SNEHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner put-forth prayer clause-C as under:

(3.) The learned advocate for the petitioner submits on instructions that though he has challenged the Government resolution dtd. 31/10/2005, he would not press the said prayer and he desires that his claim be decided in the light of his appointment order and the placement granted to him.