AIROnline 2018 Bom 177

Bombay High Court

Hon'ble Judge(s): R. M. Borde, A. M. Dhavale , JJ

Constitution of India , Art.16— Selection process - Cancellation of - Post of Postman and multitasking staff - Irregularities in examination held and OMRs filled up and answer papers of candidate - Vigilance report disclosing that Outsourcing agency involved in malpractice and large scale of compromise with process of recruitment - Order of cancellation of selection process, set aside - Matter adjourned for further consideration