VISHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties. Rule. Rule is made returnable forthwith. The learned AGP and learned advocates for the respondents waive service. With their consent, the matter is heard finally at the stage of admission.

(2.) The petitioner is challenging the communication dtd. 16/9/2020 issued by the respondent no.2/ Divisional Joint Registrar, Co-operative Societies, Nashik, which is at Exhibit-V and the appointment order issued in favour of the respondent no.5. He is also seeking direction to reconsider his claim for appointment to the post in question and to initiate disciplinary action against the erring party.

(3.) Few acts are undisputed which are relevant to be mentioned.