NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 7940/2010 SHANKAR                                        APPELLANT(S)                                 VERSUS THE STATE OF MAHARASHTRA & ORS.                RESPONDENT(S)

WITH C.A. NO. 7939/2010 C.A. NO. 7941/2010 C.A. NO. 7943/2010 C.A. NO. 7942/2010

J U D G M E N T KURIAN, J.

The  issues  raised  in  these  appeals  have  been dealt  with  by  this  Court  vide  judgment  dated 07.11.2017  rendered  in  Civil  Appeal  No.7938/2010 titled  Amol v.  The State  of Maharashtra  and Ors., wherein this Court has upheld the stand taken by the High  Court  on  verification  of  records  that  the candidates are not otherwise eligible to be appointed in  terms of  their merit.   The  appointment already offered to them was on a mistake of fact, which has only been corrected on verification of the records. 2. Therefore,  we  do  not  find  any  merit  in  these appeals.  The appeals are, accordingly, dismissed. 3. Pending  applications,  if  any,  shall  stand disposed of.

1

4. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; NOVEMBER 07, 2017.

2