Bombay High Court
Vikram Bawajya Valvi And Others vs The State Of Maharashtra Thr Its ... on 28 January, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 921.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
921 WRIT PETITION NO.1596 OF 2021
VIKRAM BAWAJYA VALAVI AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ANOTHER
...
Advocate for the Petitioners : Shri S. R. Sapkal
AGP for the Respondents- State : Shri A. R. Kale
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 28th JANUARY, 2021 ...
PER COURT :
1. The allotment of marks for the work experience based on duration of service rendered is assailed on the ground that marks cannot be allotted as 09-13. If the experience is of 10 years or more than 10 years, 15 marks are to be allotted. For experience of 8 to 9 years 12 marks, for experience of 6 to 7 years, 8 marks and for experience of 5 years, 5 marks are to be allotted. The marks allotted are not in tune with the same.
2. Notice to respondents. The learned AGP waives the notice for respondents and seeks time.
3. Stand over to 18/02/2021.
(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.) shp/-
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