RANJANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with the consent of learned counsel appearing for the parties.

(3.) This petition under Articles 226 and 227 of the Constitution of India challenges the implementation of Resolution No.116 dtd. 20/06/2015 passed by the General Body of the Nagpur Municipal Corporation AND questions the legality and validity of a combined seniority list of cadre consisting of Municipal Secretary / Octroi Superintendent / Tax Assessor and Collector / Special Desk Officer / C.A.F.O. / Statistician (Birth and Death) and Assistant Commissioner drawn, for the years 2017 and 2022 pursuant to Resolution No.116 passed by the General Body of the Nagpur Municipal Corporation and further, seeks its quashment.