VASANT NARAYAN SATAM Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) HEARD ,

(2.) THE dispute relates to promotion to the post of Chief Accountant in Respondent No.1. By resolution dated 31.1.1990, Shrikant D. Yadav -Respondent No.2 was promoted as Chief Accountant. Aggrieved thereby, the present Petitioner has filed the Writ Petition.

(3.) ON the other hand, the submission of the learned Counsel for respondent No.1 is that the Petitioner was not qualified to be considered for promotion to the post of Chief Accountant and, therefore, his grievance is wholly misconceived. Besides that, it is submitted that there was no illegality in relaxing the educational qualification of Respondent No.2 as a case for relaxation was made out.