SANDEEP DASHRATH GARJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has challenged the order passed by the Respondent No.2 - Zilla Parishad dated 31 March 2015 and Clause 2 of the Government Resolution dated 2 September 1983.

(2.) The Respondent No.2 - Zilla Parishad issued an advertisement on 7 September 2013 inviting applications for appointments in the services of the Respondent - Zilla Parishad.

(3.) We have heard the learned Counsel for the parties.