ANILKUMAR RUPCHAND UKEY Vs. MAHARASHTRA ELECTRICITY REGULATORY COMMISSION

JUDGEMENT

(1.) The petitioner is the Deputy Director (Legal) of the Maharashtra Electricity Regulatory Commission, Mumbai (hereafter "the Commission", for short). He has been holding such post since 2/7/2012. He has also been holding additional charge of the post of Director (Legal) of the Commission from 18/4/2019. In view of his educational and other attainments, coupled with the fact that he has been working on the post of Director (Legal) for almost three years, the petitioner claims that he is the only eligible and entitled candidate for promotional appointment on the post of Director (Legal) of the Commission.

(2.) By presenting this writ petition dtd. 28/3/2022, the petitioner seeks the following relief: -

(3.) It is not in dispute that the post of Director (Legal) of the Commission has been lying vacant for nearly a decade.