GANESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service for respondent no.1. Learned Counsel Mr. Dhongade waives service for respondents no.2 and 3.

(2.) Rule is made returnable forthwith. By consent of the parties heard finally.

(3.) Petitioner has prayed for a Writ of Certiorari to quash and set aside the communication dtd. 27/2/2018 issued by respondent no.2 and a Writ of Mandamus to appoint him to the post of Assistant (Junior) either from the general or O.B.C. category, within a stipulated period.