VINAYAK DHONDIBA DUDHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the petitioner and the learned AGP who waives for respondent nos. 1 to 3.

(2.) The petitioner is impugning the order passed by the respondent no. 2, rejecting the proposal forwarded by the respondent no. 3 - Education Officer (Secondary), thereby, refusing to include the petitioner's name in the Shalarth ID, an online portal for disbursement of salary.

(3.) At the joint request, we have heard the matter finally and disposing it of at the admission stage.