- (1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith.
(2.) By these petitions, the petitioners challenge the legality and validity of Rule 10(8)(a) of the Maharashtra Public Service Commission Procedural Rules/Rules of Procedure. The writ petitions also seek quashing and setting aside of a letter dated 27th June, 2016 addressed by the Additional Secretary, Law and Judiciary Department, Government of Maharashtra.
(3.) Alternatively, a declaration is claimed that the rules of procedure, framed by the Maharashtra Public Service Commission (hereinafter referred to as "the MPSC") do not override the Maharashtra Judicial Service Rules, 2008 (hereinafter referred to as "the Judicial Service Rules");