GIRISH RAMACHANDRA HULAKUND Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) The captioned writ petition is filed seeking writ of certiorari to quash the order bearing No.24042/Dma/53/Corporation/2017-18 dated Nil-07.2019 passed by respondent No.1 at Annexure-P and also writ in the nature of mandamus directing the respondents to appoint the petitioner to the post of First Division Assistant with effect from the date of initial appointment with continuity of service in the light of the order passed in the writ petition before Principal Bench in W.P.No.43104/2001 decided on 27.11.2011 and W.P.No.32634/2003 decided on 14.06.2006 vide Annexures-F and G respectively.

(2.) The brief facts of the top noted writ petition are as under:

(3.) The petitioner has specifically contended in para