh
Shrirambapu Fate & Ors. this appeal is dismissed.
Nidhi Jain
Appeal dismissed.
[2019] 9 S.C.R. 653
653
Lex