ARUN SHRIRAM DEVARE Vs. SUPERINTENDENT OF POLICE, DHULE

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of learned Counsel for both the sides, heard finally at admission stage.

(2.) The petitioner seeks issuance of writ of mandamus to register the crime against the persons involved in the incident of preparing forged and fraudulent approval to the services of respondent no.4 and getting the salary of that post.

(3.) The factual matrix giving rise to this petition is as under: