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

CIVIL APPEAL  NO(S).  7938/2010 AMOL                                               APPELLANT(S)                                 VERSUS THE STATE OF MAHARASHTRA & ORS.                   RESPONDENT(S)

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

The  appellant  applied  for  the  post  of  Krishi Sevak in the Department of Agriculture, Government of Maharashtra. 2. The  Tribunal,  on  verification  of  the  records found  that  the  application  was  under  the  quota reserved for Ex-Servicemen.  The appellant obtained only 46.25% marks.  It appears that the appointment was offered to the appellant under the category of 'Scheduled  Castes'.   The  appellant  was  offered appointment on the basis of application and on the basis of marks secured by him for the 'Ex-Serviceman' category.   3. The  appellant  took  up  a  contention  that  his appointment  is  only  under  the  'Scheduled  Castes' category.   If  it  was  in  the  Scheduled  Castes category, the last successful candidate had secured 62.75% marks.  Therefore, in any case the appellant was not entitled for appointment. 4. In that view of the matter, we do not find any reason  to  interfere  with  the  concurrent  findings rendered by the Tribunal and the High Court. 5. The appeal is, accordingly, dismissed.

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6. Pending  applications,  if  any,  shall  stand disposed of. 7. There shall be no orders as to costs.

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

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

NEW DELHI; NOVEMBER 07, 2017.

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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.

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4. There shall be no orders as to costs.

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

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

NEW DELHI; NOVEMBER 07, 2017.

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