SHAMALBHAI KARSHANBHAI JUA Vs. SENIOR REGIONAL MANAGER - RETAIL

JUDGEMENT

(1.) Rule. Learned advocate Ms. Minoo A. Shah waives service of notice of Rule for respondent No.1 and learned advocate Mr. Vijay Nangesh waives service of notice of Rule for respondent No.2.

(2.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that the merit panel dated 23.05.2014 prepared by respondent No.1, by which, merit No.1 is given to respondent No.2, be set aside and, thereby, restore merit panel dated 08.12.2010 prepared by respondent No.1.

(3.) Heard learned advocate Mr.Pankaj S. Chaudhary for the petitioner, learned advocate Ms.Minoo A. Shah for respondent No.1 and learned advocate Mr.Vijay H. Nangesh for respondent No.2.