ANUPKUMAR MADHUKAR TURKELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has put-forth prayer clause-B and C, as under:

(3.) The petitioner claims to be belonging to the Mehtar community. The petitioner's father was appointed as a Sweeper on 16/4/1980. On 11/8/1988 he was posted as a Line Helper in the class IV category. Later on he was appointed as a Junior Technician and he superannuated on 31/5/2020 as a Junior Technician. Pursuant to the superannuation of the petitioner's father, the petitioner tendered an application on 15/9/2020, requesting for an appointment in his place. The petitioner is 32 years of age, who has declared in the petition that he already has a private job. He is married and has two children. It is suppressed in the petition that he is Bachelor of Engineering (Information Technology).